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Recently National Company Law Appellate Tribunal (NCLAT) had notified Standard Operating Procedure (SOP) in order to conduct virtual hearing through video conferencing for all urgent matters from 1st June 2020. This was through system based “VIDYO”. The procedure required the court fees to be deposited through online mode itself.
This system would allow only one person to speak at a time. In case there is a disrupter during the meeting, option for muting that particular party was available. If any person wanted to make a point, then the option for raising hand to invite attention of all the members of the bench could be done.
Thereafter NCLAT issued revised Standard Operating Procedure which had few changes then the previous one. It notified of using CISCO- Webex platform for conducting virtual hearing through video conferencing. This revised SOP has mentioned about the device through which the members should be present during this virtual hearing i.e. desktop/laptop/mobile phone.
It further stated the speed of connectivity which should be more than 2mbps for no disturbance or lagging. It also warned the usage of mobile phones while conducting video conferencing as the signal drop / incoming call might be a hurdle in the meeting. The documents submitted along with the case must contain a separate paragraph providing consent over the meeting to be held virtually.
NCLAT further emphasized on maintaining the decorum of dress code i.e. “plain white-shirt/white-salwar-kameez/ white saree, with a plain white neck band” and strictly prohibited any recording of the meeting, infringement of the same would attract strict penalty. The invitation link is unique for every meeting and the mode or channel through which the link sent will be specified.
The link would be sent half an hour before and as it is unique it must not be forwarded to any other person or to any other device. A maximum of three appearances link would be provided. Further the rules are kept as it is regarding the voice and mute options. The parties are required to stay online but in mute option till the Hon’ble bench concludes the meeting.
Detailed instructions on how to join the CISCO Webex meeting is provided under Annexure of the revised SOP issued by NCLAT. This procedure is to be followed with effect from 4th august 2020 on all cases.
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