AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 188

Utility of Video Conferencing (VC) System in E-Court

The VC facility in the E-Courts can be used for the following purposes: -

(a) For recording Statements of witnesses from a remote location;

(b) To establish a Virtual Court at remote location;

(c) For routine interactions between two branches of the High Court and the Supreme Court.



Proposals for Constitution of Hitech Fast Track Commercial Divisions in High Courts Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement