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Supreme Court Issues Circular Allowing Mentioning of Fresh Matters Physically - (25 Jun 2021)

CIVIL

Supreme Court has issued a Circular allowing Advocates-on-Record/Parties-in-Person (after inter-action) to mention their fresh matters physically. The Circular states that those who intend to mention the matters through VC mode must submit their request in the Listing Proforma from their respective registered email ID, along with a letter of urgency on working days. This request should specify the subject "mentioning through VC".

Tags : SUPREME COURT   MENTIONING OF FRESH MATTERS PHYSICALLY  

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