The Gujarat High Court has decided to resume the physical functioning of the Court from August 17, 2021.
The notification issued by the Court notifies that “The Hon’ble Chief Justice after due deliberation with the Standing Committee of the High Court of Gujarat and considering the latest data pertaining to Corona Virus Cases in the State of Gujarat, has been pleased to announce resumption of physical functioning of the High Court of Gujarat w.e.f. 17th August 2021 subject to congenial situation prevailing at that time.”
The notification further added instructions and Standard Operating Procedures will be released shortly after deliberation with all stakeholders.
Read order-
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