IN RE GUIDELINES FOR COURT FUNCTIONING THROUGH VIDEO CONFERENCING DURING COVID 19 PANDEMIC Vs. IN RE GUIDELINES FOR COURT FUNCTIONING THROUGH VIDEO CONFERENCING DURING COVID 19 PANDEMIC

JUDGEMENT

(1.) Application for intervention is allowed.

(2.) By our order dtd. 6/4/2020, we had issued certain directions in furtherance of the commitment to the delivery of justice. Those directions were intended primarily to cover the measures which this Court had to adopt to meet the challenge posed by the COVID Pandemic. There has been a change in the situation since April, 2020. In many States, the situation has eased and it has been possible to even commence hearings in congregation. We must say that the system of Video Conferencing has been extremely successful in providing access to justice.

(3.) Be that as it may, we find that the directions issued earlier need not be altered except as follows :-