This HC allows partial relaxation of COVID-19 restrictions on entering High Court Premises

The High Court of Kerala has issued a notification allowing partial relaxations in the restrictions, imposed in a bid to contain the spread of coronavirus, to enter the HC premises.

According to the notification, the High Court Advocates Association hall & dining hall used by advocates will be allowed to open but the number of advocates coming to the association & dining halls shall be restricted to the minimum to maintain social distancing.

The notification issued on Friday said that "Advocate Clerk rooms will be allowed to open but not more than 40 registered clerks shall be present in the room at a time".

The Court has directed for the members of the HC Advocates Association & Advocate Clerk's Association to strictly adhere to the restrictions, failing which the permission will be withdrawn.

The notification said that "With regard to parking of cars, one more row of cars will be allowed in the southern side of the Court building without causing obstruction in any way to the passage of vehicles such as Ambulance, Fire Engine etc from Gate 1 & 3 at all times".

It added, "All other regulations & restrictions with respect to the entry of Advocates, Advocate Clerks, litigants & staff shall continue until further orders". 

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