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COVID-19: SC seeks Joint Consent of Advocates and Party-in-Person to resume Physical Court Hearings [Read Notice]


Supreme Court and Coronavirus.jpg
02 Jun 2020
Categories: Latest News

On Monday, taking in account the mounting requests for the resumption of Physical Hearings, the Top Court has notified that it shall require joint consent of Advocates and Party-in-Person to consider the same. 

The Supreme Court has asked for the written consent of the above stated to explore the feasibility of the process in effect to the COVID-19 situation.

The Notice undersigned by Additional Registrar has clarified that pysical hearings shall only commence on the order of the Competent Authority and will adhere to Social Distancing norms.

An e-mail address has been provided to submit the consent. It is: consent.list@sci.nic.in

Read Notice Here:



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