Page 92 - ANNUAL REPORT 2025

(v) Under the Mediation and Conciliation

project committee of the Hon`ble

Supreme Court, two chambers have been

allocated for Mediation center in the Six

temporary court hall located in the
eastern side of interim judicial complex

and necessary furniture is also provided

therein to conduct mediation smoothly

and in congenial atmosphere.

(vi) The following facilities are provided for

the persons having loco-motor disabilities,

visual impairments, hearing impairment

and psychological disabilities in the
premises of the A.P High Court Buildings.

(vii) PVC tactile strips have been provided in

corridors, passageways, at the entry and

the exit to court halls, staircases,

elevators, etc., in the premises of the

buildings of the High Court.

(viii)Signages for rooms, washrooms (with pictograms), staircases, lifts, fire exit doors, and

refuse areas have been installed.

High Court of Andhra Pradesh 76