The Chief Justice of Madras High Court, Justice Sanjib Banerjee, has directed that the hearing of cases in the Principal Seat of Madras High Court and in the Madurai Bench of Madras High Court will only be through Virtual mode, because of recent surge of COVID-19 cases.
All Advocates/parties-in-person shall appear only through Video Conferencing, with effect from Monday, the 14thJune, 2021, until further orders. However, physical presence of the Law officers of the State and Central Government and the Standing Counsel for Public Sector Undertakings etc., if required by the Hon'ble Court, is permitted subject to the strict adherence of the COVID-19 safety protocols.
Entry of all other Advocates, Advocate Clerks, litigants and parties-inperson inside the High Court premises is prohibited.
All the Law Chambers and Bar Association Libraries will remain closed. Advocates may take the case papers and other necessary things from their respective chambers, between 12.00 p.m and 4.00 p.m. on Saturday, 12.06.2021. On 12.06.2021 extensive sanitisation of the entire premises, including Lawyers; Chambers, will be conducted.
Filing of case papers, copy applications, returning/re-presenting the case papers and receiving the order copies in the Principal Seat at Madras will be in physical mode through the respective counters provided inside the South Gate (Gate No.7), subject to strict adherence of COVID-19 Protocols or by e-mail.
With regard to Madurai Bench, separate notification will be issued by the Additional Registrar
General, Madurai Bench of Madras High Court, Madurai.
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