On Thursday, Chief Justice (CJ) of the High Court of Bombay Dipankar Datta called on Advocates from the city to come up with suggestions to further improve the justice dispensation system.
Speaking at a programme organized by the High Court Bar Association’s (HCBA) new body at Bar Room No. 1 at the HC, the Chief Justice assured that their suggestions would be considered positively.
High Court Bar Association President Atul Pande & Secretary Amol Jaltare too were on the dais. Justice Datta is heading the division bench with justice Amit Borkar for a temporary period in the city.
Earlier, lawyer Anand Parchure pointed out to CJ Datta that after the abolition of Letters Patent Appeal (LTA), litigants & lawyers have no other platform to challenge the court orders. Pointing out that all litigants cannot afford to approach the Supreme Court, he said other states like Telangana had evolved an alternative mechanism to address this issue.
Parchure told the news agency that “The CJ has asked me to forward my suggestions in this regard to him. If an alternative mechanism is created in Maharashtra, it will not only help the poor litigants but also the young lawyers".
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