On Monday, in a very first instance, the Delhi High Court has asked parties to case titled SAT PRAKASH SONI vs UNION OF INDIA & ORS to submit 15 minutes long video of their argruments as part of their submissions for the hearing.
The Court allowed in the preponment of the hearing as pleaded by the petitioner and has instructed to file brief note of their submissions not exceeding three pages along with copies of relevant pages of relevant documents on record and judgement they want to rely on in addition to the above within one week
Learned Counsels to both the parties shall also file additional two pages note to respond to the opposite party along with additional 10 minutes recording of their response to the submission, one week thereafter.
Along with it they are also required to submit hard copies of their submissions to the Court Master.
The order has been passed by Bench comprising of Justice JR Midha and Justice Brijesh Sethi on 01-06-2020.
Read Order Here:
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