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On Friday, the Supreme Court mentioned about the annoyance caused by the lawyers as they often refer ordinary cases as urgent in order to obtain early listing. CJI Ranjan Gogoi states that this kind of a situation needs to be taken serious care of and has felt the need to communicate to its Bar that not every case could be taken into an early listing. According to him, only those cases, where personal liberty is at stake or some demolition is to take place or something which cannot wait be urgently listed. After reading the entire files and memo they literally find no urgency in such matters which are requested for urgent listing and it also results in wastage of time. Chief Justice Ranjan Gogoi and Justice S K Kaul exclaim that the prayers given in the written record are matchless with the mentioning given for the urgent listing. They showed their distress when a mention for Kerala Judicial Service Examination was put forth for urgent listing by a lawyer. The words of the bench were – “We are not inclined to grant you urgent listing. You can go and mention before the Registrar”.
Subsequently, the bench was displeased when a lawyer sought passover of his matter which he mentioned for urgent listing on Thursday.
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