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Wednesday was a usual day for the court; however court room 1 of the Supreme Court experienced some strict remarks from Chief Justice Ranjan Gogoi. During Monday mentioning several advocates requested urgent hearing on the matters; however CJ Gogoi declined the urgent hearings along with some interesting remarks.
For the case of Karti Chidambran, who is implicated in several criminal cases, Senior Advocate K. V. Vishwanathan sought an urgent hearing on a plea for permission to go abroad. Justice Gogoi in return said - "Who is Karthi? Let him stay where he is. We have more important matters to decide".
When Mr Vishwanathan contested that an application for permission to travel was file way back in November 2018, however same has not been listed in normal course & thus Registrar recommended the 'mention'. Chief Justice Ranjan Gogoi asserted, "Forget the Registrar! We will see what can be done for you in the normal course"
Next, in petition filed by NGO Common Cause through Advocate Prashant Bhushan challenging appointment of M. Nageshwar Rao's as the interim CBI Director, when Mr Bhushan asserted that “Quashing of the appointment of the interim Director, and prayed for transparency and for appropriate standards & rules for the appointment of the CBI Director as to how the names are short listed& what is the criteria? Chief Justice Gogoi, said “it’s not possible to take this case this Friday, will see it next week”.
In another case where Senior Counsel P. Chidambaram mentioned a matter of the Delhi High Court's stipulation of a strict time period in respect of a guarantee to the tune of Rs. 300 crores. Justice Gogoi asserted that he should go to the High Court and ask for a stay, for extension.
Finally, in another case Chief Justice Gogoi scolded an Advocate for 'mentioning' a case of a commercial arbitration by throwing out the company's name in a manner as to how big the company is. Justice Gogoi scolded him and said - the Manner in which you people mention is highly objectionable& a mere mention of the company's name would get you a hearing. We don’t sit here with an Encyclopaedia that we know each and every company.
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