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Corona Virus | Madras HC | Lawyers requested to not operate from Chambers

Chennai as one of the 75 districts affected with a confirmed case of COVID-19, State of Tamil Nadu has imposed the following conditions as to the restricted functioning of the High Court confining only to extremely urgent matters.

Cause list and functioning with effect from tomorrow i.e., 24-03-2020 shall further stand modified as follows:

*To read the detailed circular, please click on the link below:

CIRCULAR


Madras High Court

[Circular dt. 23-03-2020]

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