The Supreme Court has allowed the Advocates-on-Record/Parties-in-Person (after inter-action) to mention their fresh matters physically.
The SOP issued by the Supreme Court notifies that the Advocates-on-Record/Parties-in-Person (after inter-action) may mention their fresh matters both physically (from 10.30 a.m. to 12.00 p.m.) on Monday to Friday and (from 10.30 a.m. to 11.00 a.m). on Saturday, as well as through Video Conferencing (VC) mode (from 12.15 p.m. till 2.00 p.m.) on Monday to Friday and (from 11.00 a.m. to 11.30 a.m.) on Saturday before the Mentioning Officer.
Further it states that those who intend to mention matter(s) through Video Conferencing (VC) Mode , shall submit from respective registered email id their request in the Listing Proforma along with letter of urgency on e-mail id mention.sc@sci.nic.in on working days between 10.00 a.m. and 1.00 p.m. (on Monday to Friday) and between 10.00 a.m. and 11.30 a.m. (on Saturday). The request should specify the subject “mentioning through VC”. On receipt of such request, in the Listing Proforma, mentioning through VC will be permitted on the next day, within the time stipulated.
The Advocates-on-Record/Parties-in-Person may send from respective registered email id their request for mentioning of IAs in pending matter or after notice matter, which shall be placed before the Competent Authority for oral mentioning through Video Conferencing only, before the Bench of Hon’ble Presiding Judge having coram in that matter.
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