This High Court has permitted for physical filing of new cases[Read Guidelines]

The High Court of Allahabad permitted the physical filing of new cases on all the working days from 03.06.2020 and issued new directions for the proper and safe functioning of the High Court. 

• The HC will function w.e.f. 08-06-2020, the Hon’ble Judges and their staff members in the minimum number will be present at the High Court.
• The sections of the Court will become operational as per the instructions of the Registrar General.
• The Learned Advocates will file their Cases / Documents in the Stamp Reporting Sections. Only the listed Maters shall be listed in the Hon’ble Courts and the urgent applications are permitted through E- Modes.
• The Stamp Reporting Sections will not hold any fresh file until further order.
• Proper Sanitization Methods will be used for sending the files to the Hon’ble Courts.
• The Learned Advocates will enter The HC from separate gates notified for Allahabad and Lucknow campus.
• Only those Advocates who have the E-pass will be permitted to enter the HC.
• The Learned Advocates aged 65 or more will be addressed via Video-Conferencing as per the rules of Lockdown.
• The Chambers of the Advocates will remain closed and separate sitting arrangements shall be made for them.
• The Robes prescribed for Hon’ble Judges and the Lawyers will remain suspended. It is Mandatory for the Learned Advocates to wear Face Masks and follow all the rules of Social Distancing.
• More than 6 Advocates cannot remain in the Courtroom at a particular time. They have to leave the HC immediately after hearing their cases.
• The Learned Advocates residing in the epicenters / Containment Zones are prohibited from entering the Court premises and their documents will only be accepted through E-Modes.
• The entry of the people Ignoring the Protocols of Social and Physical Distancing will be prohibited.
• Consumption of liquor, paan, gutka, tobacco will be strictly prohibited, failing which punishment will be inflicted.
• Prohibition on Spitting in the Court premises. Provisions of Thermal Scanning, Handwash, and Sanitizer will be available at Operational entry, exit points, and in the Common Area.
• The Chief Medical & Health Officer, Prayagraj, and Lucknow respectively shall now all necessary Medical Assistance and attendance in the High Court campus at Allahabad and Lucknow to meet any urgent  Medical Emergency.   
• Regular Sanitization of the Premises of the Court, doorknobs, chairs, tables, etc. will be ensured.
• The shops in the vicinity of the High Court will remain closed.
• Parking of vehicles to be made according to the proper Social Distancing.
• All the guidelines issued by the Central Govt. and the Govt. Of Uttar Pradesh regarding COVID-19 must be followed.

Read Guidelines @LatestLaws.com