The High Court of Jammu&Kashmir and Ladakh has decided for the resumption of physical hearing of cases from February 14. The District and Subordinate Courts and Tribunals in UTs of Jammu & Kashmir and Ladakh shall also start functioning through physical mode.
The Revised Instructions issued by the High Court are as follow:
1. Hearing of cases listed before a Bench in the High Court is permitted through physical mode also with the restriction that in no Court room more than ten advocates would be allowed at a time.
2. Entry of advocates into the Court rooms before District and Subordinate Courts and Tribunals shall be restricted to 5 advocates only at a given time.
3. The guidelines and protocols for prevention of Covid-19 contagion including wearing of masks, frequent use of hand sanitizer and maintaining safe distancing norms are mandatory for all the entrants into the Court premises.
4. Only those advocates whose cases listed in the Courts and who are fully vaccinated shall be allowed entry in the Court rooms.
5. Entry of Litigants, Clerks and Agents of the Advocates into the Court rooms shall remain prohibited for the time being.
6. Entry of witness(s) and accused person(s) only shall be permitted in District and Subordinate Courts and Tribunals provided they are fully vaccinated and subject to strict compliance of SOPs pertaining to the containment of Covid-19 infection.
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