Court Proceedings through Video Conference

Delhi High court conducts hearing of around 700 cases daily through video conferencing. Delhi High Court also has full-fledged rules for Video Conferencing, namely High Court of Delhi Rules for Video Conferencing for Courts 2020″. The rules states that Video conferencing facilities may be used at all stages of judicial proceedings and proceedings conducted by the Court. It further states that all the proceedings conducted by a Court via video conferencing shall be judicial proceedings and all the courtesies and protocols applicable to a physical Court shall apply to these virtual proceedings.

Link for VC Rules for Courts 2020:

http://delhihighcourt.nic.in/writereaddata/upload/Notification/NotificationFile_ULDC4UVQWZ9.PDF