The High Court of Madras has issued directions as a preventive measure to arrest the spread of the pandemic in the Madras High Court (both at the Principal Seat and Madurai Bench). The High Court has taken this pro active step in view of the spike in COVID-19 variant cases in the State of Tamil Nadu.
The Hon’ble the Chief Justice of Madras High Court has issued the following directions w.e.f. 20.06.2022 (Monday) which are as follows:
1. Advocates, parties appearing in person, Advocates’ Clerks, Officers and Staff members shall strictly adhere to the COVID-19 protocols, such as wearing face mask, washing hands frequently, sanitizing and maintaining social distance inside the High Court campus.
2. Entry of Litigants is restricted inside the High Court campus, unless their presence is specifically required by the courts concerned in relation to the court proceedings.
3. All the entrants shall sanitize their hands and undergo thermal scanning for temperature before frisking.
4. Gathering in the corridors or any other place within the High Court campus, shall be avoided.
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