VIKRAM BAKSHI Vs. STATE

JUDGEMENT

(1.) This application, preferred by Mr Khosla/respondent no.2, prays for a direction that the proceedings of the court be video recorded or at least audio recorded or "in the lesser preferred alternative", that the entire hearing be transcribed by multiple court stenographers, at the expense of the applicant.

(2.) Mr Khosla, who appears in person, advanced lengthy arguments on the above application, on 11th July 2017. Pursuant to conclusion of the arguments, vide order passed on the said date, the application was dismissed, for reasons to be stated separately.

(3.) This order proceeds to record the reasons for dismissing the aforementioned application.