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Recently, a resolution was passed while addressing the media in a press conference that the forthcoming PIL matters, as well as the remaining PIL matters, will have to either be taken by the Chief Justice of India or it can be handed over to the Collegium Judges of the Supreme Court Bar Association. The SCBA President as well as the Senior Counsel Mr. Vikas Singh had organized an emergency meeting followed by a press conference which was arranged by four senior judges of the Supreme Court for the betterment of consequences of the court in the future date. The SCBA President gave a brief about the meeting and also the unanimous resolutions taken by the SCBA Executive Committee. After listening to the resolutions passed by the committee the Media has raised a series of questions which was answered by the president of SCBA.
The following are the resolutions taken by the Committee:
The SCBA President stated that there should be a system developed for the abovementioned purpose i.e., the PILs do not cross beyond the first five courts. He also stated that through this, the institution's credibility is restored. In order not to prolong, the Senior Counsel mentioned that the PIL matters listed on 15th January 2018 should also be transferred so that it can be assigned to the senior-most courts of the Supreme Court.
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