On a petition filed by DHCBA, the division bench has directed the state of Uttar Pradesh to start online weekly passes for advocates residing in UP but working in Delhi by 10 am tomorrow on the same pattern as state of Haryana.
Earlier the Delhi High Court Bar Association has written to the Chief Justice of the Delhi High Court regarding the movement of the Members of Bar residing outside the borders into the National Capital to carry on their respective works.
Consequently, Delhi Govt has started to issue the same for Advocates residing in NCR region followed by State of Haryana.
Observing the UP Govt's inaction on the issue, the DHCBA filed a plea to get the same implemented.
The DHCBA was of concern about the movement Advocates residing in the NCR region i.e. Faridabad, Noida, Gurugram etc. and practice not only in the Delhi High Court but in the District Courts as well.
He had earlier his letter urged that to part litigant public with justice and to conduct hearings being held in Lockdown, the movement of these Advocates be made smooth and unhindered via issuing of passes.
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