The Supreme Court on Thursday(27/05/2021) issued a Circular notifying that requests for mentioning of fresh matters before Vacation Benches is to be made only by email.
In order to facilitate the hearing of matters of extreme urgency, during the summer vacation, the following arrangements have been made under the directions of the Competent Authority:
- Requests for mentioning of Fresh Matters before Vacation Benches shall be only by email addressed to mention.sc@sci.nic.in in the format mentioned in the Circular.
- If the Mentioning Officer declines to allow the request for listing in (i) above, the Advocate on-Record/Party-in-Person may request the Mentioning Registrar to place the mentioning slip before the Judge presiding over the Vacation Bench for appropriate orders. Such a request shall be submitted to the Mentioning Officer at mention.sc@sci.nic.in. The request shall be processed in terms of directions of the Hon’ble Judge.
- It has also been notified that mentioning of After Notice matters shall continue strictly as per the guidelines approved by the Competent Authority earlier and Mentioning applications may be sent in the format provided”, only through e-mail addressed to mention.sc@sci.nic.in.
- Moreover, this circular has been issued in supersession of earlier circulars issued in this behalf.
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