Report No. 216
Hon'ble Mr. Justice B.N. Srikrishna
"I am very sorry your letter dated 8th October, 2007 remained unanswered till now. This was on account of my constantly travelling away from Mumbai. Please pardon me for this lapse.
I have considered the issue raised in your letter. It appears to me that unless two generations of lawyers are trained to do legal transactions in Hindi, it would be suicidal to change the language of the High Courts and Supreme Court from English to Hindi. Further, the Supreme Court being composed of judges from different states, who may not be aware of Hindi at all, it would be next to impossible for them to conduct proceedings or write judgements in Hindi.
In my considered view, the proposal to require the Supreme Court and the High Courts to deliver judgments in Hindi would definitely result in chaos and adversely affect the administration of justice."
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