A Delhi's Special Court, designated for the trial in the coal block allocation cases, has begun hearing in the matter through video conferencing, with the consent of the involved parties.
On Saturday, the Special Court heard the matter in relation to the allocation of Patrapara coal block to Adhunik Corporation Ltd & others.
Lawyers Vijay Aggarwal & Mudit Jain today appearing for before the Court of Special Judge Bharat Parashar on behalf of all the 3 accused in the matter. The Public Prosecutors also appeared through video conferencing.
According to Court sources, Special Judge Parashar told the defence & the prosecution that video conferencing is now the new normal & sought the cooperation from all concerned to resume smooth functioning of the Courts.
The Special Court also said that for the smooth transition towards the video conferencing, there shall be complete cooperation from the Court staff also as regards any difficulty in connecting with the video conferencing, etc.
Lawyer Vijay Aggarwal told that the video conferencing experience was very smooth & if it is a new normal, then some headway in respect of the disposal of routine aspects of a trial can be proceeded with.
Around thirty cases related to coal block allocation are pending trial in the Court & various top industrialists & bureaucrats are facing charges in the coal cases, which is monitored by the Apex Court.
On June 17, the Court heard 3 cases dealing with irregularities in the allocation of coal block matter including Castron Technologies & another Jindal Steel & Power Limited. On June 18, the Court had also heard the matter involving Grace Industries.
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