High Court: Lawyers can take up urgent cases after email

 In view of the closure of Allahabad HC & its Lucknow judicature till further orders in view of threat of coronavirus, the HC administration on Thursday launched two e-mail addresses where lawyers can make a request for taking up their cases on the ground of urgency. One website is available for the lawyers practiCing at Allahabad HC & another for those who are practising at its Lucknow judicature.

In the notification issued on Thursday, registrar general Ajay Kumar Srivastava made it clear that mentioning of imminently emergent & urgent cases will no longer be entertained on mobile numbers, which were provided earlier.

Henceforth, mentioning of imminently emergent & urgent cases of Allahabad HC will be made on urgentlisting_allahabad@allahabadhighcourt.in only.

Likewise, for the matters pertaining to Lucknow Bench, the mentioning of imminently emergent & urgent case can be made on urgentlisting_lucknow@allahabadhighcourt.in only.

Earlier, through a notification dated Mar 23, the HC administration had provided some mobile number of its officers of registry for mentioning of imminently emergent & urgent cases. However, through the present notification, a modification has been made & mentioning can be made only through the above-mentioned e-mail addresses.

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