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On Thursday, Dushyant dave informed the Supreme Court Bar Association members, that a three judge committee will hold a meeting with the officers of bar bodies to review the functioning of the Court amidst the lockdown and decide a future course of action.Dave asserted that the Supreme Court had asked him to attend the meeting. The committee will comprise of Justice UU Lalit, Justice Ramana and Justice Mishra. The SC has restricted its functioning to hear only the extreme urgent matters since the end of March. Now, more benches have begun taking up fresh pending matters and new hearings.
The SC is compelled to hear the matters through video conferencing for ensuring well -being of various stakeholders. The SCBA and SCAORA have requested the Court to start normal functioning as lawyers are facing the problem in the virtual Court system. Dave said the virtual courts cannot be extended indefinitely. It hampers administration of justice. It is a constant process. The litigants are anxious about the hearings. The Lawyers are struggling because of the absence of the work. The members of the Bar are in need of a normal Court functioning for livelihood.
Dushyant put forth various questions before the Bar members to seek their response. The various questions were as follows:
The response will help the Executive Committee in expressing sentiments of the Bar members to the Court.
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