The High Court of Allahabad has modified SOP of the instructions already issued on January 03, 2022 as modified on January 04, 2022.
The modifications issued by the Allahabad High Court are as follows:
1. The personal staff (Private Secretary, Bench Secretary, Peon etc.) of the Hon'ble Judges shall remain present in minimum required number as directed by the concerned Hon'ble Judge.
2. The number of Officers & Officials required to attend office in different Sections will be decided by the learned Registrar General.
3. The canteens in the High Court will remain closed.
4. Hearing of cases from January 10, 2022 shall be through virtual mode only.
5. No Advocate shall be allowed entry in the High Court Complex at Allahabad.
6. Old cases in which the dates of hearing have already been fixed, will be adjourned to specific date of hearing.
7. The Fresh Cases only will be listed except the Criminal Appeal of the convicts in custody, applications for suspension of sentence and Bail Application shall be listed on regular basis.
8. That the guidelines regulating movement of Advocates at Lucknow will be formulated by the Senior Registrar, Lucknow Bench, Lucknow under direction of the Hon'ble Senior Judge, Lucknow Bench.
The above modalities & arrangements shall be effective w.e.f. January 10, 2022.
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