The High Court of Patna has decided to enable all its Benches via Video Conferencing in concern to the Lockdown observed due to COVID-19 pandemic.
The Court has restricted its functioning to only urgent matters.
Mentioning of exceptionally urgent matters shall be made telephonically between 11:00 A.M. to 1:00 P.M.
In respect of matter found extremely urgent by the Hon’ble the Chief Justice, the Registrar General shall immediately inform the Counsel for the petitioner or the petitioner (in case he is appearing in person) to immediately file appropriate applications/ petitions through scanned/ soft copies which may be sent on E-mail ID: efiling.phc-bih@gov.in
The parties shall have to file the complete hard copies of the applications/ petitions/documents later on.
Read all other details in the Notice Here:
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