On Thursday, the Apex Court asked the Supreme Court Arguing Counsel Association (SCACA) to withdraw its appeal seeking interest-free loans for Lawyers & allowed it to file an intervention application in a pending matter on a similar issue.
A bench headed by CJI SA Bobde said, "You are an unregistered association. You can intervene in the matter already pending on the same issue & we will hear you. We don't want to have a multiplicity of petitions, there is already pending matter. Allowed to withdraw with the liberty to file an intervening application, we will hear you."
The bench also asked the SCACA, which was seeking interest-free loans for lawyers, to file an affidavit detailing the credentials & details of the association.
Earlier, the bench had asked if it is a registered association & sought to know the credentials of the association. The association has filed a petition seeking direction for the Centre to form a scheme to disburse interest-free loan up to Rs 20 lakh to lawyers.
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