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The bench of SC consisting Justice Dipak Mishra, Justice A.M. Khanwilkar and D.Y. Chandrachud considered the concept of live streaming of proceedings of the apex court, similar to Lok Sabha and Rajya Sabha. Through live streaming of the proceedings the conduct of the advocates will kept under a watch, as well as litigants get to know the status of their cases.
The bench sought opinion from the Advocate General KK Venugopal, to that he highlighted several advantages. He laid emphasis on the laws of UK regarding the live streaming of proceedings. Under Constitution Reforms Act, 2005 of UK, live streaming of the proceedings of the SC and Court of Appeal had been recognised. Following benefits were further discussed by the AG and the bench:
In order to make it fair the bench invited the discussion of disadvantages as well. One of disadvantage raised was that there will be a pressure on advocates, which will lead to over-perform. To this CJ Mishra responded that there is nothing like under performance or over performance, only performance matters, this is the difference between legal advocacy and advocacy, latter has substance while former is devoid of any. The matter is pending for further hearing on 23rd July.
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