On 14-6-2025, the Supreme Court (‘SC’) notified the Supreme Court (Amendment) Rules, 2025 to introduce modification to its operational schedule. These amendments aim to extend SC’s working hours to enhance judicial efficiency and optimize court operations. The changes will take effect from 14-07- 2025.
Key Points:
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Order II, Rules 1 to 3 of the Supreme Court Rules, 2013, has been amended to be bring notable changes in SC’s office sitting rules and restore second and fourth Saturdays of a month as working days, optimizing administrative operations.
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The regular working schedule of SC offices will now be operating as under-
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Regular Working Day (Monday to Friday)- From 10:00 AM — 5:00 PM.
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All or any urgent filing will be accepted with the court’s permission strictly after 4:30 PM from Monday to Friday.
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Saturday Working Hours- From 10:00 AM to 1:00 PM.
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Urgent matters requiring to be submitted on Saturday will only be allowed before 12:00 Noon.
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The SC will be open on holidays such as- Christmas, New Year, and partial Court working days, and the administrative working hours of these holidays will be decided by the Chief Justice of India.
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With a structured schedule and increased working hours, SC now streamlines judicial processes while improving accessibility and maintaining flexibility for urgent matters requiring submissions before the SC.
It is appreciable initiative by the Supreme Court in extending the daily court session time, reducing court holidays, and making 2nd and 4th Saturdays partially working days.
It shows keen interest of the Supreme Court to reduce the backlog of pending cases by increasing working hours.