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The High Court of Delhi issued a notification on Tuesday regarding the rules to be observed during proceedings via video conferencing named as “High Court of Delhi Rules for Video Conferencing for Courts 2020”. The court became the first high court in the country to do so. The notification was issued in exercise of the power given to high courts under Articles 225 and 227.
The rules laid down state that Video Conferencing shall be used by the court in each of its proceedings and at all stages. The virtual proceedings must be observed in the same manner as general physical proceedings and all rules and protocols which are applicable to a physical proceedings also apply to the virtual proceedings.
For the virtual proceedings, the rules suggests following essentials:-
The rules prohibit unauthorised recording of the proceedings and lay down a set procedure for proceedings including all participants of the proceedings to wear some proper attire in accordance with the dignity of the proceedings. All the relevant statutes viz, CPC, CrPC, Contempt of Courts Act 1971, evidence Act, IT Act 2000 shall apply to every proceeding in the same way as applicable to physical proceedings.
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