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High Court gives option of Physical Hearing of Cases from Nov 2 if both Parties agree


judgement
25 Oct 2020
Categories: Latest News

The High Court of Jharkhand has given an option of physical hearing of cases in courtrooms from Nov 2 if both parties in a suit give written consent to it.

As per the Apex Court's guidelines, the HC has been hearing cases only through the digital mode since the Coronavirus outbreak.

Jharkhand HC Registrar General Ambujnath, in a notice issued on Friday, said physical hearing of cases, apart from digital hearing, will commence from Nov 2.

It said that Petitioners will have to mention what kind of hearing they want & if they opt for a physical hearing, a letter of consent of the other party has to be submitted.

The notice added that the petitioners will have to send their option to the Court at mentioning38@gmail.com.

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