In the wake of diminishing Covid Cases, the Supreme Court has decided to resume physical hearing of cases from September 1st, 2021 in a limited manner with hybrid option.
As per the new SoP issued, the physical hearing of cases will be held in matters requiring lengthy hearings on non miscellaneous days i.e. Tuesday, Wednesday and Thursday.
However, the top court will continue with virtual hearings on Monday and Friday, which are miscellaneous days and number of matters listed before the benches are high.
With the onset of COVID-19 pandemic, the top court has been conducting virtual hearing of the cases and several representations have been made by the Supreme Court Bar Association (SCBA) and Supreme Court Advocate on Record Bar Association (SCAORA) to the Chief Justice N V Ramana for resuming physical hearing in the courts.
In a matter listed for physical hearing (with hybrid option), one AOR [or his nominee], one Arguing Counsel and one Junior Counsel per party will be allowed entry; one registered Clerk per party, as may be chosen by the AOR, shall be allowed entry to carry paperbooks/journals etc. of the Counsels upto the Court-rooms.
The Court has instructed strict adherent to Covid-19 prevention protocols.
Read SoP Here:
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