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The Supreme Court has amended the timings for the operation of lawyer’s chambers for access to the lawyers after several advocates requested the same.
The Authority has stated that the chambers would now remain open from 9:30 AM to 05:00 PM in all the week days, in contrary to the previous timings which were earlier from 10 AM to 4 PM
However, it is to be noted that all the terms and conditions of the previous circular which was dated on May 21, 2020 will remain the same except for the timings.
The Supreme Court Circular Says:
“Taking into account requests received in that regard, and in partial modification of terms of Circular dated 21st May, 2020, the Competent Authority has been pleased to revise the timings for the opening of Lawyers’ Chamber Blocks in the Supreme Court premises from 09:30 AM to 05:00 PM (Monday to Friday, except holidays) instead of 10 AM to 4 PM (Monday to Friday, except holidays). Other terms of the said Circular shall remain the same. All concerned are requested to co-operate in this regard”
In May 2020, the Supreme Court had devised several guidelines after considering the suggestions of the Supreme Court Advocate-on-Record Association (SCAORA)and the Supreme Court Bar Association (SCBA). These guidelines were for the ones entering the chambers of the lawyers.
The guidelines include thermal-screening for the members and anybody who shows any kind of symptoms shall not be allowed entry into the blocks. Wearing of masks and sanitizers are a must and the members are obligated to fill self-declaration forms.
A plan shall be prepared jointly by the SCBA and SCAORA with the details of “Odd Even” Chambers Numbers of every block to avoid too much of crowd inside the blocks. There shall be a single-entry point provided with a hand sanitizer machine by the registry in every block. All these provisions in relation to the entry would remain static as stated by the revised circular.
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