On Saturday, the Delhi High Court Rules for Video Conferencing for Courts 2020 permit public viewing of court proceedings.
The relevant Rule is extracted hereinafter:
“16.1 In order to observe the requirement of an open Court proceeding, members of the public will be allowed to view Court hearings conducted through video conferencing, except proceedings ordered for reasons recorded in writing to be conducted incamera. The Court shall endeavour to make available sufficient links (consistent with available bandwidth) for accessing the proceedings.”
The Court shall provide with the links for public viewing so long as the stability of the system is not disturbed i.e. is consistent with the available bandwidth.
To obtain the link, interested people/parties can contact the concerned Court Master/court official on their mobile phone numbers published in the cause list, in the very least, by 9 p.m. on the day prior to the date of hearing.
In any case, if the contact couldn't be made by 9 p.m. on the date prior to the date of hearing fixed in the matter, then, the person seeking a link should get in touch with the Court Master/court official by 10 a.m. on the day of the hearing.
No permission shall be granted once the hearing begins except with the permission of the court.
Note: During the hearing, every participant of the public viewing shall keep the Mic on mute mode and the video on switch-off mode.
Read Circular Here:
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