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Delhi HC directs Subordinate Courts to not pass any adverse order in non-urgent matters wherein Advocate/Litigant is unable to join via video-conferencing until normalcy resumes [Read Circular]


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06 Aug 2020
Categories: Latest News

On Thursday, in wake if its order issued on 30.07.2020, in which the Delhi High Court has allowed all the District Courts to take up cases listed before them via Video-Conferencing, the HC has asked the Subordinate Courts to not pass any adverse order in non-urgent matters wherein Advocate/Litigant is unable to join via video-conferencing unless normalcy resumes.

Inter-alia, the Authority has requested the Lower Courts to launch 'Special Drive' in coordination with the Office bearers of the respected Bar Associations to ensure that E-mail IDs and Mobile Numbers of Advocates are duely captured/fed in the CIS.

Read Circular Here:



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