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SCC Online Weekly Rewind Vol. 1 Episode 7

7th Episode of SCC Online Weekly Rewind featuring Bhumika Indulia, Associate Editor bringing you the most important and interesting stories from the field of law is out now! Check out the written episode below.


Supreme Court 

♦ Chief Justice SA Bobde retires; Justice NV Ramana takes oath as the 48th Chief Justice of India

Faced with the unprecedented situation of COVID-19 pandemic forcing the Courts to function virtually, Justice SA Bobde retired on April 23rd after a stint of 17 months as the Chief Justice of India and a total of 8 years as a Supreme Court Judge.  

ON April 24th, Justice NV Ramana took oath as the 48th Chief Justice of India.  

Chief Justice SA Bobde retires: A look at his legacy and justice in the time of COVID-19: https://bit.ly/3ve0DsR

3 Important rulings on pendency of cases and vacancies in High Courts

Right before his retirement, CJI Bobde, aling with Justice L. Nageswara Rao and Justice S. Ravindra Bhat, gave 3 important rulings to deal with the pendency of cases and vacancies in the High Courts. 

  1. All High Courts to take expeditious steps to incorporate the Draft Rules of Criminal Practice, 2021 as part of the rules governing criminal trials. This will help in removing the common deficiencies in criminal trials thereby leading to faster disposal of cases. 
  2. Taking note of the existing 220 vacancies in the High Court, the Supreme Court has stressed upon the importance of the Chief Justices of the High Courts making recommendations in time. 
  3. General guidelines for the appointment of ad hoc Judges to deal with the unprecedented situation arising from the backlog of cases pending in the High Courts, which has now crossed the figure of 57 lakh coupled with the consistent ratio of vacancies of almost 40 per cent. In the extensive guidelines, the Court has also laid down 5 “trigger points” for activation of dormant Article 224A. 

♦ Allahabad High Court’s “lockdown” judgment stayed https://bit.ly/3aDX3QL


High Courts

♦  Bom HC | “Elderly citizens being asked to choose between devil and the deep sea”: HC not impressed with Centre’s reply on petition for door-to-door vaccination for elderly and disabled citizens

Bombay High Court while addressing a concern regarding the door-to-door vaccination for elderly and disabled citizens said that it is for the government and its appropriate department to explore ways and means to prevent contamination as well as exposure of vaccine beyond recommended temperature so that vaccination programme can be taken to doorsteps of elderly and disabled citizens. 

https://bit.ly/3erNlSR

2. Bom HC | “Serum Institute coined the term ‘Covishield’, took substantial steps towards development and manufacture”: Court finds no merit in Cutis Biotech’s passing off action

In an appeal with respect to passing of an injunction against the use of name COVISHIELD by Serum Institute of India for its COVID-19 Vaccine, Bombay High Court observed that 

A temporary injunction directing Serum Institute to discontinue the use of mark ‘Covishield’ for its vaccine will cause confusion and disruption in the Vaccine administration programme of the State

https://bit.ly/3tQ9D7c

COVID-19 Surge | Bom HC | Reports of RT-PCR Tests to be made available on Whatsapp; COVID positive patients reports to be uploaded within 24 hours on ICMR portal

While addressing the issue with regard to difficulties being faced by the patients in obtaining RT-PCR reports, Bombay High Court directed the laboratories that the said reports be made available on WhatsApp and to be uploaded on ICMR portal within 24 hours for the patients testing positive, whereas for the patients who test negative to be uploaded on the portal within 7 days. 

https://bit.ly/3nqjGgP

Del HC | “Wastage of a single dose of vaccine is a criminal waste”

While addressing the concerns arising out of the COVID-19 pandemic, High Court noted that 44 lakhs vaccines were wasted out of the 10 crores vaccines allocated to different State due to the restriction of age or category of people who were entitled to take the vaccine and hence remarked that: 

Wastage of even a single dose of vaccine, when the same is proving to be life–saving, would be a criminal waste. 

https://bit.ly/2Qy6V7M

 

Ori HC | Suo Moto matter taken regarding death of sanitation workers in two incidents; Directions laid down regarding abolition of manual scavenging

Division Bench of Orissa High Court directed compensation to the grieving families of the sanitation workers who were engaged in manually cleaning a sewer line and died of asphyxiation, made noteworthy observations regarding the sorry plight of manual scavengers 

https://bit.ly/3tRnquj

 

 


Legislation Updates

Commission for Air Quality Management in National Capital Region and Adjoining Areas Ordinance, 2021

https://bit.ly/32NQOWe

 

 

​♦ Union Health Ministry issues Regulatory Pathways for foreign produced COVID-19 Vaccines

https://bit.ly/3tPqbMD

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