The High Court of Allahabad has issued the guidelines/modalities for functioning of the Courts at Lucknow Bench after considering the recent spike in number of COVID-19 cases in Lucknow
The Guidelines issued by the Allahabad High Court are as follows:
1. The Advocates and their Clerks will be permitted to access their chambers and Awadh Bar Association. Their entry shall take place from Gate Nos. 5, 6 & 8 and they shall exit from Gate No. 7.
2. The Cases/Petitions/Applications/Documents will be filed by the Advocates/Advocates' Clerks at the regular filing counters located on the Ground Floor near the Escalators. The Advocates/Advocates' Clerks shall reach the filing counters from the basement or through the passage from Awadh Bar Association towards Escalators and after filing they will return back from the same route. They will not be permitted to move towards the Court Rooms and Corridors.
3. Facility for video-conferencing shall be provided in the Mediation/Arbitration Centre. The Advocates will not be permitted to move towards the Court Rooms/Corridors but they will be permitted to move towards the filing counters near Escalators.
4. The Advocates and their Clerks shall not be permitted to access the area beyond the Chakra, i.e. the Court Rooms and Corridors.
5. Photo Affidavit Centre shall remain closed till further orders. Further, (i) The requirement of an affidavit / e-affidavit scanned notary affidavit shall not be mandatory in the cases and in lieu thereof counsel shall have to submit the Aadhar number, full details of the card holder like name, parentage, age and address as also the mobile number linked to the Aadhar card of the person wanting to act as a deponent in the matter alongwith a declaration that applicant/petitioner/pairokar is affirming the correctness of disclosure and averments made in the application/petition. (ii) This waiver or relaxation of filing affidavit is subject to a proper affidavit being filed in hardcopy within a period of one month from the starting of normal functioning of the Courts.
6. Litigants will not be permitted to enter the Court premises.
7. All the Canteens will remain closed.
8. Registrar (Protocol/Security) shall ensure strict adherence of the aforementioned guidelines.
Picture Source :
