The Law Minister has informed Lok Sabha that since Covid lockdown started, the District courts heard 1,11,40,223 cases while the High Court heard 60,21,688 cases (totalling 1.71 crore) till 31.01.2022 using video conferencing. The Supreme Court held 2,18,891 hearings till 14.03.2022 since the beginning of lockdown period.
He replied to an Unstarred Question related to the facilities for virtual hearing are available in the Supreme Court and the High Courts of the country.
He further stated that the Central Government is fully committed to speedy disposal of cases in accordance with Article 21 of the Constitution and reducing pendency. The Government has taken several initiatives to provide an ecosystem for faster disposal of cases by the judiciary.
Virtual hearing of the cases by the High Courts and the Supreme Court has helped the litigants including the under privileged litigants as it helps litigants to appear before the court from any location of their choice thus leading to considerable saving of time and money.
Picture Source :
