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Report No. 99 2.5. Some points made in the replies.- We need not multiply examples and, of course, it is not our intention to catalogue all the replies. However, it may be of interest to mention here the important points made in some of the replies. The case for limiting the time for oral arguments has been forcefully put by a High Court Judge thus1:- "The proposal contained in Q. 21 is most opportune and it is high time that it is strictly, enforced. Reasonable time of arguments for either side should be fixed for various stages; only in an exceptional case of great intricacy or length the Judge may exercise the discretion to allow some more time. This will have two-fold advantage. This will lead to economy of time and also impress upon the members of the Bar the desirability of concentrating only on the essentials during the limited time available to them." 1. Law Commission Collection No. 21/4, Law Commission File, S. No. 1/14.    |
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