July 10, 2018:
Name of the Legal Stalwart : Advocate V.P Johari
Enrollment No: (D83/1971)
The Interviewer, Prachi Behl is a is a 3rd Year Student of Chanderprabhu Jain College of Higher Studies and School of Law, New Delhi. She is currently interning with LatestLaws.com.
INTRODUCTION
Senior Advocate, VP Johari, is practicing Advocate from more than 48 years. He deals mainly with Civil and Rent matters in District and Session court of Tis Hazari and Saket, New Delhi.
Question 1- Tell us something about your early childhood and schooling?Answer - I have completed by schooling from Hock Hall Middle School till 9th standard and Harcourt Buttler Public School after 9th Standard. Then I pursued my BA-LLB from Delhi University.
Question 2 - Are you a first Generation Lawyer?
Answer - No, I am not the first generation lawyer in my family, my father also pursued legal profession.
Question 3 – When did you decide to pursue law as profession and why?
Answer – I had a great interest in this profession even before completing my graduation. I was really very inspired by my father as he was also in the law profession. , I was aware about the about this field and started studying in that direction from the early years of my life. My father used to tell me about his cases. Law was always fascinating for me moreover it somehow became our family tradition to pursue this profession.
Question 4 – How was your experience in Law school?
Answer – During my course of Education Law schools did not have that good infrastructure as compared to the present scenario. However, I was lucky to have extremely knowledgeable, intellectual and helpful faculty members who guided me throughout my journey
Question 5 – How do you think law education has changed and why?
Answer - I would say law schools now have adopted a more Digitalised, Dynamic and practical approach towards the courses offered. Now maximum of educational content related to the course is available online. We did not have integrated courses at our time and also the options of subjects taught were limited to conventional areas of laws. Now law students have lot more options, lot many new specialization i.e. Environment law or Sports Law or Cyber Law.
There is easy availability of all the desired citations and case laws which made libraries a showpiece, even laptops are allowed in the court room now.
Question 6 - Would you like to share any experience of your first day/ case in court?
Answer - Just as every lawyer who walks into a court for the first time, I was nervous and excited, my legs and hands were shaking due to fear, there was a lack of confidence, Justice BC Mishra helped me to conquer my nervousness and boosted my confidence, then from the next day things became normal.
Question 7 - What according to you are the three strengths of Indian Legal System that make it the strongest pillar of democracy?
Answer - The following three I feel are the strengths of Indian Legal System;
- Judiciary is the apex body of Justice and nothing else. Judges work honestly to make sure that justice prevails.
- Freedom of speech and expression
- Our entire legal system is based on the principle that no innocent should suffer.
Question 8 - What according to you are the areas where legal system in our country has to improve?
Answer - I feel that the biggest area that needs reformation are criminal justice, speedy trial and Investigation. I feel the amount of time that a case takes is too much. In many cases an innocent person, who approached court with a ray of hope to get justice, is more harassed by the long legal battle that he has to fight in order to claim justice and investigation should be properly handled by the experts.
Question 9. What is your wise advice and success mantra for young legal professions?
Answer - I would want to say to all the young professionals and legal enthusiast that, “Conducting case is a mission, we should do it with passion”. Have faith in the system and never let humanity die in you.
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