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The President of India, Mr. Ram Nath Kovind, on Saturday, worried on the matter of delay in justice delivery recommended that adjournments ought to be resorted at the last moment only. The President affirmed that the citizens should have confidence in the judiciary.
Mr. Kovind was addressing a program in inauguration ceremony of the framework stone of the 'Nyaya Gram project' of the Allahabad High Court. Praising the project, he stated that it would turn out to be a breakthrough in satisfying the infrastructural necessities of the High Court. The plan to build up a judicial academy on the Nyaya Gram campus, he stated, will significantly add to the capacity of the lower Judiciary in Uttar Pradesh.
Mr. Kovind in his address went ahead to underline on the requirement to develop reasonable means for accessing justice. He said "Judgment, should be conveyed in native language of the litigants with the goal that the litigant could comprehend it effectively and in an improved manner." He additionally recommended that if the practice of argument in native language is favoured, it would make it less demanding for the regular man to comprehend the procedures. He at that point valued the Chhattisgarh High Court for making its requests and judgments accessible in Hindi and asked for the other High Courts to adopt such measures.
Mr. Kovind additionally praised the Allahabad High Court for disposing of around 60 lakh cases pending in the lower court highlighting that way that more than 3 crore cases are pending in Courts the nation over.
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