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Amid the covid19 situation, all courts in the state of Punjab, Haryana, and the union territory of Chandigarh were functioning online. At the request of The Punjab and Haryana Bar Association, the P&H High Court permitted all district and sessions courts to function online and 50% of physical hearings with all health guidelines through a letter dated 12-12-2020. However, the notification circular dated 08-01-2021 issued by the registrar general of The P&H HC made clear that all the physical hearings of cases and trials will start from 04-01-2021. A Notification letter to bring this order into effect was published on 08-01-2021.
Further, the HC has ordered all the subordinate courts in Punjab, Haryana, and UT of Chandigarh to send a weekly report on time of sitting, duration, manner, and number of cases listed per day, to the HC. The notification has made it clear that all the guidelines and recommendations issued by the health ministry and advisory should be adhered to strictly. All the judges of session courts and district courts are directed to consult the police, doctors, Bar Association, and Commissioner to sort out any possible problems that could arise during the physical hearing of cases. It is very important to note that this notification is subject to the smooth functioning of courts as long as there is no spike in cases of COVID-19. The court has set a time of two weeks i.e., from 04-01-2021 to 15-01-2021 to see whether it is feasible to allow physical hearing of cases during this pandemic situation.
Criminal matters shall be listed on Monday, Tuesday, Wednesday, and Friday while Civil matters shall be heard on Wednesday. The functioning of the courts in physical mode depends on the decline in the spread of the covid19 virus.
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