Madhya Pradesh High Court has decided to restart physical hearing of cases at Principal Seat Jabalpur and Benches at Indore and Gwalior from 14/02/2022. The High Court has issued details SOP for the resumption of virtual hearing.

Key points of Revised SOP are as follows:

  1. High court of Madhya pradesh shall be open for hearing of the cases through Physical mode, at Principal Seat Jabalpur and Benches at Indore and Gwalior w.e.f.14/02/2022
  2. Leaned Advocates / Parties-in-person, aged 65 years and above, may make oral request to the Bench for taking up their case for hearing through virtual mode and the concerned Bench may consider the request accordingly
  3. Facility of removal of defaults, physically, at Principal Seat Jabalpur will continue from the appearance counters situated in the Administrative Block. Learned Advocates / Parties-in-person and registered clerks may rectify / remove the defaults of their cases physically at the appearance counters.
  4. For Benches at Indore and Gwalior, facility of removal of defaults, physically, from the counters of presentation Centre or any other suitable place, may be notified separately as per the orders of Hon'ble the Administrative Judge of the Bench.
  5. It shall be necessary for Advocates / Parties-in-person entering the Court premises to have themselves vaccinated / inoculated by at least first dose of vaccination.
  6. Wearing of gowns by the Advocates appearing before the High Court shall for time being remain exempted. However, it shall be necessary for the Advocates to wear the Coat and Band.
  7. There shall be common entry for the Advocates / Parties-in-person / Registered Clerks, from specified gates. Specified entry and exit gates will be notified separately for Principal Seat Jabalpur and Benches at Indore and Gwalior.
  8. All the stakeholders shall use sanitization devices/wash basins for sanitizing / cleaning their hands. Adherence to all the Guidelines / Instructions, such as maintaining social distancing, wearing of mask, proper sanitization etc., issued time to time by the Central Government /State Government and High Court of M.P., regarding prevention from Corona virus (Covid-19), will be strictly followed by all concerned.

 

Picture Source :

 
Vishal Gupta