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Only 20 Feelings Should Be Taken Every Day Of The Week, Attorneys Representing Allowed Organizations Inside the Court Hall, Individual Groups Are Allowed To Appear Only By Conference Video.Doors Wear Mask During Dash
The Karnataka High Court on Monday ruled that the normal procedure for normal operation should be followed from June 1 when the Dutch Judicialary came into effect on a limited basis. Chief Justice Abhay Oka and senior judges of the Supreme Court on Tuesday will address members of bar associations across the country and the Karnataka State Bar Council, on a web forum to seek their cooperation.
According to the SOP, for the first two weeks, only hearing matters will be narrated, a) Ten cases in the morning session; b) Ten cases in the afternoon session. Only hearing oral arguments are allowed in the presence of Attorneys. Attempts will be made to hear verbal discussions through video conferencing. Only lawyers representing organizations will be allowed inside the Court hall during the trial. No person shall be allowed to handle this case by appearing in a Court of Appeal and his appearance will be limited to a video conference. Clerks and attorneys will not be allowed to enter the courtroom.
After two weeks, in addition to the hearing, the cases can be listed in the record of their choice in consultation with the attorneys concerned. The evidence will only be recorded by a video conference, without official witnesses. However, Advocates on both sides may remain available to make in-chief crossexamination. The recording will be similar to the rules set by the Supreme Court. It will be determined at any time, the attendance of the Court Hall including attorneys and Court staff will be more than twenty (20) in number.
Regional or Taluka areas with 10 or more Court Collectors, 50% of Courts will run from 01.06.2020 on non-existent days and some court officials will be in court and will attend non-court work. In Territories or Territories where there are no less than 10 courts, but more than one court, the Principal District and Stage Judge, after considering remittances and other urgent matters, will determine the dates on which all Judicial or some of them will operate. . Even if the Judicial Officer is not assigned to any employee on a particular working day, it will always be available in court and perform administrative duties. In the areas of Taluka, where there is only one court, depending on when the court is filled, the Principal District and Sension Judge may direct that Court Office to work for a full day or half a day. The Chief Justice of the Places and Times, in these cases, may direct the Judicial Officer to sit all day on certain days of the week and stay half a day on other days.
Lawyers, workers and activists should carefully guard against the slowdown of social media by keeping a distance of one meter and will follow in detail the guidelines issued by the Supreme Court from time to time and the advice / SOP issued by the Chief Secretary of Health, Karnataka government and guidelines issued by the Government of India from time to time.
To the best of your ability, only 50% of Group-C employees will be allowed to work during work hours or on rotation or rotation. District and Time Judges, in case of emergencies, will have the discretion to call for additional staff in Group-C. However, in the Court incorporating the green and green areas, all Group B and D employees will be on duty. In the case of the Court located in the red zone, the Principal District and Sses Judgment shall have the discretion to organize the Group-B and D personnel procedures in accordance with the available burden. While doing so, they will keep it in mind the complexities of the red space.
Courts that fall within the area declared as a collection point by the State Government should constitute the court only during the video conference in accordance with the rules and guidelines determined by the Supreme Court and the Hon'ble Supreme Court.
The admission of drugs and tourists to the courts is strictly forbidden. Entries will only be given to the witnesses to show a copy of the summons to testify at the entrance. In the event of an accused bail, which is mandatory to appear before the Court, he will be allowed access only after confirmation of the list of reasons and documents identifying the accused. A rigorous examination will be conducted at the entrance.
No one having symptoms of cough, fever, runny nose etc. should not be allowed inside the court. Only those with asymptomatic are allowed to enter. People with such symptoms will be promptly notified to visit the nearest government dispensary or hospital. The unit head will take steps to consecrate the Court buildings once a week. The first sanitation will be made before the Court's reopening, i.e., on 01.06.2020.
The recording of the statement under Section 164 Cr.P.C will be made transparent through the video conference as per the guidelines issued by the Karnataka High Court and the Supreme Court of India. Production of initial compensation will be as far as possible by producing a physical suspect. However, by recording the reasons, the Magistrate concerned may allow the production of the respondent with a preliminary return by way of a video conference. The courts will follow the rules set by the Apex court and the video consultation rules set by this court.Bar associations and canteens / any other retail outlet in the courtroom, will be closed until further orders are allowed. All Bar organizations will ensure that before the Bar members enter the courts, as a matter of course, 9 written declarations must be obtained from all members of the Authors / Advertising Agents, indicating that in the past, they do not have to travel to any country or any country or to another District in Karnataka State which is classified as red zone. The announcement will also mean that the Advocate has not visited any of the collection sites in the past. The Karnataka State Bar Council will provide the status of such proclamation to all Bar associations in the State.
Subscribers / oaths should be given separate arrangements to stay outside the Court. Unless otherwise provided, the Oath Commissioners / Commissioners will be allowed to operate within the jurisdictions of the courts. Judges should wear a mask while sitting on Dais.
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