The Rajasthan High Court has issued certain guidelines for functioning of its sub-ordinate Courts, Special Courts and Tribunals which would be effective from 28th June till further order in order to ensure protection from Covid-19.
Considering the constant decline in covid-19 positive cases in the entire State and after exhaustive discussion with medical experts, it is notified that while continuing with all preventive measures for effective control and containment of spread of covid-19, in supersession of all the previous directions, subordinate courts/Special courts/Tribunals would function from 28.06.2021 till further orders with following modalities:
“All the Subordinate courts/Special courts/Tribunals shall start regular functioning with physical presence as well as through video conferencing. (Hybrid mode). In view of prevailing conditions, as a preventive measure' all concerned may prefer virtual mode of hearing and e-filing.”
Entry in the court premises will be permitted only to the persons who have completed 14 days after their 2nd dose of covid-19 vaccination on showing the final vaccination certificate issued by the competent authority at the entry gates. Relaxation will be given only to those persons whose vaccination cannot be done for medical reasons as per advisory of the Central/state Government after scrutiny.
Subject to fulfilling the condition of Para-2 above, only those learned Advocates will be permitted in court rooms whose cases are listed before the Courts. Litigants shall not be permitted in court premises except parties-in-person and whose presence have been specifically directed by the courts. Such litigants would show the court order directing their presence and their final vaccination certificate at the entry gates.
Hearing of all categories of cases shall commence except recording of evidence. Recording of evidence shall start from 26.07.2021 for which necessary preparation be made by all concerned accordingly' Since' litigants have not been permitted in court premises, the presence of accused/complainant/witnesses/parties should not be insisted and adverse orders be avoided for their absence till 25.07.2021.
Judicial custody remands shall be given only through video conferencing as far as permissible.
Apart from the above mentioned modalities, the court has issued many guidelines in passed order. The circular issued by Registrar General has stated that,
“The directions issued by this Circular shall be applicable to all the Courts and Tribunals which are under superintendence of Rajasthan High Court under Article 227 of the Constitution of India.”
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