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On Monday, the registrar (listing) in the Supreme Court was at the receiving end from an outraged Chief Justice of India Ranjan Gogoi due to recurring instances of wrong-doings in the Supreme Court registry. The Chief Justice was outraged as a result of cancellation of a matter against explicit instructions.
An advocate brought up that a matter she is handling, and which was originally listed for Tuesday, was missing from the cause list, following which the Chief Justice questioned the registrar. The Chief Justice asked the registrar what the staffs were up to and whether they do not understand the orders given by the court.
The registrar requested for some time to sort the issue out and for this, Chief Justice Ranjan Gogoi aptly replied in these words: “We give you time and you come back after 2 hours with some cooked-up story that this happened or that happened.”
As the head of the judiciary, Chief Justice Ranjan Gogoi has noted down several accusations regarding the listing of cases before different benches of the Supreme Court, an anonymous Supreme Court official said.
Recently, two staffs of the Supreme Court were dismissed, following allegations that they favoured a party by changing the order of the cases listed. The CJI has also decided to appoint senior Central Bureau of Investigation (CBI) officials and also, officials from the Delhi police to look into the issue.
A one man enquiry panel, headed by former Supreme Court Judge A K Patnaik was also appointed to look up the matter.
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