Physical Court Hearing
Administrative Committee of the Madras High Court has decided to open physical court hearing partially with 6 Division Benches at Principal Seat at Madras and 2 Division Benches at Madurai, with a combination of the physical court hearing and virtual court hearing with effect from 07-09-2020.
Overcrowding of the Courts
Physical Court Hearing of three Division Benches in Principal Seat at Madras will be pre-lunch session and Three Division Benches in the post-lunch session in order to avoid overcrowding in Courts.
Virtual Court Hearings will be alternatively conducted for the rest of the day.
Benches would be functioning for half a day through the physical court hearing and for the next half a day through a virtual court hearing, so as to facilitate the lawyers of both categories, who opt for physical court or virtual court hearings.
Trial Basis
The above-stated categories will be adopted on a trial basis in order to assess the feasibility of the running of physical court hearings, which can be suitably varied after observing the functioning of the Courts in this manner for two weeks.
Other respective Benches will continue to function through virtual court hearing as before, subject to any modification to be announced upon a decision to be taken by the High Court in the future.
Read the notification here: NOTIFICATION
Madras High Court
[Notification dt. 29-08-2020]
