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As the circular issued by the SC Registrar informed new norms for listing of cases were notified by the Supreme Court.
The circular states:
From February 4th the new pattern will be effective. It is also mentioned in the circular that all those matters which are verified from January 28th till January 31st and on February 1st till the pre-lunch session will be listed on 4th of February.
CJI Gogoi has stated that the new registry was in the finalizing process of the new listing norms, which will ensure that all the fresh cases will be within the period of 4 days of their filing, thereby making the practice of oral mentioning for an early listing which is wholly unnecessary.
He added that the main attempt is to do away with the practice of oral mentioning altogether which takes up a lot of courts time and the new guidelines which are put into place will ensure that every urgent matter comes on docket within a period of 4 days of its filing.
From the day 1 only CJI has stopped the tradition of mentioning before Court and categorically stated that “We are working out of parameters, if someone is being released today then yes if someone is being hanged today then yes, if someone is being evicted today then yes and anything beyond that is a No!
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