August 12, 2018:

He was inaugurating a two-day conference on ‘Human Values and The Legal World.’

On Saturday, CJI Dipak Misra stated that dharma sustains society and maintains social order, besides ensures well-being and progress of humanity.

He further addes that,“Dharma is a concept that cannot be adequately translated in English or any other language. It sustains society, maintains social order and ensures well-being, besides progress of humanity,”

CJI Misra was inaugurating a two-day conference on ‘Human Values and The Legal World’ in New Delhi.

More than 30 sitting judges of Supreme Court and various high courts, besides more than 750 delegates from legal fraternity, are attending the conference, which is said to be the first-of-its-kind in India.

Making distinction between human values and human rights, he added that one can only enjoy human rights when he or she do not bend others’ rights.

CJI Misra further clarified that,“There is distinction between human values and human rights. We need to protect human rights by expressing human values. One can enjoy ones human rights without bending the human rights of others. You should also not disturb the human values of others,” he said.

He stated that if human values are lost the entire edifice will crumble and emphasised the need for imparting justice with human touch.

“Law and justice is blended with humanity,” he observed.

Talking about importance of spirituality and humanity in life and legal world, Justice Dipak Misra said spirituality is not beyond rationality and rationality is not bereft of spirituality, and hence there has to be a synthesis, amalgamation, synergy between them.

“My spiritual and moral summoning has brought me here. There is no need for a tussle between science and spirituality…. There are three spiritual aspects, namely divinity is humanity, thoughtless thought is spirituality and remaining in constant nowness is physical and economic morality,” he said.

Laying emphasis on the importance of surrendering to divinity, he said one’s imagination will not solve problems and the rationalisation will not provide answers to problems either.

“Only thing, which offers a solution to the problem, is surrender. Like you say to Baba I now surrender before you,” the CJI said.

Among other dignitaries, present on the occasion included International Court of Justice Judge Dalveer Bhandari, Supreme Court judge Justice N V Ramana, Andhra Pradesh High Court Chief Justice TBN Radhakrishnan, former apex court judge and NCLAT chairperson S J Mukhopadhaya.

The conference, which is being attended by members of legal fraternity and students to discuss the importance of human values in legal profession, will conclude today.

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