Delhi High Court has restored the conventional method of delivering service of notices/ Summons/ Dak/Orders which was temporarily amended to virtual mode in wake of Covid pandemic.
The Circular issued by High Court has notified that “In continuation of this court's circular no 488/PSAlR&D/DHC dated 03.05.2021, whereby service of notices/ Summons/ Dak/Orders was temporarily amended, it is informed to all concerned that the same is hereby withdrawn and conventional mode of physical delivery of Notices/ Summons/ Dak is restored w.e.f. 20.09.2021.”
The High Court had temporarily amended the traditional way of delivering summons and order in Physical mode. The Court has allowed to sent orders and summons through whatsapp and fax.
Picture Source :
