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In an administrative meeting held at the Madras High Court, it has been decided that the Court will now carry on with its functioning in a very restrictive manner and is going to hear only the urgent matters. According to some sources, three judges of the Madras High Court at Chennai have tested Positive for the COVID-19, and thus these changes are being put in place.
In the wake of this news, few changes are being brought and now the hearings would take place via video conferencing, and focus would be more on the urgent cases from the coming Monday till the end of the month of June. Apart from the Judges, some other members of the staff of the Madras High Court have also tested positive for the virus and this has become a major issue of concern for the Court and the safety and security of the other members is at stake and thus it becomes imperative that Court must operate in a restrictive manner. Only recently the nine subordinate courts in the State had been given permission to conduct its operations but this recent development would also have an effect on them.
Now, the functioning of the Court would take place from the residences of the Judges and for this purpose, two division benches and four single judges of the Madras High Court would hear the cases via video conferencing.
The Court had increased its functioning with the relaxation of the lockdown but now the restrictions that are being imposed after the judges being tested positive are much like those which were imposed during the very first phase of the lockdown in March. The High Court had only last month began the process of increasing the number of hearings. Following which the judges had begun to hear the cases from their Court chambers but now this would take place from their official residences.
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