REGENT COMPUTRONICS PVT. LTD.

Pruthvirajsinh Zala Appellant

V/S

HIGH COURT OF GUJARAT Respondents

Referred Judgements :-

ATTORNEY GENERAL VS. LEVELLER MAGAZINE [REFERRED TO]
NARESH SHRIDHAR MIRAJKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA UNION OF INDIA VS. PROF MANUBHAI D SHAH:CINEMART FOUNDATION [REFERRED TO]
SECRETARY MINISTRY OF INFORMATION AND BROADCASTING GOVERNMENT OF INDIA CRICKET ASSOCIATION OF BENGAL VS. CRICKET ASSOCIATION OF BENGAL:UNION OF INDIA [REFERRED TO]
SHAHABUDDIN VS. STATE OF BIHAR [REFERRED TO]
NAROTTAMDAS L SHAH VS. STATE OF GUJARAT [REFERRED TO]
ANITA KUSHWAHA VS. PUSHAP SUDAN [REFERRED TO]
SWAPNIL TRIPATHI VS. SUPREME COURT OF INDIA [REFERRED TO]

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant, a 3rd year law student studying with the Nirma University, has prayed for the following reliefs:

(2.) The case put up by the writ applicant, in his own words, as pleaded in the memorandum of the writ application, reads thus:

(3.) Thus, the writ applicant has raised the issue relating to the Live Streaming / open access of the Court proceedings. It is his case in public interest that the High Court of Gujarat should work out the necessary modalities for the purpose of Live Streaming of its hearings.

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PRUTHVIRAJSINH ZALA Vs. HIGH COURT OF GUJARAT

Referred Judgements :-

JUDGEMENT

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