In a Notice issued on 16th September, 2020, the concerned Authority of the Delhi District Courts has notified that if any Lawyer/Litigant want to participate in Court Hearings via Virtual mode even on the day of Physical Hearings, he/she is allowed to do the same.
The Notice states that it shall be the responsibilty of the Reader/ Ahlmad/ Asst. Ahlmad of the respectove Court to remain available with the facility of Video Conferencing on the parallel side even on the day of Physical Hearings.
All the Judicial Officers have been requested to specifically mention the mode of presence of Lawyers/ Litigents preferred and requested by them in the order sheet.
Read Order Here:
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