COVID-19 Surge | Calcutta High Court to take up all matters on virtual mode from today; Lawyers with no video accessibility shall attend Physical Court

Calcutta High Court in light of the COVID-19 Surge has notified that all matters shall be taken up only on virtual mode

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Calcutta High Court in light of the COVID-19 Surge has notified that all matters shall be taken up only on virtual mode only and from Monday, 12th April 2021 i.e. today. Only such Lawyers who do not have video accessibility shall attend the Court physically.

The above Order has been issued under the directions of the Chief Justice of Calcutta High Court.

Link to the Notice.

Calcutta High Court

[Notification dt. 11-04-2021]

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