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Report No. 99 3.11. Lawyers how far trained.- A point of view has been put forth by the Chief Justice of a High Court that lawyers and the Bar in India, by and large, are not trained in filing written briefs, though some of them are. However, (he adds), if the Judges take pains to go through the briefs before the start of the case, it would help considerably in curtailing the oral arguments and disposal of cases1. The view of Shri H.M. Seervai has been already referred to, while discussing question 212. 1. Law Commission Collection No. 21/20, Law Commission File, S. No. 138. 2. Para. 2.7, supra.    |
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