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The Supreme Court Advocates on Record Association (SCAORA) made various suggestions and representations to the Supreme Court Secretary General in regard to the implementation of recommendations made by the Advocates on Record.
Joseph Aristotle, SCAORA Secretary signed a letter that lists various recommendations made in regard to the problems being faced by the advocates that relate to the e-filings, virtual courts, helpline numbers among others. Taking in account of this representation the Secretary General of the Apex Court is persuaded to take urgent action which shall ensure the functioning of the SC to be more efficient.
The prevalent issues in the Supreme Court of the Country come in the way of providing and ensuring speedy justice in the times of a global pandemic. This matter is of immense importance as the functioning of the Apex Court depends on resolution of such issues. In fact, the SCAORA has listed down its problems and the possible solutions, systematically; addressing it to the Secretary General and this is merely to avoid the confusion and chaos that has been caused due to sudden change in the functioning of the Court. This sudden change to virtual courts wherein most work is done on a digital medium, is caused by the social distancing norms to avoid and reduce the transmission of Covid-19
Thus, the Supreme Court Advocates on Record Association has requested the Secretary General of the Court to address the issues at hand and take some remedial steps while looking into the solutions of the grievances raised by member of the Bar. This step would further help the lawyers who are appearing before the courts.
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