Mujeeb Ur Rehman vs Registrar General, High Court Of ...
2021 Latest Caselaw 1145 Del

                          $~44
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +     W.P.(C) 4160/2021 & CM APPL.12668/2021

                                MUJEEB UR REHMAN                                   ..... Petitioner
                                             Through:           Petitioner-in-person.

                                                   versus

                                REGISTRAR GENERAL, HIGH COURT OF DELHI
                                                                         ..... Respondent
                                             Through: Mr. Ankit Jain, Standing Counsel for
                                             DHC with Mr. Abhay Pratap Singh & Ms. Mohina
                                             Anand, Advs.

                                CORAM:
                                HON'BLE THE CHIEF JUSTICE
                                HON'BLE MR. JUSTICE JASMEET SINGH

                                                   ORDER

% 07.04.2021

CM APPL.12668/2021 (exemption) Allowed, subject to just exceptions. W.P.(C) 4160/2021

1. This Public Interest Litigation has been preferred with the following prayers:-

"1. Issue appropriate writ in the nature of mandamus or of any other nature as necessary directing thereby to the respondent to take sufficient steps to ensure the continuation of virtual court proceedings through video conferencing along with the physical one in the High Court of Delhi and vis-à-vis courts and tribunals over which this court has jurisdiction.

2. Pass an order directing the respondent to formulate

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Signing Date:09.04.2021 16:40:51 sufficient guidelines and to ensure sufficient infrastructure for continuation and adoption of virtual court proceedings along with the physical one in the High Court of Delhi and vis-à-vis courts and tribunals over which this court has jurisdiction as a free choice for the counsels, litigants and parties unless in view of such court it's really necessary to be physically present even if COVID-19 pandemic is absolutely over as a regular course of practice and should be given equal weightage as to the physical one without barring from adverse order.

3. Pass any other or further order(s) which this Hon'ble Court deem fit and proper."

2. Having heard the petitioner who appears in person and looking to the facts and circumstances of the case, Delhi High Court as well as Trial Courts are already hearing cases physically as well as through virtually. It all depends upon preference of the Advocate concerned who wants to appear physically in court or virtually through video conferencing for further hearing of the matters.

3. Thus, at this stage, we see no reason to entertain the present writ petition and the same is disposed of.

CHIEF JUSTICE

JASMEET SINGH, J APRIL 7, 2021 kks

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Signing Date:09.04.2021 16:40:51