IMPORTANT NOTICE “PETITIONERS MAY APPEAR VIA VC WITHOUT ANY PRIOR NOTICE”

Implementation of Hybrid mode Video Conferencing: Certain instructions to be hosted on the notice board and District Website.
Letter received from the Hon’ble High Court, Madras in ROC.No.1166A/2024/Comp4/VC Dated on 16.12.2024 it stated that the Registry continues to receive inquiries from Advocates and Litigants regarding the necessity of prior notice for participating in Video Conferencing for cases. In light of this, we displayed a notice stating, “Petitioners may appear via VC without any prior notice,” prominently on the Notice Board, Display Board and in Court entrances, accompanied by the VC links to the respective Court, to sensitize the Advocates and Parities towards Hybrid VC.
HYBRID MODE VC LINK PERAMBALUR “PETITIONERS MAY APPEAR VIA VC WITHOUT ANY PRIOR NOTICE”