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The Petitioner alleged that during the virtual hearing of the case, he was purposely muted by the operators whenever he tried to say something in the hearing, the Madras High Court observed that the petitioner needs immediate psychiatric aid. A Division Bench comprising of Chief Justice Sanjib Banerjee and Justice Senthlikumar heard this petition. The bench observed that the petitioner failed to obtain a shred of robust evidence which implies that the registry intentionally not allowing his case to be heard or taken up by the benches.
The admin of the High Court submitted that the petitioner wrote letters regularly which were savage and full of baseless charges, it was also submitted by the admin that the petitioner gave the threat to commit suicide and to blame the registry for the abetment.
The prayer sought by the petitioner was "it is prayed that this Hon'ble Court may be pleased to issue a writ of Mandamus to render justice because I was pushed to the dangerous and critical situation. Please the Court renders justice for me to save my life and pass such further order as this Hon'ble Court may deem fit and proper in the circumstances case (sic) and thus render justice".
The High Court observed that due to vagueness in the prayer sought by the petitioner, it could not take any appropriate action in this petition. However, the High Court stated that the petitioner would be free to approach the relevant bench to state any of his pending matter.
"There is no doubt that any matter that the petitioner has filed, whether frivolous or meritorious, will be listed in the usual course and dealt with following law," the bench added.
In the last, the High Court asked the petitioner to make a proper list of all his matters pending before the appropriate benches and this matter was listed on July 8 2021, for further hearing.
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