Section 6 in High Court of Delhi Rules for Video Conferencing for Courts 2020
6. Application for Appearance, Evidence and Submission by Video Conferencing:
6.1Any party to the proceeding or witness , save and except where proceedings are initiated at the instance of the Court, may move a request for video conferencing . A party or witness seeking a video conferencing proceeding shall do so by making a request via the form prescribed in Schedule II.6.2Any proposal to move a request for video conferencing should first be discussed with the other party orparties to the proceeding , except where it is not possible or inappropriate , for example in cases such as urgent applications.6.3On receipt of such a request and upon hearing all concerned persons, the Court will pass an appropriate order after ascertaining that the application is not filed to impede a fair trial or to delay the proceedings.6.4While allowing a request for video conferencing, the Court may also fix the schedule for convening the video conferencing.6.5In case the video conferencing event is convened for making oral submissions, the order may require the Advocate or party in person to submit written arguments and precedents , if any, in advance on the official email ID of the concerned Court.6.6Costs, if directed to be paid , shall be deposited within the prescribed time, commencing from the date on which the order convening proceedings through video conferencing is received.
