The Standard Operating Procedures (SOP) is to be adopted for Physical Functioning by the Gujarat High Court. The working hours of the Court would be from 11:00 am to 4:00 pm.
After the thermal screening, there would be a common entry for all through Gate No. 5. Judges' entry gate including all other entry gates shall remain closed. Only whose case is listed in the Clause Sheet such Advocates/ Party-in-Person/Registered Clerks/Litigants shall be allowed the premises of the Court. All advocates whose matter is listed for the physical hearing will get system-generated Email Entry Pass on their registered email address.
The case has been enlisted slot wise for advocates with one litigant. The registered clerk is permitted for any assistance required. The party with an advance intimation may engage Senior Advocate. Standing or nominal counsel will be allowed to enter. Party-in-Person without any legal assistance would also be allowed.
The pair of advocates/parties-in-person whose matter has been called out and the next pair whose matter is listed in the cause list would be allowed to enter in Courtrooms. The other advocates shall have to wait in the designated waiting area. Advocate/ Party in person shall immediately leave the Court premises once the matter is over through Gate No. 5 which is the exit point. The written request should be made by Journalists/ Law Reporters to be allowed to enter the Courtrooms.
The Bar Association hall, Library, Advocates’ Tea Room, Advocates’ chambers, and public canteen shall remain closed. Making inquiries by visiting branches shall not be permitted. Wearing masks, social distancing, hygiene, etc should be maintained throughout.
After twelve High Court employees tested positive, the Gujarat High Court was closed from 12th September to 15th September. The physical hearings are going to start by the Gujarat High Court from 16th September. All these guidelines were mentioned in the notification dated 12th September.
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