V. M. SINGH Vs. MADAN LAL MANGOTRA

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner is aggrieved by order dated 26.10.2020 whereby the Trial Court has directed the listing of the matter for physical hearing and the applications filed by learned counsel for the petitioner for hearing through virtual mode has been dismissed on the ground that as lengthy arguments may be advanced by the parties, hearing through video conferencing is not possible.

(3.) Learned counsel for the petitioner submits that the family members of the counsel for the petitioner are vulnerable senior citizens and in the present pandemic situation it would not be possible for the counsel to physically appear before the Trial Court and thus the applications were filed for taking up their case for virtual hearing.