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Punjab & Haryana High Court to Function Through Virtual Mode Only from January 5 - (04 Jan 2022)

Punjab and Haryana High Court has decided to hear cases only though Virtual Mode from 5th January, 2022, in view of the sudden surge in Covid-19 cases in the States of Punjab, Haryana, and Union Territory Chandigarh and with a view to ensuring the safety of Judges, Advocates, Staff, and Litigants.

Tags : PUNJAB AND HARYANA HIGH COURT   FUNCTIONING THROUGH VIRTUAL MODE  

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