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Supreme Court: If the Presence of Litigant is Required, Courts Should Allow Them to Appear Virtually - (22 May 2024)

CIVIL

Supreme Court while granting relief to a litigant suffering from ailments from personally appearing in the Court, has observed that if there is a facility in the Court to appear through a virtual mode then personal appearance of the litigant can be sought using such medium.

Tags : SUPREME COURT   PERSONAL APPEARANCE   VIRTUAL MODE  

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