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Senior Advocate and previous Solicitor General for India and Mohan Parasaran said that there is a decent possibility that the Supreme Court's Vodafone charge judgment may stand overruled.
Parasaran mentioned the observation while addressing in a webinar facilitated by Taxsutra as a part of its series, Taxsutra Dialogues.
In the 2012 case between telecom monster Vodafone and the Indian Tax authorities , Parasaran had represented the Tax authorities as a law officer.
Parasaran additionally highlighted the case concerning abrogation of horse racing as one of the most significant cases he has been a part of. His father, Senior Advocate and previous Attorney General K Parasaran, was the lead counsel for the racing.
Parasaran remembered that he was the third counsel alongside the second counsel (presently Justice) Rohinton Nariman. The case for abrogation was contended by the doyens of law, for example, late Senior Advocate and former Attorney General Ashok Desai.
During the discourse, Parasaran additionally tended to the subject of virtual courts and hearings through video conferencing to state that they are digging in for the long haul. All stakeholders should adjust to this sort of procedures soon, Parasaran opined.
Virtual courts additionally may give off an impression of being a field for "elitism" in the calling, Parasaran stated, recommending that the new framework may not give a level playing field to all legal counselors.
Parasaran additionally addressed the area of fees charged by the lawyers when virtual courts are being held. He clarified that under ordinary conditions, the reasons why lawyers charge higher expenses for cases in different cities incorporate the travelling included and the way that the advice will in general miss out on briefs in one’s own city of practice for the duration he is required to be away.
Thusly, when a big client hires a lawyer, expenses charged differ relying upon the necessity of each case. Yet, Parasaran says that he is shocked to find that some "elitist lawyers" are as yet charging expenses dependent on this principle, in any event, when all the hearings at present are directed by means of video conferencing getting rid of the travelling part or even the loss of different cases.
While virtual Courts are the need of great importance because of the phenomenal circumstance brought about by the COVID-19 pandemic, there is additionally a requirement for the courts to revive for ordinary working soon failing which, the issue of individual freedom of individuals will confront serious risk, Parasaran said.
The current arrangement of virtual courts, especially at the Supreme Court, may likewise be needing some specialized update, the Senior Advocate said. He likewise hailed the challenges legal counselors frequently face during the hearings by virtue of technical glitches.
Keeping in view that virtual courts are digging in for the long haul, there is a requirement for consistency simultaneously, including procedures, for example, e-documenting. For this, the Supreme Court should lead an all-India conference of Chief Justices of every single High Court, Parasaran recommended.
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