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As per the statement of Chief Justice of India-designate Ranjan Gogoiat Interactive Session on ‘Role of Bar and Bench in Social Engineering’, organized by Youth Bar Association on Saturday, the huge pendency of cases and inability of poor to access justice are the two main problems which concern him.
On September 29,Justice Gogoi, while speaking at session at the Main Auditorium, Indian Society of International Law, New Delhi declared that constitution jurisprudence has been fairly well settled by Court and he will be unfolding his plans regarding these problems soon. Highlighting the gravity of the problem and the need for a concrete action, he emphasized on how, in civil cases, parties get relief after two or three generations.
Justice Gogoi also mentioned the role played by the bar in assisting justice delivery and quoted Justice HR Khanna while saying that it is the Bar which gives flesh and blood to the dry bones. Furthermore, he emphasized on the implementation of ideas for making justice accessible to all and role of Young Lawyers in legal aid.
Among the speaker were Sr Adv, J M Sharma,Sidharth Luthra, Sr Adv, R K Khanna, Sr Arv and Dr Rajesh Bahuguna, Dean, Uttaranchal University. The speakers accentuated on the role of bar i.e. bench and advocates i.e. judiciary in uplifting the standards of rights of the citizens of India and providing access of justice to underprivileged.Advocate Aishwarya Bhati gave the welcome address while Youth Bar Association of India President, Sanpreet Singh Ajmani, gave the vote of thanks.
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