October 11, 2018:
Chief Justice of India Ranjan Gogoi again reprove the Bar for making 'Indiscriminate Requests' during mentioning for early listing of cases.
He showed his dissatisfaction at the Bar for persisting with mentioning matters which did not involve Extreme Urgency.
It started with when a Lawyer mentioned a matter which had been deleted from the list to the bench sat today.
Gogoi J. told that he will look into it and make sure it is listed after Dussehra vacation but the Lawyer persisted for an earlier date.
On this the CJI asked,"Which part of what we said you don’t understand. Should I take consent of all Lawyers and postpone the Dusherra vacation."
Subsequently, another matter concerning 'BCCI' was mentioned with the Lawyer again seeking listing of the case tomorrow.
Gogoi J. did not mince his words and went onto say,“Regardless of our views on Cricket, what will happen if it is listed after Dussehra? Heavens will fall? Please go away.”
CJI expressed his dissatisfaction at the Bar for Non-Cooperation when more Cases were mentioned for quashing FIRs etc.
He went onto say,"We told you we are evolving guidelines, yet the Bar keeps mentioning matters. You are mentioning cases for quashing FIRs etc. At this rate, the Bar will lose the privilege of mentioning."
Bench however did agree to hear a petition against the West Bengal Government’s decision to grant a Rs. 10,000 to Durga Puja Committees in the State, after it was mentioned this morning.
The Court will hear this matter tomorrow.
Since his Day 1, CJI Gogoi has been clear on his policy regarding mentioning of matters. When he stated that mentioning would only be allowed for Urgent Matters, until parameters for the practice are worked out.
Gogoi had also announced that he has a plan to curb the issue of 'Pendency of Cases' before the Court, soon after he took oath as CJI.
Picture Source :
