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The Chief Justice of the Supreme Court, Deepak Misra, the Law Minister, Ravi Shankar Prasad and the President of the Supreme Court Bar Association, Vikas Singh have focused on the problems faced due to congestion in the court rooms and corridors caused by the regular movement of lawyers and litigants, resulting in the blockage of path.
Various suggestions were put forward by the judges. They proposed to divide the cases in the cause lists into two parts, i.e pre-lunch and the post-lunch session, so that the lawyers and litigants arrive on the time specified.
The attorney general, KK Venugopal also highlighted the fact that women lawyers have to face a lot of difficulties due to such problems. Another suggestion was put forward for the live streaming of the court proceedings so that the lawyers and litigants could enter only when called upon to do so or else combining the court rooms.
The problem of Congestion in Supreme Court requires immediate attention since it puts the court in a troublesome situation. The place where justice is delivered should not end up being a struggle for millions of people.
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