Lockdown 3.0 is soon to end and restoring normalcy is on everyone's mind.

In this view, the Karnataka High Court has decided to permit physical filing of new cases on an experimental basis on May 13, 14 and 15 from 11:00 am onwards even as the restictions continues.

It has been conveyed that he advocates/parties-in-person/clerks who want to file matters on the dates mentioned will have to apply for seeking appointment for physical filing of the matters.

Applications are to be made on the e-mail: hck-filing@hck.gov.in

After applying, those interested in physically filling will be informed about the date, time and counter number.

There shall be no comprosmise with safety and precautions and therefore medical screening shall be conducted for all who will enter the High Court premises and only those who are found to be asymptomatic will be allowed in.

The Circular read:

"For approaching the filing counters, Advocates/parties-inperson/ Advocates’ clerks will have to stand in queue in the pendal specially erected near Northern wing of Athara Kacheri, opposite Vidhana Soudaha. Social distancing shall be maintained while standing in the queue. Needless to add that no person will be allowed to enter in the High Court precincts without wearing a mask."

IMPORTANT POINTS

1. As many as five matters can be physically filed at a time.

2.If there is an urgency for hearing, then a memo in that regard will have to be moved for fixing the date by as per the procedure set out in the notification dated April 30.

3. Once the filing is completed, the concerned persons have to immediately leave the Court premises, and won't be submitted in again.

4. The persons who appear to physically file matters are required to comply with the social distancing norm and have to wear masks.

5. No entry shall be allowed without showing a print out or a soft copy of appointment for filing.

The Circular concluded:

"The aforesaid arrangement is made on the trial basis and the same is liable to be cancelled in the event it is found that the Advocates/parties-in-person/Advocates’ clerks are not following the safety norms of wearing masks and maintaining social distancing."

Present facility of e-filing to continue until further orders.

Read Circular Here:

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