This High Court allows for Physical Hearing of cases [Read Notification]

The Madras High Court has released a notification on 01.10.2020, allowing for the physical hearing of cases in the Principal Seat at Madras w.e.f 5.10.2020.

The Registrar of the Madras High Court, in continuation of the High Court notification No. 216/2020 dated 30.09.2020, released another notification on the order of the Hon’ble Chief Justice of the Madras High Court, to inform that Hon’ble Justice M. Sundar and Hon’ble Justice Anita Sumanth have also decided to conduct physical proceedings in the Principal Seat at Madras in respect of cases which have been opted for physical hearing by the Advocates/ Party-in-person.

The notification read as follows:

“the following Hon’ble Judges, apart from the present arrangement of hearing of cases through Video Conferencing, have also chosen to conduct Court proceedings physically in the Principal Seat at Madras to hear the cases opted for Physical Hearing by the Advocates/Party-in-persons with effect from 05.10.2020;

 1. Hon’ble Mr.Justice M.Sundar

2. Hon’ble Dr.Justice Anita Sumanth”

The notification also mentioned that all the other instructions given in the Notification dated 30.09.2020 will remain unaltered.

Read Notification @LatestLaws.com