The Supreme Court via a Circular dated January 5th, 2016 notified that the entry of litigants, law students and public visiting Court rooms is restricted via photo entry pass which is issued for a particular court and item number on the recommendation of Advocate on record concerned. The litigant is supposed to remain inside the visitor’s gallery only in the Court room.

Supreme Court of India

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

One comment

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.