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Representation before Delhi HC to allow physical filing & hearing of urgent matters in Session Court (Read Order)


Virtual Courtroom.jpg
10 Jul 2020
Categories: Latest News Case Analysis

Mr. Mahavir Sharma, the President and Mr. Rakesh Chahar, Secretary of Rohini Court Bar Association have made a representation before the Chief Justice of Delhi High Court, regarding physical filling and physical hearing of cases in session courts.

The representation was made against the decision of Delhi High Court whereby normal functioning of the District Courts were suspended while online hearing of urgent matter was permitted. The letter also reflected on concerns of advocates who are not tech- savvy and are not comfortable in arguing over video conferencing due to network issues and other technical impediments. It was suggested that a shift can be made to physical hearing by observing Standard Operating Procedure (SOP) while filing and hearing of cases.

Read Order @LatestLaws.com



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