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Allahabad HC Dismisses Plea for Formulation of Comprehensive Video Conferencing Rules - (04 Aug 2020)

CIVIL

Allahabad High Court has dismissed a Public Interest Litigation seeking a direction upon the High Court through its Registrar General, to frame comprehensive video conferencing Rules to facilitate conducting of virtual trial viz. taking of evidence, framing of charge etc.

Tags : ALLAHABAD HIGH COURT   VIDEO CONFERENCING RULES  

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