The High Court Legal Service Committee (HCLSC) has decided to provide legal assistance through Google Duo app to litigants in urgent cases.
Jail superintendents of both Punjab and Haryana as well as of UT Chandigarh have been directed to make the convicts litigants aware about their right for filing appeals in courts, according to directions issued by committee chairperson Justice Daya Chaudhary.
The committee is the nodal agency for conducting daily, monthly and national lok adalats at regular intervals for reducing the pendency in courts and to provide legal aid/consultation to litigants.
The committee said the litigants should be informed that the issue of limitation in filing appeals/ petitions and other proceedings will not come in their way and this period will be considered during vacations as mentioned in circular of March 22 issued by the high court.
The litigants/counsel may make mention of urgency before OSD (listing) and in his absence before registrar (computerisation) for getting cases listed before the appropriate court.
The committee further said that legal retainers were working during the lockdown period as per details displayed on its website.
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