Over 500 Advocates have written a letter to the CJI S A Bobde seeking his immediate direction for the resumption of physical hearing in the Apex Court, stating that the present virtual system of hearing is a failure.

All Courts in the country including the Top Court allowed virtual hearings after the COVID-19 outbreak in March 2020.

The 5-page letter written by Supreme Court lawyers-- Kuldeep Rai, Ankur Jain, & Anubhav to the CJI Bobde stated that the present virtual system of hearing is a failure & not subserving the interests of justice.

Theletter stated that "The mentioning branch does not respond to calls, resulting in important matters remaining pending adjudication & becoming infructuous, irrespective of whether the matters are fresh or coming after notice. Many matters relating to life & liberty, including bail, which require immediate attention remain unheard, creating a helpless situation for litigants & lawyers".

There are many flaws in the virtual court hearing, including network connectivity issues & no proper management by the Registry, it said.

The letter, which was also signed by more than 500 lawyers including many senior lawyers of the Supreme Court, said that the members of the Bar, particularly young practitioners, have been going through a difficult stage in the past ten months between the COVID-19 pandemic & the consequent virtual functioning of the Supreme Court.

The letter also claimed that the virtual hearing of the Top Court has more lacunae than benefits & that it has failed to adequately serve the cause of justice.

"In this regard, it is also noted that judges, as well as the Attorney General of India, had expressed reservations about the virtual system's functioning," the letter said.

No response to the calls by the dealing officers when it comes to mentioning, said the letter, seeking a direction of the CJI to start physical hearings in the Supreme Court.

Dismissing of mentioning of urgent matters by mentioning bench without providing any reason, over 50 per cent of young practitioners have been constrained to leave Delhi as they are unable to meet living expenses, the letter claimed.

It further underlined that various High Courts in the country have also started physical hearings and the Supreme Court should also consider starting the same with precautionary measures in the view of COVID-19.

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