Site icon SCC Times

Supreme Court releases a 17-page User Guide for limited physical hearings

The Supreme Court Registry has released a detailed User Guide for limited physical hearings.  The ‘How to’ User guide answers the ‘How tos’ on

  1. e-Nomination of Counsel/Clerk for Physical hearing
  2. e-Application for Special Hearing Entry Pass
  3. e- Submission of Self-declaration Form

Some Key Points from the User Guide 

For e-Nomination of Counsel/Clerk for Physical hearing

1. Senior Counsel
2. Advocate-on-record (Other than the user)
3. Appearing counsel (Any other advocate otherwise eligible)
4. Party to the case represented by concerned AOR
5. Registered Clerk of the concerned AOR or nominee.

Total number of AORs appearing in the selected case will be displayed on the top of screen. The working capacity of the Court Room as per standard social distancing norms would also be on display.

For e-Application for Special Hearing Entry Pass

For e- Submission of Self-declaration Form

Any person or Advocate seeking to enter / visit the premises of the Supreme Court by generating Special Hearing Entry Pass, is mandatorily required to Sign in Selfdeclaration form. Self-declaration is to be signed in by entering OTP sent on registered mobile number only on the day of visit.

To download the user manual, click here.


Also read

SOP for limited physical hearings amidst COVIS-19 pandemic

Exit mobile version