• Only imminently urgent cases will be heard in the High Court during lockdown period.
  • Advocates/Parties-in-person shall inform the Registrar about the imminently urgent cases to be filed/taken up.
  • Registrar shall take consent of Chief Justice in respect of imminently urgent cases.
  • Chief Justice may constitute the Bench which would hear the imminently urgent cases and fix the date of hearing .

Read the circular here: CIRCULAR


 

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