In view of the prevailing weather conditions, the Delhi High Court has allowed members of the Bar and parties-in-person to avail the hybrid mode of appearance through video conferencing, wherever convenient.
The decision was communicated through a circular dated December 15, 2025, reflecting the Court’s effort to ensure smooth judicial functioning while prioritising the convenience and safety of lawyers and litigants. As per the circular, stakeholders may opt for virtual appearance in matters listed before the High Court, subject to convenience.
The move reinforces the judiciary’s continued reliance on technology-enabled access to justice, a practice that has become an integral part of court functioning in recent years.
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