Report No. 95
21. Will it facilitate disposal of a greater number of cases if oral arguments are restricted to half an hour each side?
As against the practice in our Higher Courts where counsel address the court for months together, the United States Supreme Court permits oral arguments for half an hour on either side. An exception was made in desegregation cases where twice the normal time was allowed. (The Brethern, pp. 2, 41).
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