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SC issues slew of directions to implement video conferencing in all courts across the country
A bench comprising of Justice S A Bobde, Justice D Y Chandrachud and L Nageswara Rao highlighted the need to observe social distancing without any hindrance to social justice. In exercising its power under Article 142 of the Constitution of India, the bench issued a slew of instructions in order to streamline the functioning of courts via video conferencing during the lockdown. The instructions directed by the bench are as follows:-
The bench also urged for cooperation from all courts, litigants, parties, judges, staff and other persons involved so that there is no disruption of justice and the courts do not contribute to the spread of virus.
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