Sanjeev Prakash Sharma,J. - (1.) On account of the lock-down due to Covid-19 Pandemic, Video Conferencing was accepted in a big way by the High Court, which is continuously pursued in dispensation of justice to one and own.
(2.) The said Video Conferencing was being done through one website Jitsi Meet. In fact, before the lock-down, the High Court had started hearing cases through Video Conferencing in as much as certain cases tied up with Hon'ble Judge could be taken up by him while he was sitting at Jodhpur even though the case may have been filed or may have been pending at Jaipur and vice- versa. The past experience therefore was helpful for the Courts to switch over to Video Conferencing and quite a few number of cases were disposed of during the lock-down period.
(3.) As the situation improved from July onward, the Courts have reopened with physical hearing i.e. to say that lawyers have been allowed to physically appear in the Courts and argue their cases.;