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Surge in COVID-19 Cases | Jammu and Kashmir High Court to continue functioning in virtual mode till 30th April, 2020

Virtual Hearing

Jammu and Kashmir High Court extend its Order dated 5-04-2021 with regard to the virtual mode of hearing due to the sudden surge of COVID-19 Cases in the Country in general and UTs of Jammu and Kashmir and Ladakh in particular.

Link to the NOTIFICATION.


Jammu and Kashmir High Court

[Notification dt. 16-04-2021]

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