The High Court of Sikkim has resumed physical hearing in all the subordinate courts in the state of Sikkim from November 15.
The notification issued by the Sikkim High Court has notified that,
“In supersession of Circular No. 13/Confdl./HCS dated 19.06.2021 concerning the functioning of the Subordinate Courts of Sikkim, the Hon'ble, the Chief Justice, is pleased to direct full physical functioning of all the Subordinate Courts will full strength on a daily basis, w.e.f 15.11.2021, until further order (s), while adhering to all COVID - 19 protocol as may be applicable from time to time.”
About Sikkim High Court
The Sikkim High Court is the High Court of the Indian state of Sikkim. The history of the court can be traced back to 1955, when the High Court of Judicature Proclamation, 1955 was issued to establish a High Court in Sikkim. Upon merger, Sikkim became the 22nd State of India.
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