Report No. 99

1.2. The questions for consideration-Questions 21-22 and 23 of the Questionnaire.-

The questions for consideration were formulated as under, in the Questionnaire referred to in the preceding paragraph:-

"Q. 21. Will it facilitate disposal of a greater number of cases if oral arguments are restricted to half an hour on each side?

Q. 22. Will a procedural requirement making it obligatory on counsel to file written briefs cut down oral arguments?

Q. 23. Should some appeals be disposed of without hearing oral arguments?"