June 18, 2018:

Name of Legal Stalwart: Advocate Namit Saxena

Currently Practising at: Supreme Court of India

Contact Address : H-11 , Lower Ground Floor, Lajpat Nagar-III, New Delhi

 

The Interviewer, Yuthika Agrawal is a 3rd Year student of Institute of Law, Nirma University, Ahmedabad, Gujarat. She is currently interning with LatestLaws.com.

Q1. Tell us something about your early childhood and schooling?

A1. I did my schooling and spent childhood from a small town in Rajasthan called Alwar. It was very peaceful and calm throughout.

 Q2. Are you a first-generation lawyer?

A2. No, my father is also a practitioner.

 

Q3. When did you decide pursue law as profession and why?

A3. Right since childhood I saw my father practicing law. It fascinated me since then. So when the time came to choose a career option, law was my first choice for obvious reasons.

 

Q4. How was your experience in Law School?

A4. I graduated from RMLNLU, Lucknow in 2013. The experience in Law School was very enriching and I grew up there. However, the faculty and teaching methodology could have been much better.

 

Q5. How do you think that the Law School education has changed since then?

A5. Not much has changed I believe in the last 5 years. The competition has increased but the manner in which students of law are being taught without nexus with the practical part deserves special attention.

 

Q6. Would you like to share any experience of your first day/case in Court?

A6. After graduation I did 1 year judicial clerkship under Justice Kurian Joseph at the Supreme Court. Thereafter I was selected to work in the chambers of Mr. Ranjit Kumar who had been appointed as the Solicitor General then. It was an excellent experience to appear with him. 

Q7. Please share two or three memorable cases you dealt in your professional journey?

A7. One may be Suresh Vats v State of Haryana where was able to secure anticipatory bail for an alleged offence u/s 306 IPC from the Hon’ble Supreme Court. Second is Ram Gopal Goyal v CBI where was able to get the terminally  ill accused bailed out for an alleged offence u/s 420 read with 467 and 471 IPC.

 

Q8. Please share three strengths of the Indian Legal System which make it strongest pillar of democracy?

A8. Independent Judiciary, Robust Constitution and judicial activism.

 

Q9. What according to you are the areas where legal system in our country need to improve?

A9. Appointment of judges

 

Q10. What is your wisdom and success mantra for young legal professionals?

A10. Smart Work. There is no short cut to success.

 

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