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The president of the Gujarat High Court advocates association has written a letter to the chief justice regarding the resuming of physical functioning of the courts to put an end to the virtual screen hearings and allowing judges and advocates to appear in the court as it was before the covid-19 situation. Senior advocate yatin Oza said “a group of f40 advocate came to meet me yesterday. Most of them were juniors desperately came to see me e not only with the grievance that their metals are not being circulated for number of weeks (which they have accepted now)but to draw my attention to the fact that how matters of billionaires are circulated in no time”. These lawyers were very frustrated and depressed because their cases were not being heard and to express those lawyers oza has submitted “at least hundred advocates in last 3 days,have idhar approached me or the secretary-general making a serious grievance and complaint that their matters even the field in single PDF for the fourth night have not been listed despite their sincere attempt and efforts. The registry it appears is held band determined to fall pray to nepotism and favouritism.” forest support he give an example of an instant petition where the registry refused the wife’s bail application for 10 days on behalf of her husband honorary Pity objection that her gender was not stated. There have been discrimination in filing of the cases on the basis of gender, one Mr. Areez Khambhata filled a petition saying “everyone knows who is Mr khambhata. He walks away with the order of 3rd June 2020 it came to the notice of registry only on 29.5.2020 about the matter having been filed by Mr khambatta and it processed it in one day and listed on 3.6.2020 e in such as 3.5. 2020 and 31.5.2020 was Saturday and Sunday. It was processed on Monday and listed before The Honorable Court on Tuesday”. After three judges of Madras High Court were tested positive for the covid-19 virus the physical courte were again reverted to the virtual mode and thus all these matters filled in Gujarat HC are under inspection for making delivering justice easy.
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