Supreme Court: While hearing a petition for special leave to appeal against the Allahabad High Court’s decision, the Division Bench of Abhay S. Oka and Ujjal Bhuyan, JJ. has directed the Registry of the Court to not refer to the ‘Trial Courts’ as ‘Lower Courts’.
The Court said that it will be appropriate if the Registry of the Court stops referring to the Trial Courts as ‘Lower Courts’.
The Court also said that the record of the Trial Court should not be referred to as the Lower Court Record, but as ‘Trial Court Record’.
[Sakhawat v. State of Uttar Pradesh, 2024 SCC OnLine SC 141, Order Dated: 08-02-2024]
Advocates who appeared in this case :
For the petitioner: Senior Advocate Manoj Prasad, Advocate on Record Vikrant Singh Bais
For the respondent: Senior AAG Ardhendumauli Kumar Prasad, AOR Sudeep Kumar