In view of the massive surge in COVID-19 cases in the State, the Allahabad High Court has issued guidelines for its subordinate Courts and Tribunals to take only fresh urgent matters through virtual mode only from 28th April 2021.
The letter dated 26th April, 2021 issued by Registrar General of Allahabad High Court, Mr. Ashish Garg directed all Courts and tribunals subordinate to this court that,
"- The Court/Tribunals subordinate to the High court shall take up only fresh urgent matters such as fresh Bail, Release, Recording of evidence under Section 164 CrPC and Remand. Not more than 1 or 2 Judicial Officers shall be assigned such matters by rotation/time by slot
- Such matter be taken up way of video conferencing/virtual modes in court premises or Residential office, as per the discretion to District Judge/Principal Judge, Family Court, Presiding Officer, Commercial Court/Land acquisition, Rehab and Resettlement Authority/motor accident claims Tribunal
- The Remand/other misc. application moved by the under trial prisoner shall be done through Video Conference only
- Entry of Advocates/Litigants, Stamp vendors, Clerks, etc. in the Court premises would be strictly restricted, till further orders
- The discussion has to be made with the office-bearer of the Bar Association for the revised mechanism/modalities of Courts
- District Judge/Principal Judge, Family Court, Presiding Officer, Commercial Court/Land acquisition, Rehab and Resettlement Authority/motor accident claims Tribunals shall ensure minimal entry of Court Staff in Court premises
- Daily consolidated report be submitted by the District Judges on the e-service module on regular basis."
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