The Court has issued notification regarding its functioning whereby it has declared that the Court will function by way of hearing through virtual mode only from April 12, 2021.
The court has notified that initially 25 courts will be made functional for virtual hearing. However, the number of Courts for virtual hearing will increase or decrease as per the requirement of the court and the number of cases in court.
The Advocates, Litigants-in-person, and clerk to the advocated will not be permitted to enter the High Court premises. The filling of fresh Cases/Petitions/Applications/ Documents will be done through both modes i.e., e- mode or physical form.
The Court has also directed Bharat Sanchar Nigam Limited to ensure that all the issues related to the internet must be resolved immediately so that no obstruction is caused in the virtual hearing of the courts due to slow internet speed or any other network glitches.
Read Notification@LatestLaws.com
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