Report No. 99

2.6. Replies opposed to limiting oral arguments.-

Of the replies that are opposed to limiting the time for oral argument, the most pithy is that of another High Court Judge,1 which we quote in full:-

"A Judge hears a case so long as he does not understand the point sought to be made by the learned counsel. As soon as the point is understood, the Judges do .indicate to the learned counsel to proceed to the next point. It is not undefstood how it would facilitate disposal if the hearing is closed without the,PJudge having understood the point involved. I am against placing any limits. A case is a case. It has to be heard and then decided, and not to be merely disposed of."

1. Law Commission Collection No. 21/34, Law Commission File, S. No. 140.