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Report No. 99 Presentation of arguments The rules governing presentation of argument to the Supreme Court provide an interesting contrast to the procedure in the House of Lords. The emphasis is upon the argument presented by both sides in an elaborate (and costly) printed brief, a far more elaborate document than the "case" used in the House of Lords. Almost invariably, the oral argument supplementing the brief is confined to one hour on each side, exceptionally, the court may allow additional time or schedule the case for summary argument, in which case each side will be allowed thirty minutes. Whereas much of the protected oral argument of the House of Lords is devoted to the reading of the authorities and statutes, the U.S. Supreme Court frowns heavily upon advocates who read prepared material. In any event, the emphasis placed upon case law is less material in the jurisdiction of the United States.1 1. Bloom Cooper and Drewry Final Court of Appeal, (1972), p. 54.    |
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