Surge in COVID-19 Cases | Jammu and Kashmir High Court to continue functioning in virtual mode till 30th April, 2020

Jammu and Kashmir and Ladakh High Court

Virtual Hearing

Jammu and Kashmir High Court extend its Order dated 5-04-2021 with regard to the virtual mode of hearing due to the sudden surge of COVID-19 Cases in the Country in general and UTs of Jammu and Kashmir and Ladakh in particular.

Link to the NOTIFICATION.


Jammu and Kashmir High Court

[Notification dt. 16-04-2021]

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