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The Executive Committee of the Madras High Court has decided that functioning of the High Court both at the principal seat in Madras and at its bench in Madurai will be restricted to hearing of only urgent matters, via video conferencing. Initially, it was indicated that the Madurai High Court bench would enable access to courts with physical hearing in courthouses for a maximum of five lawyers, and at the Madras headquarters, the judges operate either from their respective chambers or courthouses, subject only to the effectiveness of connectivity via conferencing.
Nevertheless, a notice released on Friday, June 5, indicates that the High Court's mode of service shall be confined to video conferencing for critical and emerging matters only through Two Division Benches and Four Single Judges at the Chennai Principal Seat and One Division Bench and Three Single Judges at Madurai Bench.
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