On Monday, taking in account the mounting requests for the resumption of Physical Hearings, the Top Court has notified that it shall require joint consent of Advocates and Party-in-Person to consider the same.
The Supreme Court has asked for the written consent of the above stated to explore the feasibility of the process in effect to the COVID-19 situation.
The Notice undersigned by Additional Registrar has clarified that pysical hearings shall only commence on the order of the Competent Authority and will adhere to Social Distancing norms.
An e-mail address has been provided to submit the consent. It is: consent.list@sci.nic.in
Read Notice Here:
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