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Report No. 99 3.19. Conferences recommended.- Our fourth recommendation is that in the Supreme Court, to the extent possible, a day may be set apart for the holding of conferences between judges, as in the United States. This should help in evolving coherent doctrines, in resolving differences and in removing overlapping in judgments to a large extent. Such a practice will facilitate maximum consultation and co-ordination among the judges, and help them in trying to produce one common majority judgment. Surely, such conferences will, at least in some cases, build an intellectual bridge between judges, and reduce the occasions for the appearance of separate and parallel judgment-a situation not very conducive to the evolution of coherent doctrine. This recommendation is intended to apply to the Supreme Court. It can apply also to the High Courts in regard to cases heard by Full Benches.    |
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