On Wednesday, Supreme Court will hold two virtual courts through video-conferencing on "Vidyo" app to hear 15 'extremely' urgent matters.
Cause list for March 25, which has been uploaded on the Supreme Court's website, showing two benches of Justices D Y Chandrachud and Justice Surya Kant and Justice L Nageswara Rao and Justice Aniruddha Bose will take up these matters.
No court-rooms have been specified in the list, which means judges will be hearing 15 matters listed in the cause list from their respective chambers or offices.
Advocates, appearing in these matters, have been asked to address the court through video conferencing mode on personal desktop/laptop or mobile phone or from mediation centre of the Supreme Court Legal Services Committee (SCLSC) as directed in the circular of March 23.
Cause list has warned the advocates-on-record not to share video conferencing link with anybody as it will deactivate the original link shared with the advocate on his e-mail. It said that only one link will be activated for video conferencing.
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