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Mad. HC: Family Court should Ensure Conducting Proceedings Without Insisting Presence of Parties - (22 Oct 2024)

CIVIL

Madras HC has held that Family Court should ensure that system of conducting proceedings through video conferencing is put to usage without insisting the presence of parties even from the time of first presentation till the conclusion of proceedings.

Tags : MADRAS HIGH COURT   VIDEO CONFERENCING   PRESENCE OF PARTIES  

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