Report No. 48
35. Provision for filing written arguments.-
The Bill has a provision for filing written arguments1. This matter was not raised before the previous Commission, but we agree that such a provision might be useful; though we should add that its utility as a measure for reducing delay should not be over-estimated. We should also like to add that the object of the proposed provision will be successfully achieved only if the Judges and the Bar co-operate in working the new provision in its true spirit.
1. Cr. P.C. Bill, clause 321.
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