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Pending routine/non-urgent matters, as well as those filed/listed before the High Court between March 22, 2020, and December 31, 2020, will not be heard and will be adjourned in their entirety.
The Delhi High Court has directed that all of its Benches only take up highly urgent matters filed in the year 2021, in light of the disturbing COVID-19 condition in the national capital.
The order issued by the High Court's Registrar General Manoj Jain also said that other pending routine or non-urgent matters and those cases filed or listed before the court between 22 March 2020 and 31 December 2020 shall not be taken up for now and would be adjourned en bloc.
"In case of any extreme urgency, the request in the pending matters may be made on the already notified designated link," the order said.
Due to an increase in COVID19 cases in the NCT of Delhi, the Delhi High Court will only hear highly urgent matters filed in the year 2021, beginning April 19.
"In light of the alarming increase in COVID-19 cases in the NCT of Delhi, it has been directed that effective April 19, 2021, all benches of this court will only hear highly urgent matters filed in the year 2021." the order said.
In the last 24 hours, the National Capital confirmed 25,500 new coronavirus infections.
The latest order follows the court's decision on April 8 that, due to the increase in COVID-19 cases, it will take up cases "through virtual mode only" from April 9 to 23.
From March 15 onwards, the high court began full physical operations. Following that, it stated that simulated or hybrid trials would be conducted if lawyers requested them.
Following the outbreak of COVID-19 in March of last year, the court used video conferencing to conduct its hearings. Since March 16 of last year, it has only been used for urgent matters.
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