Report No. 95
23. Should some appeals be disposed of without hearing oral arguments?
In the Supreme Court of Iowa, 66 cases were submitted to the court in 1973 without oral arguments which total increased to 128 in 1974. Even where oral arguments were permitted lawyers were allowed 10 to 15 minutes, for arguing each side and an additional five minutes for appellant's rebuttal. (Appellate Congestion in Iowa: Dimensions and Remedies Hon'ble Mark Me Cormick, 25 Drake Law Review, 1975-76, p. 133).
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