Report No. 188

(XIV) Kenya:

(http://www.legalbrief.co.2a/view_1.php?artnum=8703)

Kenyan courts are cracking down in inefficiency and laxity. Head of the High Court's Commercial Division, Judge Tom Mbalute, has proposed various steps, including the refusal to grant adjournments of cases set for hearing. Hearing of matters before the commercial courts could not be delayed unless lawyers for the parties are engaged in other matters in the Appeal Court, he said, and no adjournments would be permitted if the counsel were engaged before other judges or magistrates in the High Court or lower courts.