In partial modification of the Modified Standard Operating Procedure with hybrid option as notified on 07.10.2021, the Supreme Court has now issued new SOP for physical hearings.
The modification marks in the below Clauses.
Clause 1, 2 and 3 of the SOP shall be read as under:
1. All the matters listed on Tuesday, Wednesday and Thursday, as non-miscellaneous day(s), will be heard in physical presence of counsels/parties in the Court-rooms;
2. All the matters listed on miscellaneous days i.e. Monday, Friday or any notified miscellaneous day(s), will be heard in physical presence of the counsels/parties in Court-rooms, however, on prior application by the AOR for the party video/teleconferencing mode (Hybrid option) will be facilitated;
3. The AOR for the party desirous of appearing through video/tele-conferencing mode on any miscellaneous day(s) shall exercise the option by applying online on the official website of the Supreme Court of India after publication of Cause list and upto 08:00 A.M. on the day of the hearing. In case the AOR does not exercise the hybrid option, no link shall be provided in the matter;
Clause 5 of the SOP shall be read as under:
5. If Hon’ble Bench is of the view that in a particular matter, the number of Counsel is more than the working capacity of the Court-room, as per Covid-19 norms, or for any other reason the hearing of a matter be held through video/tele-conferencing/hybrid mode, the Registry will facilitate hearing of such matters through video/tele-conferencing/hybrid mode;
All other Clauses of the SOP shall remain the same
Read Circular Here:
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