On Monday, the Kerala High Court has sought response from the Bar Council of Kerala over whether Bar Council enrolments should be conducted via video conferencing since COVID-19 lockdown is still continue.
The Court has asked so in backdrop of a petition filed that raises grievance over the fact that Bar Council enrolment is being indefinitely prolonged as the COVID-19 Lockdown gets extended.
During the hearing, the Judge responded with analysis and discussions of what could be done in the present situation and in turn, asked the petitioner whether he is suggesting an enrolment by video conferencing?
The petitioner's Counsel to this answered that this is possible.
After HC posted its question, the Bar Council of Kerala had sought time to respond on the proposal. The matter shall be heared again next week.
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