Report No. 95
22. Will a procedural requirement making it obligatory on counsel to file written, briefs to cut down the oral arguments?
Fixation of half an hour time for arguments in the American courts is rendered possible because of their practice of insisting upon briefs (called Brandeis brief). Preparation of briefs will lead to exactitude and narrowing down of matters in controversy as well as afford opportunities for young lawyers to do research. As the briefs would be eventually printed by some law journals counsel would necessarily have to devote more time at the desk and the practice of reading law reports in court in extenso would disappear.
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