Registry of Supreme Court of India has decided that Short category matters, Death penalty matters and matters related to family law, which are ready, may be listed for hearing through video conferencing mode.
This will be done subject to availability of the concerned Bench & prior approval of Hon’ble The Chief Justice of India.
A Circular issued in this regard today reads that the parties desirous of taking up such matters for hearing through video conferencing, may furnish their joint consent alongwith particulars of the matter(s) at the earliest, latest by 24th April 2020, on the email address: consent.list@sci.nic.in
As of now SC is hearing only urgent Petitions via Video Conferencing.
This is a major devlopment in so far as now even Regular Post Notice matters will be taken up for hearing.
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