Reassess viability of Physical Hearing: Senior Advocate to Delhi HC

Senior Advocate Rajiv Nayar on Wednesday wrote to Chief Justice of the Delhi HC DN Patel urging him to have a re-look at the viability of continuation of physical hearings in view of rising cases of COVID-19 in the national capital & surrounding areas.

"With a deep sense of anguish & pain, I say that the time has come to have a serious re-look at the viability of continuation of these physical hearings especially keeping in mind the health & safety of the Judges, my fellow lawyers & the staff, whether employed by the court or by lawyers," he said.

Nayar said that judges are at the greatest risk as they have not been given an option (like lawyers) to opt for virtual hearing on days when they are designated to sit in physical court.

The senior lawyer said he had written on Aug 17 & had made an earnest request to continue with & expand virtual hearings in the Delhi HC & subordinate Courts, instead of a graded resumption of physical hearings as was proposed at the time.

"The said proposal has been implemented with effective from Sept 1, 2020, where a handful of courts are functioning as 'physical courts' whereas others are functioning on the virtual medium, albeit on an 'experimental' basis," he said.

Nayar said that at the time when the decision was taken to resume physical hearing, the number of reported COVID-19 cases were close to 600 per day & it was felt that the situation was improving, at least in Delhi.

"However, the situation has drastically worsened in the past few weeks & there are no signs of improvement at least in the near future. I have learnt that there is once again a shortage of beds in hospitals for COVID patients & hence there is an urgent need to maintain precautions," he said.

The letter said that Delhi & its surrounding areas itself are reporting COVID-19 cases in excess of 3,500 per day, which represents a six-fold increase from the middle of Aug 2020 when he had written the letter following which the HC resumed graded physical hearing from Sept 1 for a period of 14 days on an experimental basis.

Nayar said he has also read media reports which confirm that a large number of persons working in the court, including judicial officers, have also been tested positive for this deadly virus.

"This fact itself is sufficient to warrant a re-look at the decision to continue with physical hearings. The system of hearings through video conferencing, which has been put in place is working wonders & now the time has come to expand the hearings to regular matters as well instead of en bloc adjournments to another date. The courts have adapted well to these systems & now are in position to take up a large number of matters, if not all, through video conferencing," he said.

"In view of the changed scenario & an increasing number of cases each day, I would most earnestly request you to reflect upon on the decision to continue with physical hearings as we have an efficient & effective mechanism for dealing with cases through the video conferencing. Once situation improves, we all look forward to a full-scale resumption of our beloved HC," he added.

Source Link