The High Court of Madhya Pradesh has issued Standard Operating Procedure (SOP) for Virtual hearing at Principal Seat Jabalpur and Benches at Indore & Gwalior .
The notification has stated that "In pursuance of the resolutions of Hon'ble the Special Committee of this High Court, following Standard Operating Procedure (S.O.P.) is issued, in supersession of the earlier Standard Operating Procedure (S.O.P) dated 23/10/2021; and will come into force w.e.f. 10/01/2022 (Monday) till further orders."
The deatiled arrangements modified in the SOP are as follows:
(1) All the cases shall be heard only through Virtual mode at Principal Seat Jabalpur and Benches at Indore & Gwalior and no physical hearing shall be conducted. Al! the Advocates / Parties-in-person can generate the link of the cases, for virtual hearing, from the tab "VC Links" available on the website "www.mphc.gov.in" of the High Court of Madhya Pradesh.
(2) Office of the Advocate General shall ensure smooth functioning of hearing of the Cases through virtual mode by deputing adequate number of government advocates/panel lawyers.
(3) The facility of category-wise Drop Boxes has been provided near the Presentation Centers at Principal Seat, Jabalpur and Benches at Indore and Gwalior. Learned Advocates/Parties-in-person/ Registered Clerks may file cases / applications / documents, etc. in physical form by placing / dropping the same into the Drop Boxes. No case files / applications / documents shall be accepted through Filing Counters of Presentation Centers.
(4) Cases / applications / documents, etc. may also be filed through e-filing mode.
(5) It shall be necessary to file application for urgent hearing in pending cases. However, no application for urgent hearing will be necessary in freshly filed cases.
(6) Learned Advocates / Parties-in-person may place / drop Mention Memos in physical form in the Drop Box installed for the same purpose near the Presentation Centers at Principal Seat Jabalpur and at Benches at Indore & Gwalior. Learned Advocates / Parties-in-person may drop such Memos from 10:15 AM to 11:15 AM in the Drop Boxes.
(7) It has been observed that Mention Memos, for early listing, are being filed also in those cases, which are not urgent. Several Mention Memos are being filed without assigning any reason, whatsoever, for urgency. Therefore, Learned Advocates / Parties-in-person are requested to submit Mention Memos only in those cases, which are genuinely urgent. All the Mention Memos should be filed by assigning brief, specific & pointed reasons, which highlight extreme and genuine urgency. Henceforth, only those Mention Memos shall be entertained, which contain the reasons of pressing urgency, in absence of which, the same shall not be entertained.
(8) 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.
(9) 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.
(10) Defaults in fresh case(s) (which are not even listed once before the Hon'ble Court) can be removed physically at the appearance counters / defaults counters or through E-filing software, within the time limit prescribed in the rules. If the defaults are not removed within the prescribed time limit, fresh case(s) will be listed on common order / order caption, as the case may be, before the Hon'ble Courts
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