Telangana High Court declares suspension of regular Judicial and Administrative work till 14-04-2020. However, High Court will take up extreme urgent matters on Monday, Wednesday and Friday till 14-04-2020 through video conference/ Skype.
- Advocates/Litigant public shall submit their urgent matters/cases to High Court by way of email to Registrar General (reg.gen-tshc@aij.gov.in) along with brief reasons for taking up the matter urgently.
- Staff members except those who are drawn for urgent judicial work, need not attend the office. Their absence will be treated as on duty.
- Concerned members of Bar, Litigants are requested to note order dated 23-03-2020 passed by Supreme Court of India (.2020 SCC OnLine SC 343, In Re: Cognizance For Extension of Limitation).
To read the detailed Circular, please follow the link below:
Telangana High Court
[Notification dt. 27-03-2020]
