After the summer break, the Supreme Court is all set to open on 03-07-2023. A new procedure shall be adopted and followed for mentioning of matters before the Court of Chief Justice of India (‘CJI’) with effect from 03-07-2023.
Miscellaneous Fresh matters
1) Automatic listing of fresh matters:
(a) Miscellaneous fresh matters which are verified on Saturday, Monday and Tuesday shall be automatically listed on the following Monday.
(b) Miscellaneous matters which are verified on Wednesday, Thursday and Friday shall be automatically listed on the following Friday.
2) As an exception, where a date of listing earlier than (1) above is sought, mentioning of matters of an urgent nature in terms of the categories specified in the Circular dated 23-1-2019, will be permitted only after registration/verification of cases.
3) Members of the Bar / parties-in-person should submit their Mentioning Proforma with a letter of urgency to the Mentioning Officer, by 3:00 p.m., on the day previous to mentioning. A list of such cases shall be prepared by the Mentioning Officer.
4) If any other ground of urgency, not set out in the Circular, has been relied upon by the advocate(s), a list of such matters shall be prepared separately by the Mentioning Officer. Both the lists shall be placed before the Registrar (Judicial Administration), who after obtaining due approval, shall notify the List of matters to be mentioned on the next day on www.sci.gov.in.
5) In case of an exceptionally urgent matter, which is required to be taken up at the earliest, the Mentioning Proforma together with the letter of urgency, must be handed over to the Mentioning Officer by 10:30 a.m. The Mentioning Officer shall place the Mentioning Proforma together with the letter of urgency before the Registrar for seeking orders of the CJI during lunch or as the exigency may warrant. The letter of urgency shall indicate why the matter cannot be taken up for urgent mentioning along with other urgent cases, on the next day.
After-notice and Regular matters
After the Mentioning Proforma with letter of urgency is submitted to the Mentioning Officer, he will check the status of such matters referred to in the Mentioning Proforma and will proceed to prepare two separate lists:
(a) List relating to cases which are not to be deleted from being listed on the assigned dates; and
(b) List relating to cases where no coram or date is assigned.
Both Lists shall be placed before the Registrar (Judicial Administration). In respect of (a), the Registrar shall notify the List, after seeking instructions of CJI, to place them before the Bench concerned for mentioning, in the Mentioning List to be notified. In respect of (b), the Registrar shall obtain the coram from CJI and include such cases in the Mentioning List of the Benches, as assigned.
There will be no mentioning of cases other than those notified in the Mentioning List published on the previous day shall be permitted.