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Kar. HC: Counsel Entitled to Physically Accompany Party to Remote Point While Giving Evidence Via VC - (01 Jul 2022)

CIVIL

Karnataka High Court has held that a advocate appearing for the parties are entitled to be physically present at the remote point from where the evidence of such party is being recorded through video conferencing (VC).

Tags : KARNATAKA HIGH COURT   VIDEO CONFERENCING   EVIDENCE  

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