Allow Cookies!
By using our website, you agree to the use of cookies
Senior Advocate of MP High court B L Pavecha made a representation for the resumption of regular court work alike legislature and executive in the interest of the public at large for dispensation of justice.
He addressed the chief justice by pointing out the grinding halt of all courts and HC of Madhya Pradesh since March 24th, 2020 on account of the COVID 19 pandemic.
He described the ground level infirmities to advocates, clerks, and to the public at large while using a poor substitute to regular court functioning." It is known fact that video conferencing has its own limitations and moreover vast advocates are unfamiliar with the method, moreover, final hearing matters are not being listed or taken up" said the senior advocate.
" Entire nation has the notion that covid19 pandemic cannot be eliminated in any foreseeable future therefore it is necessary to live with pandemic taking all precautionary measures" pointed B L Pavecha.
He pointed out to the grave deprivation by illustrating the scenario relating to Advocates, clerks, public "... Restricted working of courts for more than three months has resulted in almost total unemployment of the vast majority and advocates, clerks, and all other dependent on them. This state of forced misery and penury is unbearable for them" said the senior advocate B L Pavecha on standing behalf of advocates and clerks.
In comparison with the state legislature and executive he wrote ".. if courts do not resume normal functioning like executive and legislature, our institution would be failing in its duty which would be highly determined to the faith and respect it enjoys in public".
"... therefore I request your lordship to take immediate decision with regard to the resumption of the normal working of courts with the appropriate directions" wrote B L Pavecha with due respect to Chief Justice of Madhya Pradesh.
86540
103860
630
114
59824