Rajasthan High Court has allowed hearing of cases both by physical presence and video conferencing (hybrid mode) from 28.06.2021.
The notification states that “witnessing the constant decline in Covid-19 positive cases and after exhaustive discussion with medical experts, regular hearing of cases in Rajasthan High Court would commence from 28.06.2021 both by physical presence and video conferencing (hybrid mode)”.
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. Relaxation will be given only to those persons whose vaccination cannot be done for medical reasons as per advisory of the Centre/State Government after scrutiny.
The Notification further notifies the timing of Court as “All the Benches of High Court shall function regularly in hybrid mode from 10.30 AM to 4.30 PM with Iunch break from 1'00 PM to 2.00 PM. Hearing of the matters shall be permitted both through physical appearance and video conferencing. In view of prevailing conditions, as a preventive measure, all concerned may prefer virtual mode of hearing”
There will be no separate time slot for hearing of cases through video conferencing. Such cases would be taken up as per their turn in the cause Iist. Learned Advocates/Parties-in-person would remain ready for video conferencing well in advance according to the Display Board. The Standard Operating Procedure for video conferencing is enclosed.
All fresh matters may be filed physically or by e-filing. During physical filing, all precautionary measures including social distancing as mentioned in Central & State Government Advisory shall be strictly followed in filing section. In view of prevailing conditions, as a preventive measure, all concerned may prefer e-filing.
Only those learned Advocates shall be allowed in the court room who have to argue/present the case. No learned Advocate should be present in the court room with the purpose of seeking pass-over. Learned Senior Advocates are advised to take assistance from only one Advocate. Learned Advocates other than Senior Advocates are advised to come alone in the court room.
Proper sanitization of entire premises must be ensured. Hand-wash and sanitizer may be provided in toilets and court corridors.
No person without mask shall be allowed to enter and move around in the premises. The social distancing as per the guidelines of Central and State Government should be followed in strict manner in the entire premises.
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