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Jharkhand HC to Hear Only Extremely Urgent Cases Only Through Video Conferencing - (26 Apr 2021)

CIVIL

Jharkhand High Court has ordered that all the Benches of the Court shall, with effect from 26th April 2021, take up extremely urgent matters filed in the year 2021 only, through video conferencing mode. It has been further ordered by the High Court that other pending routine/non-urgent matters and the matters listed before this Court during the period from 26.04.2021 onwards till further orders shall not be taken up by the court and such matters stand adjourned.

Tags : JHARKHAND HIGH COURT   URGENT MATTERS   VIDEO CONFERENCING  

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