In order to further contain the spread of COVID-19, Delhi High Court notified that till further orders, while appearing before this High Court or its Subordinate Courts, through videoconferencing or otherwise, the Advocates are exempted from wearing gowns, coats, Sherwanis, Achkans, Chapkans and Jackets.
However, they shall be dressed in a sober and dignified manner and expected to adhere to the rest of the Dress Code, as prescribed in Part VI, Chapter IV of the Bar Council of India Rules (Rules framed under Section 49(1) (gg) of the Advocates Act, 1961).
The above directions shall come into force with immediate effect.
Delhi High Court
[Circular dt. 25-05-2020]
