The High Court of Bombay has decided to restore physical hearing of cases. The benches functioning at Principal Seat at Bombay, benches at Nagpur, Aurangabad and High Court of Bombay at Goa will take up their regular assignment physically.
The practice of mentioning the matters for circulation by praecipes through email is discontinued. The Advocates and parties in person may mention their matters for circulation, production, etc. physically before the concerned benches.
The Court working hours will be 10.30 a.m. to 1.30 p.m. and 2.30 p.m. to 4.30 p.m. Entry in the Court Room shall be permitted to those Advocates / Party-inperson whose matter is called out for hearing and also for the Advocates whose matter is immediate next subject to availability of space. Advocates should discourage their clients from attending Courts, unless their presence is absolutely required.
The Advocates and parties-in-person shall maintain social distancing while mentioning the matter for circulation / production in the Court Rooms.
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