On Wednesday, in a case hearing concerning reservation for Maratha caste under the EBC, Supreme Court Judge, Justice Ashok Bhushan hinted that the Top Court shall soon take a call on whether to resume Physical Hearings or not?
During the Open Court hearing, Justice Bhushan annouced the statement shall come out by 25th January, 2021.
While adjourning the matter he was hearing, he said:
"Whether we will continue with virtual hearing or physical hearing will be decided by 25th. We will keep the matter to pass directions after 2 weeks so that we know from when we start the physical hearing. We can fix a date (for final hearing) then."
The Court clarified so when Senior Advocate Mukul Rohatgi sought physical hearing of his case. The matter thus was adjourned to Feb 05 so as the status of functioning of the Court be clarified by then.
The Supreme Court has been functioning via Virtual Mode in wake of the Covid pandemic after the Lockdown was announced by the Government of India. The attempts to redeem normalcy were also made accessing the situation later on but the same didn't break through fully.
The Court was pushing the agenda by building infrastructure and systematically allowing it amid concerns of contraction and grave risk to health posed by the Bar Mermbers and Lawyers in general.
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