In response to an RTI application, the Registrar of Madras HC has stated that the Court has not initiated any proposal for the implementation of the Judgment of the Hon’ble Supreme Court of India with regard to live streaming of Court proceedings.
The Registrar in another query answered that all Court proceedings are being conducted through Video Conferencing.
"Policy decision has not yet been taken by the High Court of Madras to provide public viewing of the Court Proceedings."
On the availability of Video Conferencing in the public domain, the Registrar replied that except in proceedings which are ordered to be held in-camera, the Court shall endeavor to provide public viewing subject to availability of the bandwidth.
The RTI was filed by Saurav Das, an independent journalist, who wanted to know the recent developments done in the High Court regarding the live streaming of the proceedings as Supreme Court ordered in Swapnil Tripathi v. Supreme Court of India. The Supreme Court had decided to do live streaming of the cases in the public interest.
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