SC sets up Helpline to aid Advocates On Record on mentioning and listing of urgent matters. [Read the Order]

The Supreme Court is operating via video-conferrencing these days due the Lockdown announced by the Government in concern to the Novel Coronavirus.

This is causing some administrative nags which the Top Court is continuously trying to remove.

Adding to the number of orders issued in the same direction, the Secretary-General of SC has issued another Circular, setting up a Helpline to aid Advocates-on-Record (AoRs) for mentioning and listing of urgent matters.

The is in supplement to the previous orders issued as well as the Standard Operating Procedure for urgent hearing of matters through video conferencing.

The Helpline is aimed to answer the queries of AoRs appearing for the parties/Party-in-person with regard to mentioning and listing of extremely urgent matters, which have already been mentioned via mails sent to mention.sc@sci.nic.in

The Helpline consists of two numbers: 011-23381463 and 011-23111428.

The first number can be accessed between 10.00 AM to 5.00 PM on weekdays (Monday to Friday), and the other can be between 10.00 AM to 1.30 PM on Saturday. The Helpline won't function on holidays and Sundays.

The order came out after the Supreme Court Advocates On Record Association submitted a representation to Supreme Court requesting that the steps may be taken on an urgent and emergent basis so as to enable the Advocates/ Party-in-person to assist the Court effectively in the present lockdown situation.

Read Full Notice Here: