Restrictions imposed on Court Room visits in Supreme Court

The Supreme Court via a Circular dated January 5th, 2016 notified that the entry of litigants, law students and public visiting Court

The Supreme Court via a Circular dated January 5th, 2016 notified that the entry of litigants, law students and public visiting Court rooms is restricted via photo entry pass which is issued for a particular court and item number on the recommendation of Advocate on record concerned. The litigant is supposed to remain inside the visitor’s gallery only in the Court room.

Supreme Court of India

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