Mysterious discrepancy in case details and judgement files on Supreme Court’s website creates confusion
While going through the judgments uploaded on the Supreme Court’s official website, an anomaly has caught our attention. In two of the
supreme court registry
SC directs AoRs and Parties-in-person to also file soft copies of petitions along with hard copies
Supreme Court has issued a circular dated 27.07.2020 notifying that the Advocate-on-Record and Party-in-Person shall file soft copy of the petition as
Plea against SC Registry alleging bias in listing matters dismissed with a cost of Rs. 100 [Full Report]
Supreme Court: In a case where a Supreme Court Advocate Reepak Kansal had filed a writ against various officers of the Supreme
Advocate Mohit Chaudhary barred from practicing for 1 month for levelling false accusations on SC Registry & CJI; Contempt charges dropped
Supreme Court: Advocate Mohit Chaudhary, who accused the Registry of this Court in order to favour the opposite party to hastily list