On Thursday, CJI SA Bobde, while speaking on the celebration of Constitution Day, said that to expeditiously reduce pendency of cases, litigants should resort to pre-litigation mediation.
CJI said that "It is high time people (litigants) resort to pre-litigation mediation which has the force of decree. It is something which I believe will work & is probably the only thing which can contain pendency especially the huge pendency which will arise post-Covid".
Each & every litigation did not require arguments at all to come to a logical conclusion for parties, Justice Bobde said.
He also said that it is not just that during this pandemic, even otherwise, the judiciary has worked through conditions that are truly adverse. But it is the real commitment of the judiciary which worked constantly to improve the access to justice which has remained constant. he added.
Lauding the role of the Supreme Court Bar Association (SCBA), its members & other functionaries, CJI Bobde, said that it is really been great that during pandemic times, the role of the SCBA, in helping in many areas including technical assistance & financial help to needy lawyers.
At the same time, he said that it is very disheartening & unfortunate to see that due to Covid & as there are no physical hearings, so many lawyers lose their livelihood & to earn it they resort to other kinds of earning their money. "It is sad & unfortunate," CJI Bobde said.
He said that due to COVID-19, we all adhere to our technology for conducting hearings through video conferencing, which we all are very much aware & accustomed to.
"Our system heavily depends upon books & other modes of things" to represent our cases, but due to the technology, this brings a lot of change in all, CJI Bobde said on the Constitution Day celebration today.
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