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Chief Justice RanjanGogio, on his very first day as the ‘first among the equals’, did away with the morning ritual of ‘mentioning’ before Court 1, by Advocates-on-record and other junior counsel, the fresh pleas and urgent matters, appeals and interim applications for listing. Since the CJI is the administrative head of Supreme Court, mentioning for inter alia early listing, tagging, filing replies or interventions, was conducted before the first court only and the same then evolved into a twenty minute long practice that took place every day at 10:30 AM.
The newly appointed Chief Justice categorically stated the parameters that are being made, such as cases of eviction, release, death penalty, risk of demolition, will be mentioned and nothing beyond that.
CJIGogoi also rebuked Advocate Mathews Nedumpara, when the latter greeted him as “the captain of the ship that is the judiciary.” When the Counsel attempted to make a mention, saying that he flew all the way from the Mumbai in the morning, the CJI refused, standing his ground and remarked that he may have flown in from anywhere.
Subsequently, Advocate Prashant Bhushan also sought to mention a plea highlighting the attempts being made to deport 7 Rohingyas to Myanmar which might result in their deaths. The CJ declined to grant an immediate listing without perusing the contents of the application and dissuaded further mentioning of it.
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