IT IS HEREBY CLARIFIED for the information of the Advocates and parties appearing-in-person that, the notice dated 1st April 2020 regarding facility of hearing through Video Conference is restricted for Advocates who desire to avail Video Conference facility (extremely urgent matters).

The notice dated 26th March 2020 to hear urgent judicial matters in Court on 3rd April 2020, 8th April 2020 and 15th April 2020 would continue.


Bombay High Court

[Notice Dt. 02-04-2020]

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