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Karnataka High Court Extends Time For Rectification Of Office Objections
This suo motu writ petition was initiated for dealing with the issues arising due to the pandemic of COVID-19. By the order dated 15th January 2021, the petition was disposed of as at that time, but considering the situation created by the second wave of COVID-19, further directions are required to be issued for the smooth functioning of the Courts and for the benefit of the litigants and the members of the bar. Accordingly, by recalling the order dated 15th January 2021, the court restores the petition. In all those cases where while passing the peremptory orders for rectification of the office objections, time granted to rectify the same has expired or is likely to expire during the period from 26th April 2021 till 11th June 2021 all the cases which were dismissed due to non-rectification of office objections due to the expiry of the period provided in peremptory orders during the period from 26th April 2021 till today (both days inclusive), the same shall be treated as restored and the above extension will be applicable to the said cases The Court directs that the office objections except the objections regarding maintainability and Court fee shall not be raised in any criminal matters. However, when the criminal matters are placed before the respective Benches, if a direction is issued by the Court for rectification of certain objections, the same will have to be rectified, Registrar (Judicial) will notify the restoration of the petition to the other learned counsel appearing for the parties and they are also notified of this order on the official website of this Court. The matter is listed on 24.05.2021
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