COVID-19 surge| Supreme Court to hear only urgent matters from April 22, 2021. Here’s the list of matters that can be treated as “urgent”

The Supreme Court has notified that only urgent matters will be listed for hearing w.e.f. 22.04.2021.

The Circular, further, states that

• the Advocate-on-Record/Party-in-Person may send signed and verified mentioning-application along with synopsis containing the grounds of urgency not exceeding one page in the fresh matter only by e-mail at the email address mention.sc@sci.nic.in on working days by 1.00 PM (Monday to Friday) and by 11.30 AM (Saturday) and the same shall be processed for listing on the next to next working day, subject to availability of the concerned Bench and approval of the Competent Authority. The mentioning applications received thereafter shall be processed for listing on the working day after the next to next working day. and
• the Advocate-on-Record/Party-in-Person may send signed and verified mentioning-application along with synopsis containing the grounds of urgency not exceeding one page in the IA (Interlocutory Application) in pending matter and Miscellaneous Application (MA) in disposed of matter only by e-mail at the email address mention.an.sc@sci.nic.in on working days by 1.00 PM (Monday to Friday) and by 11.30 AM (Saturday) and the same shall be processed for listing on the next to next working day, subject to availability of the concerned Bench and approval of the Competent Authority. The mentioning applications received thereafter shall be processed for listing on the working day after the next to next working day, subject to availability of the concerned Bench and approval of the Competent Authority.

Here are the matters that are treated as “urgent” as per circular Number F.No. 9/Judl.(I)/2019 dated 23rd January, 2019

1. Matters in which death penalty has been awarded;
2. Petition for habeas corpus and matters relating to it
3. Matters relating to imminent apprehension of demolition of property:
4. Matters relating to dispossession/eviction;
5. Matters for anticipatory bail and matters filed against orders refusing/granting bail;
6. Matters relating to Admission in Educational Institutions -where schedule for admission in any educational institution is going to close and session is yet to start
7. Matters relating to Contempt of Court where specific date has been fixed by the High Court for reporting compliance
8. Election matters where the notification has already been issued and the last date fixed for filing of nomination/withdrawal/election is going to expire;
9. Matters relating to leases, govt. contracts and contracts by local bodies matters in which date of auction/bidding of tender has been fixed;
10. Transfer Petitions – seeking transfer of matters which are fixed for final hearing or for personal appearance;
11. Matters in which date of auction or sealing of the premises is fixed or action for attachment of accounts or encashment of Bank (Guarantee has been initiated.
12. Matters pertaining to custody of child;
13. Matters pertaining to medical termination of pregnancy;
14. LAs filed in above mentioned categories of matters; and
15. Any other matter which, in. the opinion of concerned Registrar, requires listed mentioning.