Delhi High Court: While dismissing the matter, Suresh Kumar Kait, J., stated that a very unpleasant situation came before the Court during the hearing of the present case.
Bench stated that ceratin unidentified persons joined the proceedings and caused hindrance in the submissions of counsels and proper justice dispensation.
Hence, in view of the above stated, the bench directed the Registry/Court Master to not provide the link to video conferencing to any other person or correspondent and the same shall be provided only to the advocates concerned, IO, parties in person in case the petition is filed for quashing and to the persons specifically directed by the Court to join the proceedings.
Court also made it clear that no advocate shall share the link with anyone else except the Senior Advocates or the advocates appearing on their behalf. [Satyam Kumar Sah v. Narcotics Control Bureau, 2020 SCC OnLine Del 1263, decided on 21-09-2020]