The Patna High Court issued a detailed Standard Operating Procedure on May 15, 2026, directing that all matters listed from May 18, 2026 to June 4, 2026 shall be heard exclusively through Video Conferencing.
The SOP was issued pursuant to the Supreme Court of India's Circular bearing F.No. 183/22/2026-SG and the Government of India's Office Memorandum F.No. 1-04/2022-CBC (E3203466) dated May 12, 2026, issued by the Department of Personnel and Training.
The SOP lays down that advocates are entitled to appear unrestricted through VC, VC links shall be published in daily Cause Lists on the Court's website, all cases must be e-filed, advocates must be in professional attire failing which the right of audience may be withdrawn, mobile phones must remain switched off, no recording is permitted without prior leave, and virtual proceedings shall carry the same sanctity as physical court proceedings for all legal purposes. It further clarifies that the SOP is in addition to, and not in derogation of, the existing Video Conferencing Rules of the High Court.
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