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Report No. 99 Chapter 2 Limiting Oral Arguments 2.1. The common theme of the questions.- The three questions with which Report is concerned, the text where of has been already quoted1, briefly relate to reduction of the time taken on oral arguments (Q. 21), total elimination of oral arguments in some cases (Q. 22) and the replacement of oral arguments by written arguments (Q. 23), respectively. As already stated,2 their common theme is improvement of the mode of presentation of cases before the higher courts. With this prefatory remark, we proceed to indicate in brief the gist of the views expressed on the questions at issue. 1. Para. 1.2, supra. 2. Para. 1.4, supra.    |
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