The Supreme Court has opined that request for filing Written submissions days after Final Order is reserved cannot be granted.
The Bench comprising of CJI NV Ramana, Justice AS Bopanna and Justice Hima Kohli pulled up e-commerce giant Amazon for its request to file written submissions in dispute with Future Group and remarked that it's just a luxurious litigation and better to not list these matters at all.
The order in the matter was reserved on 3rd February Amazon sought to file brief written submissions later on Thursday,
CJI Ramana responded naggingly, "You want to complicate matters? You want to drag on, continue these hearings then okay. We reserved order, it's getting ready, now you want to file written arguments. If I allow you, then I'll have to allow them(Future group), give them time to reply. I don't understand what is this practice".
The CJI opined that Amazon should have sought permission to file written statement on the day when the judgment was reserved. "If that day you had asked it was a different story", CJI said.
To this, Senior Counsels representing Amazon submitted that they only wish to summarise their submissions, to assist the court.
CJI in reply affirmed the Court's stand:
"It seems you think we don't have ability to understand oral submissions? If that's your understanding then okay file it. After reserving orders, now after 5 days you again started re opening," he said.
On being informed that a 7 page written submission is being filed by Amazon, CJI in surprised tone said, "7 pages written arguments? Where we reserved order and were thinking of disposing the matter that day itself? The Main matter is already over."
The request was denied throughly.
Future Group also opposed Amazon's request and remarked that its intention is only to delay the matter and that they should've filed the submissions at least two days after the matter was heard on 3rd January.
Picture Source :
