The Madras HC on Wednesday notified complete suspension of all judicial services across Tamil Nadu for three weeks or till further orders. The notification has been issued in view of PM Narendra Modi’s announcement of a 21-day national lockdown to contain Covid-19 outbreak.
However, imminently emergent & urgent cases would be heard with prior approval of the designated division bench/single judge/district judge concerned, a circular issued by the HC registry said.
"On permission being granted, lawyers/litigants shall be accordingly instructed of the venue & mode of addressing the court either through videoconferencing or otherwise," it added.
All officers & staff of the courts have been instructed to remain stationed in their respective residences subject to directions by their administrative heads, according to the circular issued by the registrar general.
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