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Highlighting the trial of young judges and "non-VIP clients" in making registered cases, the President of the Gujarat Criminal Court has written to the Chief Justice to continue the Court's physical action to end the register registration issue in listing matters, allowing every lawyer to appear openly in front of a Judge that story like every other list.
"A group of 40 attorneys came to meet me yesterday. Many of them were young players. Not only will they see me with the complaint that their news is not spread by the number of churches (what they have now received), but it will draw my attention to the fact that news of the billionaires is being circulated", Advocate Yatin Oza of the highest order.
He urged that these lawyers not only express their sorrow, but also their frustration and disappointment with them. "At least 100 lawyers in the past three days, once spoke to me or the Secretary General made a big complaint and complained that their stories were included in a single PDF, unfortunately, they were not listed despite their sincere efforts and efforts. ", Oza submitted.
He also cited an example where the Registry refused to file a ten-day list of his wife's bail application and on behalf of her husband, arguing the absurd argument showed that the wife's sexuality was not reported!
He claims to have received over 100 messages from lawmakers where the news was posted in a few weeks and even months that had never seen the light of day, it still needs to be counted! This also includes matters covered by an urgent letter - for example, a student's request to appear in his or her future examinations is issued to him or her and, upon request, has already been issued before the closing date. "If it is not circulated, the petitioner becomes clay and his work will be ruined!", It was pressed.
To refute his charge of discrimination against rapists on this list, it is shown that according to the nature of the cases, downloaded from the website of the High Court, Mr. Areez Khambhata filed his application on May 29, 2020. "Everyone knows who Mr. Areez Khambhata is. He is leaving the order on June 3, 2020! It was noted that the Registry was on 29.5.2020 in connection with the matter presented by Mr Khambhata and considered. another day and we recorded it on 3.6.2020, as it is 30.5.2020 and 31.5.2020 it was Saturday and Sunday. It was processed on Monday and filed before the Hon'ble Court on Tuesday ", it has improved. "Another matter in AAACORP Exim India Pvt. Ltd. The nature of the cases as downloaded on the Supreme Court's website indicates that the date of nomination will be 26.5.2020 and the orders passed are 3.6.2020," the letter said.
Oza goes on to say that the third example of this listing was the story of a well-known builder called Kasturi Construction Property and Land Developers. According to each case downloaded from the website of the High Court, its presentation date was 29.5.2020 million and was recorded on 4.6.2020.
"The fourth case was filed by Sun Pharmaceutical Industries Ltd / Ranbaxy Laboratories. This is a tax issue. No one other than the Honorable Prime Minister publicly mentioned in his live commentary said that there will be no tax amendment until now. The interim closing period is over. of Gujarat, filed on 1.6.2020. I have been told that since the Division Bench was unwilling to grant any relief and was willing to abolish it, it is now suspended on 1.7.2020. How can the matter be called urgent when the appellant's lawyer requests a period of four weeks ", he wonders.
There are five cases, "cracked" than the foregoing, three by smugglers (according to the Government of India) and two by high-tech homes, where the news has been disseminated within 24 hours or resolved without comment.
"While Junior Advocates and VIP buyers don't want to try to get things registered by sending a deputy to the Registrar, nothing has been done in their affairs. Nobody visits their phones.
The GHCAA President asked the CJ to call the details in the Registry to ensure that four or five attorneys submitted more than 40 to 70 issues during this period of closure and that their matters have been filed with no more than three courts, "not because of the reason that Honorable Judges would they have shown them but on the basis that those Honorable Judges have freedom in their own way ”.
"While some lawyers insist that their news is circulated they are threatened that their matters will be put before two or three Hon'ble courts by name if they continue to emphasize and in fact their matters are being settled", it is opposed.
Repeating his request to open a physical court, "since nothing permanent will be closed", it is said that despite the doctors 'and experts' opinions, it is unlikely that a vaccine exists.
established or made available for at least six months and "the court cannot carry out its work by making a permanent video conference and especially in cases of such serious appeals". "Junior will break, they will have nowhere to go and they would like to kill themselves if the situation continues right now", it is recommended.
It can be noted that this week, after three judges of the Madras High Court had been convicted of COVID, the Court resumed the trial and returned to the vacant premises.
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