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.
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