Allow Cookies!
By using our website, you agree to the use of cookies
In the midst of the on-going controversy between four senior most judges of Supreme Court and the Chief Justice of India (CJI) Dipak Misra over the allocation of cases, the Supreme Court Bar Association (SCBA) has recommended for roster of distribution of cases which would be available in the public domain.
The Supreme Court Bar Association President Vikas Singh, Vice President Shukumar Pattjoshi and General Secretary Vikrant Yadav met with CJI and gave over 15 point suggestions including the issues related with lawyers. The bar has recommended the apex court to take a cue from Delhi High Court, which makes the roster public so that everyone becomes more acquainted with the details. It provides about the bench and the judges managing the cases. The SCBA's step focuses on the anguish communicated by four SC judges Justice J Chelameswar, Justice Ranjan Gogoi, Justice Madna B Lokur and Justice Kurian Joseph over the way in which Justice Misra has been designating cases to different bench.
Different issues raised
Senior Designation matter to be dealt with at the earliest.
The land of Appu Ghar ought to be instantly given over to SCBA.
The Corridors of Supreme Court should be air-conditioned.
The Chamber allotment ought to be expedited.
SCBA ought to be alloted an office in the new building.
Web and wi-fi issues ought to be settled.
The bar members have likewise brought up the security issue in the chamber blocks.
86540
103860
630
114
59824