The Delhi High Court has ordered the Public Works Department (PWD) of the Delhi Government to promptly prepare an estimate of funds needed for hybrid hearing equipment required in district courts of Delhi.
A Division Bench of Acting Chief Justice Manmohan and Justice Manmeet Pritam Singh Arora has given the department ten days to submit the report to the Finance Department, GNCTD, who in turn, is directed to decide within four weeks.
The Counsel for the High Court laid down the list of equipment required during the hearing to which the Court remarked that the same is the bare minimum requirement for the provision of a hybrid hearing, and the PWD must provide the same.
When the Court inquired with the learned Chief Engineer, PWD, who was personally present in Court as to whether the said equipment can be provided forthwith to the District Courts, he stated that after preparing an estimate and after obtaining financial approval from the Government of NCT of Delhi, the said equipment can be supplied within six months.
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