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Today, the Gujrat high court started the live streaming of court proceedings on a trial basis on YouTube.
This decision has been taken stating to the model video conferencing rules as agreed by the e-committee of supreme court, as the supreme court has stated earlier all HC seats have been working through video conferencing since March 24 in the midst of the COVID-19 pandemic, in which advocates, gatherings, casualties and corpus and so on are made to partake in the video hearings as. it has been provided that the general public will be allowed to watch any court hearing conducted through video conferencing via zoom call.
The public statement referenced that the live streaming has been begun so as to set up and widen the execution of the open court idea in any event, during the virtual hearings of the court.
The live real-time streaming of the video meeting court continuing has been begun while streaming the court procedures of the seat headed by the central equity from today itself to determine the chance and usefulness of the accessible alternatives for the equivalent.
The court expressed: "Part of proceeding with or adjusting the methodology of live court procedures will be determined dependent on the end result of this preliminary beginning today and some other preliminary of whatever other methodology that might be taken up at the appointed time."
Prior under the watchful eye of this, the high court had additionally presented the office of "email my case status", through which an individual had the option to get a programmed email refreshes with respect to their present status and future updates or any instance of Gujrat high court, region and talukat courts of Gujrat.
Link of the live streaming is available on the Gujrat high court’s website and even can be accessed from the YouTube channel of the Gujrat high court.
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