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Allahabad HC Issues 'Modalities & Arrangement' for Functioning of Lucknow Bench During COVID - (07 Apr 2021)

CIVIL

Allahabad High Court has issued the Modalities & Arrangement related to the functioning of High Court during COVID-19 which would be effective from 7th April 2021 till 9th April 2021. The hearing of cases shall be conducted only through video-conferencing and the Counsels shall not be permitted to enter in the Court Rooms & Corridors. Video-conferencing facility shall also be made available in the V-C Cabins situated in the Mediation Centre.

Tags : ALLAHABAD HIGH COURT   'MODALITIES & ARRANGEMENT' FOR FUNCTIONING OF LUCKNOW BENCH  

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