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The Gujarat high court advocates association has on 3-02-2021 wrote a letter to the chief justice of the high court Gujarat seeking the immediate resumption of physical functioning of the high court without any further delays. The managing committee will stage a protest at the entry gate at 10:30 A.M of the high court of Gujarat on 19th Feb 2021, the managing committee of the association held a meeting on Saturday and unanimously decided to request the chief justice to state the functioning of the Gujarat high court at the earlier as earlier.
The state election commission has announced the election to all local bodies which shall be conducted in the month itself, which will involve almost 45 million residents of Gujarat... Safety Health and Security (SHS) are essentially the concern of the state government and only if the state government feels that atmosphere is conductive to hold the elections that the SEC must have proceed to hold the elections “The Representation States.
The letter has also stated that the state capital Ahmadabad has 5-7 matches in the state between India and England at the place of Motela Stadium which has almost capacity of 1,15,000 spectacles, and the spectators have also been permitted to watch the match with the half capacity of the stadium by the administration. The high court of Gujarat has also been hearing the cases via video conferencing cause of the COVID-19 Pandemic. It is the first high court in the country to stream court proceedings on YouTube.
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