The High Court of Sikkim will resume physical hearing in the High Court premises from November 15.
The notification issued by the Sikkim High Court has notified that, “Full physical functioning of High Court of Sikkim will be resumed w.e.f 15.11.2021 until further order(s), while adhering to all COVID-19 protocol as may be applicable from time to time.”
The High Court was working through virtual mode in wake of Covid pandemic.
About Sikkim High Court
The Sikkim High Court is the High Court of the Indian state of Sikkim. The history of the court can be traced back to 1955, when the High Court of Judicature Proclamation, 1955 was issued to establish a High Court in Sikkim. Upon merger, Sikkim became the 22nd State of India.
Picture Source :
