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Supreme Court Issues Additional Guidelines for Court Staff, Advocates - (15 Apr 2021)

CIVIL

Supreme Court has issued additional guidelines in view of the growing concerns amid sudden upsurge of Covid-19 cases and as a precautionary measure to contain the spread of infection as regards to all the entrants including Registry Staff, Advocates and their staff etc. in the Supreme Court premises, making RT-PCR Test mandatory for any person showing any symptoms similar to Covid-19. The Controlling Officers shall ensure proper compliance of Covid appropriate behaviour.

Tags : SUPREME COURT   ADDITIONAL GUIDELINES FOR COURT STAFF   ADVOCATES  

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