On Wednesday, the Allahabad High Court has decided to allow normal functioning of the Court from June 08 onwards, both at the Principal Seat as well as at Lucknow Bench.
Though there are some restrictios to the order. The HC has allowed only the special Benches constituted by the Court to remain operational until further orders and not more than 6 Advocates are permitted to remain in the Court room at any given point of time.
The facility of hearing cases via Video Conferencing shall be provided on asking by the Advocate. Party to the case are allowed to apppear through video conferencing only.
The High Court has also permitted physical filing of new cases on all working days from June 3 onwards. The Lawyers are permitted to file fresh cases in e-mode or in physical form, without any urgency application.
However only those matters, for which urgency applications filed through e-mode are allowed, shall be listed.
The Advocates may file their Cases/ Documents/Petitions /Applications in the Stamp Reporting Section and the Application Section which will function at the places separately notified for Allahabad and Lucknow.
At least 5 Counters will be in operation outside the Court premises to charge Court Fee via e-mode.
It is to be noted though that Advocates residing in hot spot areas/ containment zones will not be allowed to enter in the Court premises and they aren't allowed to submit documents except through e-mode.
Both the High Courts have also specified the Gate Numbers that will be open for entry/ exit of Lawyers, and other Court staff members.
All have been instructed of strict complainance of all the conditions stipulated in the Notice. Directions for social distancing and sanitization have also been issued.
The Chambers and the Canteens of the Advocates, the Employees' Canteen situated in the High Court Premises as well as the shops near the High Court shall remain closed as notified.
Read Notice Here:
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