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The Supreme Court of India has notified via issuance of a circular allowing the Party-in-Person interaction with the Registrar through video Conferencing mode. The Standard Operating Procedure (SOP) for the same has been published on the official website of the Supreme Court. The circular dated 10thJuly was published on the 11thof July.
According to the Provisions of Supreme Court Rules, 2013 under Rule 1(c) of Order IV, a party who wishes to argue his own matter has to file an application seeking permission to appear and argue his matter with his petition. The application should contain why he cannot engage an advocate and why he wants to appear in person. The Registry then gives his opinion in a report on whether he is capable of adequately representing his case or whether a Amicus Curriae has to be appointed.
As per the SOP, the Party-in-Person is ordered to specify as to whether they would connect to the Registrar through his/her own Laptop Computer /Desktop or would avail the facility for video-conferencing in the Supreme Court premises. Thereafter, the web-link for joining the video-conferencing in the Supreme Court premises. Thereafter, the web-link for joining the video-conference will be provided to the Petitioner-in-Person on theCentre of National Informatics Centre, Govt. of India. The Rules specify the usage of the app VIDYO DESKTOP and it should mandatorily be done via video conferencing either ona laptop or desktop.
The Registrar should be informed one day preceding the date of hearing. The person shouod have all resources to ensure that video-conferencing is not interrupted. Supreme Court has expressed concerns about keeping the microphone off while the party is not speaking to avoid interruption by background sound. In case of the technical issues, the Court should be informed about the same through either on email or whatsapp. In cas it does not work, the parties should be available on calls to ensure communication either by video conferencing or by tele-conferencing.
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