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"Beyond the Name", a book on life of the late Chief Justice of India Y. K. Sabharwal. During the launch event of the book"Beyond the Name", current CJ of India, Justice Ranjan Gogoi quoted"Text of Law Should Be Placed in The Context of Life". Justice Gogoi actually meant that it is the task of the judge to place the text of the law in the context of life.
CJ Gogoi said a judge determines the destiny of a litigant and thus is the witness to the litigant’s strength.
Chief Justice hailed the late CJI Sabharwal for his determination stand in upholding the rule of the law, the spirit of the Constitution and the independence of the judiciary. Recalling few Judgements of Late Justice Sabharwal, The 2007 verdict in I. R. Coelho, where Late Justice Sabharwal led a 9 judges division bench extending the scope of judicial review to any law found to be in the teeth of the basic structure of the Constitution.
Next Justice Gogoi cited the 2007 Raja Ram Pal case which raised the power of judicial scrutiny &making it possible to call in question in the appropriate court of law the validity of a proceeding inside the legislative chamber. He also mentioned his order where Delhi High Court had to consider Naz Foundation's challenge to section 377 of the IPC on the ground that the abridgment of Fundamental Rights cannot be merely an academic question.
Chief Justice Gogoi also recalled the moment when Justice Sabharwal in one of his lectures expressed the need for Advocates to consider themselves as public servants, and also that the law they invoke is of public and not their own. He further said that the power Advocates hold as tool is by virtue of their knowledge of the law &comes with the duty to secure justice for all and not just for a selective.
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