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While delivering the inaugural speech at the conference of ‘National Initiative to Reduce Pendency and Delay in Judicial System’, Chief Justice DipakMisra stated that the time has arrived to fight the war with the mindset relating to the pendency, which is the responsible for threatening justice. In order to give effect to fasten the process of disposal he laid emphasis on the request that was made to all Chief Justices of all High Courts to entertain criminal appeals and jail appeals pending from last 10 years on Saturdays. In May another request made to the CJs of all High Courts was to entertain the criminal appeals in which the accused had been in jail for 5 years or more, subject to the permission of the counsels of the parties. In the opinion of CJI the think tanks must be formulated comprising of judges, advocates and academicians in High Courts.
He suggested few techniques through which the pendency can be cured:
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