This HC seeks Lawyers' views on making Virtual Hearings 'more participatory & all-inclusive'

On Tuesday, amid the rising number of coronavirus cases in Ahmedabad, the Gujarat High Court sought the response of lawyers on making the hearing of cases through video conferencing "more participatory and all-inclusive".

Lawyers have been asked to respond to a series of questionnaires seeking their opinion and assessment about virtual hearing of cases.

The HC sought to know whether lawyers are facing any issue regarding electronic gadgets or internet connectivity, and whether they would prefer handling of cases through virtual court system "if a satisfactory mechanism is developed".

Chief Justice Vikram Nath said the HC has initiated remote hearing following the outbreak of coronavirus pandemic, which was the need of the hour, and that a few courts continue to function on a regular basis through video conferencing.

The Chief Justice stated in his note on the questionnaire:

 Lawyers have also been asked if they require assistance in filing e-mails, any technical training or professional guidance to conduct cases through video conferencing.

Source Link