The High Court of Madras has decided to resume physical hearing in both the Benches of Madras High Court with effect from March 7, 2022.
The Notification issued by Registrar General has notified that “In view of the connectivity issues, which cause delay in hearing of the cases, and to ensure proper hearing of cases, that too expeditiously, on the directions of Hon'ble the Chief Justice, it is notified that all Court hearings in the Madras High Court, both at Principal Seat and Madurai Bench, would be by physical mode w.e.f. 07.03.2022 (Monday).”
The Advocates, who are senior citizens or persons with disability, may avail of hybrid mode of hearing by furnishing information to the Registry in advance.
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