The Apex Court has issued a fresh set of Standard Operating Procedure (SOP) for advocates & party-in-persons for e-filing, mentioning, listing & video conferencing hearing.
In a release, the Supreme Court said, "In order to contain the spread of COVID-19, considering the prevailing situation, & taking into account the suggestions received from various quarters & the guidelines issued by the Government of India & Government of NCT of Delhi from time to time, the Chief Justice of India has been pleased to direct the constitution of the benches to hear matters in the coming weeks since the virtual courts will be functioning from May 18, 2020, to June 19, 2020, through video conferencing/tele-conferencing mode only".
The present circular has been issued by the Top Court in supersession of the procedures regarding e-filing & mentioning prescribed under the previous circulars dated March 23, March 26 & April 17
Read the Standard Operating Procedure
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