December 30, 2017:
CJI also urged the lawyers to keep up sanctity of the noble profession and serve the people through their works.
On Friday, CJI Dipak Misra stated that Constitutional sovereignty is supreme and all must surrender before it.
He stated that, Country will plunge into anarchy in the absence of Constitutional sovereignty, it is mandatory for all to abide by rules of the law.
CJI Misra while addressing a function organised by the All Odisha Lawyers Association said that,"We all are under the Constitutional sovereignty and we have to surrender to the Constitutional supremacy,"
He further added that,"We have to keep it in mind that all including the legislature, executive and the judiciary are under Constitutional sovereignty".
Odisha CM Naveen Patnaik who was present at the function also stated that State Government in last four years has set up over 170 courts and 50 more new courts will be established soon. With the changing economic scenario and globalisation of business, litigations have increased manifold, he said.
CM Patnaik also urged the lawyers to dedicate all their efforts in serving the poor litigants of State.
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