The High Court of Bombay has issued Standard Operating Procedure (SOP) for resumption of physical hearing at the Principal Seat, High Court of Bombay and its Benches with effect from March 7, 2022.
The directions mentioned in the revised SOP are as follows:
1) 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.
2) The Advocates and parties in person may mention their matters for circulation, production, etc. physically before the concerned benches.
3) The weekly board will be commenced from 14.03.2022.
4) 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.
5) The Advocates and parties-in-person shall maintain social distancing while mentioning the matter for circulation / production in the Court Rooms.
6) At the Principal Seat at Bombay, Benches at Aurangbad and also the High Court of Bombay at Goa, the lawyers may be permitted to appear through the hybrid system for arguments, subject to the discretion of the learned Judge(s) comprising the respective Bench(es).
7) The following mandatory norms to be followed by all the concerned who are permitted to enter the Court premises / Court Room :
i) Wearing of mask at all times is compulsory.
ii) Adherence to all the directions / guidelines / SOPs / Advisories issued by the Government of India and the State Government in respect of COVID-19 protocol.
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