Telangana High Court has decided to resumes limited physical hearing in Court premises. The Court has left the option at the discretion of the Judges to decide whether the Lordship wants to work in physical mode or virtual mode.
The notification issued by the High Court of Telangana has notified that, “The High Court has decided that the Hon'ble Judges have discretion to decide whether their Lordships would be working in Virtual mode or Physical mode, and that their Lordships' would indicate at the beginning of the week on which date their Lordships' would be sitting either in Virtual mode or Physical Mode.”
The Registrar (Judicial-I) shall take instructions from the Hon'ble Judges as to their Lordships' sitting for notifying the same.
The following instructions are issued to all the stake holders:
1. During the course of physical hearing, learned Advocates/ Parties-in-person should adhere to the COVID-19 protocols, they shall wear face mask/cover, using of sanitizers and keep physical distancing etc.
2. Only those learned Advocates/Parties-in-person shall be allowed to enter into the High Court premises whose cases are listed and for that, they shall show the listing of the case(s) either on mobile or by other mode.
3. The Learned Advocates/Parties-in-person who are vaccinated only will be permitted to enter into the premises of the High Court and for that, they shall keep the vaccination certificate with them to be shown at the time of entry into the premises without any protest, otherwise, the High Court may withdraw arrangement for physical hearing of the cases. Relaxation shall be given only to those persons whose vaccination cannot be done for medical reasons as per the advisory of the Central/State Government.
4. During the physical hearing of cases also, the learned Advocates/ Parties-in-person are permitted to opt for virtual hearing with advance information to the Registry.
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