Chief Justice of India Surya Kant underscored that the Bombay High Court represents a living culture of disciplined advocacy and institutional dignity, not merely a physical court or roster, highlighting its continued relevance in shaping judicial conduct and public trust in the justice system.
Speaking at a felicitation ceremony organised by the Bombay High Court, the CJI reflected on the court’s long-standing legacy of intellectual rigour and professional civility, noting that its influence extends far beyond its 160 year history. Drawing from his own experience at the Bar, he stressed that the effective administration of justice depends on a strong partnership between the Bench and the Bar, where preparation, candour, and restraint by advocates are as vital as clarity in judicial decision making. He cautioned that procedural reforms and speedy justice lose meaning if this foundational relationship weakens.
Emphasising the ethical fabric of the institution, the CJI observed that “advocacy is sharp but disciplined, where disagreement does not descend into disrespect and where the dignity of an institution is preserved.” He reiterated that justice delivery must balance efficiency with fairness, warning that speed cannot override constitutional values.
Advocating alternative dispute resolution mechanisms such as mediation and arbitration, he described them as tools of “mature justice,” while stressing that trust, built through everyday courtroom conduct, remains the bedrock of judicial credibility.
He also acknowledged state support for judicial infrastructure and assured that the issue of permanency of the Kolhapur circuit bench would be examined.
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