The National Consumer Disputes Redressal Commission (NCDRC) has decided to hear cases through virtual mode from January 4 to January 21 in view of the spike in COVID-19 cases.
The notification issued by S Hanumantha Rao (Joint Registrar, NCDRC) has notified that ‘the cases listed before the Hon'ble Benches of the National Commission from January, 2022 onwards till 21 January, 2022, shall be heard through Virtual Court Hearing mode (video conferencing) only’.
The Hon'ble Members of the National Commission shall conduct the Virtual Court Hearings (video conferencing) of the cases from the premises of the National Commission.
The Learned counsel/parties shall be provided with the online link to appear in their matters.
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