Allow Cookies!
By using our website, you agree to the use of cookies
In view, the Standard Operating Procedure released by the Supreme Court on Saturday that stated of proposed listing on regular matters on non-miscellaneous days, The Supreme Court Advocates-On-Record(SCAORA) wrote letters to the Secretary-general of the Supreme Court.
It also states:
We request that in future, with regard to part heard, regular and after notice matters, an advance list with sufficient notice period of at least two week may be published. That on receipt of joint consent with regard to willingness for appearing and arguing the matter in VC, the matter may be listed in the cause list as described in the schedule of publication vide the SOP dated 04.07.2020. Further that the advocates may also be permitted to circulate letters accordingly"
The Supreme Court Advocates-On-Record through its letter to the Secretary-General also asserted that even though “there have been many grievances" pertaining to the technical issues surrounding virtual courts in the form of glitches and connectivity, despite the fact that complaints were registered with the concerned authority, There hasn’t been any kind of redressal mechanism.
Hence, the letter aims to request “sufficient video conferencing facilities” to be set up at the Supreme Court premises.
The letter also states that emails communicating requests for availing VC facilities must be extended from 2 PM of the previous day to 10 AM of the day in which the matter is listed.
The Supreme Court Advocates-on-Record Association came into existence in the year 1985.
The aims and objectives for which the Supreme Court Advocate-on-Record Association was created are:
*To promote and protect the status of the Advocates practicing as Advocates-on-record in the Supreme Court of India.
*To take necessary steps to promote professional competence and maintain professional integrity and prevention of unethical practices, and to decide and settle all disputed questions of professional conduct and courtesy between or among the Advocates-on-record of the Supreme Court and other Advocates.
*To consider all questions affecting the interests of the Advocates-on-records, including questions of professional fees of Advocates and to frame rules thereof.
To consider and express its opinion on all measures affecting the profession and seek changes in law or practice of law.
86540
103860
630
114
59824