Section 10(10) in RULES FOR VIDEO CONFERENCING FOR COURTS IN THE STATE OF UTTAR PRADESH, 2020
10.1The Advocate or Required Person, shall address the Court through video conferencing from a specified Remote Point on the date and time specified in the order issued by the Court. The presence of the coordinator will not be necessary at the Remote point where arguments are to be ad-dressed by an advocate or party in person before the Court.
