SC directs AoRs and Parties-in-person to also file soft copies of petitions along with hard copies

Supreme Court has issued a circular dated 27.07.2020 notifying that the Advocate-on-Record and Party-in-Person shall file soft copy of the petition as

Supreme Court has issued a circular dated 27.07.2020 notifying that the Advocate-on-Record and Party-in-Person shall file soft copy of the petition as well as the accompanying documents, filed in physical form at the filing counter of the Registry.

To read the Standard Operating Procedure for the same, click here.


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