Delhi High Court Justices Jasmeet Singh and Vikas Mahajan showcased their unwavering dedication to justice as they extended their working hours on Monday to address urgent cases.
Despite the court's traditional summer break, a vacation bench comprising a select group of judges, including Justices Singh and Mahajan, was established to handle pressing matters that required immediate attention.
The day commenced with both justices convening as a division bench around 10:30 am. Together, they diligently deliberated on a wide range of cases. However, at approximately 3:30 pm, the judges decided to split and preside over separate single-judge benches to expedite the proceedings.
Justice Mahajan concluded the day's proceedings around 9:20 pm, having effectively dealt with an impressive count of 50 cases. Justice Singh, on the other hand, remained on the bench until 9:50 pm, attentively attending to 48 matters. Their dedication and tireless efforts were greatly appreciated by lawyers appearing before them, recognizing their commitment to upholding justice.
In an extraordinary display of commitment, Justice Mahajan expressed his willingness to continue working on Tuesday, despite it being a non-working day for the High Court. This gesture aimed to address the pending matters that could not be heard on the same day. Lawyers and litigants alike acknowledged and applauded Justice Mahajan's dedication, further emphasizing the judges' commitment to ensuring that no case would be left unheard.
During the late hours of the day, a remarkable incident occurred when senior advocate Mohit Mathur, also the president of the Delhi High Court Bar Association (DHCBA), presented a case before Justice Mahajan around 9 pm. Displaying his appreciation for the judge's efforts, Mathur suggested that the judge take a break, have dinner, and resume hearing the remaining matters on the following day. Responding to this considerate suggestion, the court agreed to take up the remaining 15 matters on Tuesday, ensuring that all cases received due attention.
Throughout the day, the judges diligently handled a diverse array of cases. These included matters concerning property demolitions, anticipatory bail, requests for the suspension of Look Out Circulars (LOCs), copyright infringement disputes, as well as a batch of petitions addressing concerns related to Haj Group Organisers (HGOs).
Justice Singh's commitment to extended court hours is not new, as he previously held court until approximately 11 pm in June 2021.
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