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Patiala House court issues further guidelines on hearing urgent matters through video conferencing
Patiala House court issues further guidelines on hearing urgent matters through video conferencing
In pursuance of the order of the Supreme Court in a suo moto matter dated 06/04/20, in which it had directed all the courts to take up urgent matters through video conferencing, the Patiala house court decided to conduct hearings online. The computer branch of Patiala House court has been directed by the District and Sessions judge Dinesh Kumar Sharma to assist all lawyers and litigants to avail the facility of video conferencing. The present order states that whilst the facility through e-courts platforms is underway, lawyers can use CISCO WEBEX for an interim period. They have been provided with an email id through which they can send their request for video conferencing along with documents for urgent matters. Thereafter all the necessary steps will be taken and the judge will be informed. It is at the discretion of the judge to decide whether the matter is of urgency or not.
If the judge agrees with the urgency of the matter, then the incharge-filing counter shall send report of the investigation officer and issue notice to the Chief Public Prosecutor with a direction to file the said report before the date fixed for the hearing so that the same can be sent to the opposite parties. The investigating officer/public prosecutor/opposite party shall send their consent through email and the same will be forwarded to the opposite party forthwith, by the computer branch of the court. Afterwards, in consultation with the judge the incharge-filing counter shall inform the date of hearing and timea slot to the parties. In case the persons involved are not equipped to conduct the hearing online from their respective locations, then the facility of video conferencing shall be made available in the Judge’s Conference room and the computer branch shall facilitate such hearing. It was also mentioned that once the matter is disposed the judge shall upload the same on the website so that it can be seen by the parties.
