On Monday, a group of senior Lawyers made a third representation to Dipankar Datta, the Chief Justice of the Bombay High Court, seeking an appointment with him to discuss the resumption of normal Court proceedings, despite the lockdown restrictions.
Lockdown 4:0 came into effect from Monday & will be in place till May 31 in a bid to contain the spread of the raging coronavirus (Covid-19) outbreak in hotspots.
However, Chief Justice Datta, is yet to respond to the letters written by senior lawyers Anil Sakhare, Vijay Thorat, Vineet Naik, Prasad Dhakephalkar, & AV Anturkar among others.
Around 90 news cases are being registered at the Bombay High Court per day, adding to the growing pendency list.
Now, hearing is conducted twice a week via video-conference by 2 judges only for 2 hours due to the pandemic.
The pendency of cases is likely to go up drastically & the court needs to resume its proceedings at full strength & work as per normal schedule, the lawyers have suggested in their successive letters to chief justice Datta, including on May 5 & 7.
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