The Apex Court while dealing with the case of Mithilesh Tiwari v. Union of India, expressed its displeasure at the inability of virtual Courts to function efficiently in the Supreme Court, and the technical glitches which made it difficult for a “single person to argue.” The Court observed:
“We at the inception must note our exasperation at the inability of the virtual Court system to work satisfactorily in the Supreme Court while there is no such problems in the Delhi High Court next door! We have been since yesterday trying to cope with the problem of disconnections, resonance of 2 voices, even when there is single person arguing. It is difficult to understand this despite more licences stated to have been taken.”
Issuing directions to the Secretary General, the Court stated:
“The only voice we hear is the resonance of our own voices! We thus direct the Secretary General to look into this issue as it is becoming very difficult to continue with proceedings in the virtual courts in an appropriate manner.”
Matter at hand
The above stated observations were made by the top Court while discussing the matter wherein verification of the medical condition of the petitioner (by the Respondent) was awaited by the Court, in pursuance of its order dated 18.12.2020.
The case of the Petitioner was that despite the Court order dated 18.12.2020 whereby directions were issued to the effect that the petitioner may be treated at his own cost at the MMI Narayana Superspeciality Hospital, Dhantri Road, Lalpura, Raipura, the said order was not complied with on the ground that the police personnel was not available.
The Court thus observed that:
“This would prima facie be a violation of our order. We are also informed by learned counsel for the petitioner that the petitioner has been in ICU for two days. At request of the learned counsel for the respondent we grant two days time to place before us the status qua all these aspects failing which we will presume that the respondent have nothing to say.”
The matter is listed for further hearing on 08.01.2021.
Case Details
Name: Mithilesh Tiwari v. Union of India
Case No.: Petition for Special Leave to Appeal (Crl.) No. 6626/2020-
Date: 05.01.2020
Read Order@LatestLaws.com
Share this Document :Picture Source :
