COVID-19: Delhi HC issues SOP for resumption of Physical Hearing in Court from Sep 1st [Read Details]

The Delhi High Court has issued Standard Operating Procedure for resumption of Physical Hearing in Court from Sep 1st, 2020. 

As per the Rules, Only one Advocate per party whose vakalatnama is on record or who has been dulyauthorized by such Advocate to appear and whose case is listed for hearing that day has been allowed to the enter the premises for Physical Hearing.

No juniors, interns or law students associated with the Advocate concerned, Relative of anyparty-in-person/litigant and any Non-registered clerks has been allowed the entry. Only Senior Counsel engaged by any such Advocate is allowed.

Persons displaying symptoms of flu, fever, cough etc.shall not be permitted entry inside the Court Complex.

Alll norms to keep Corona in check such as wearing mask, sanitizing, thermal screening etc. are mandatory.

Physical Courts shall function from all the three blocks i.e. Block-A (MainBlock), Block-B (ExtensionBlock) & Block-C (NewBlock).

DHCBA shall render due assistance in this regard by deputing Advocate(s) on rotational basis to  facilitate smooth and better management.

Advocates/party-in-persons have been innstructed to immediately leave from the designated exit point once the hearing is over.

Entry time to any Court block shall be regulated as per the time slots mentioned in the cause list for different batches of cases. Each batch shall consist of 10 cases. No person shall be permitted entry inside the Court Blocks before the designated time-slot as per the causelist.

First Batch shall begin at 10:00 AM, Second at 11:15 AM, 12:15 PM. Breaks would be provided between slots so as to sentize Court rooms.

In order to ensure strict adherence to the norm of social distancing, seats in each courtroom have been limited to bare minimum.

Lawyers Chambers shall remain open as per the staggered timings proposed by DHCBA and asapproved by the High Court.

Court-fee Counter and Scanning facility shall be available and manned by requisite number of officials on a rotational basis.

Read Instructions and Details Here: