The High Court of Jharkhand has reverted to virtual hearing in view of the pandemic across the nation.
The Court has issued certain guidelines with effect from 03.01.2022 in the following manner:-
1. The Court shall take up the matters, as per the existing arrangement with regard to listing of cases, through virtual mode only.
2. The Lawazima courts of Registrar General and Joint Registrar (Judicial) shall also take up matters through virtual mode only.
3. The concerned stakeholders including Court-staff shall get themselves fully vaccinated and shall strictly adhere to the norms of social-distancing and Covid-19 protocols, guidelines, directions etc. issued by the Government of India, the State Government and this Hon’ble Court from time to time.
The above said order arrangement shall continue till 14.01.2022.
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