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The High Court of Karnataka and all the District and Trail Courts in the State of Karnataka shall be shut down from March 24 to April 6 due to COVID19. The High Court had also mentioned that it shall entertain matters of utmost emergency to be heard. The Chief Justice Oka had nominated specific Judges to hear such urgent matters. The court had also treated the said close down as per u/s 4 of the Limitation Act, 1963. In respect of urgent matters, the courts shall function only at a specified time period during that day, held the court. The court also said that the filing of urgent matters on March 24,2020 shall be held on between 11:00 AM to 12:30 PM. Only the orders such as stay orders, interim orders, temporary injunctions of extreme urgency shall be allowed in the court for hearing. The court had issued a notification stating that “During the closure period, no members of Bar or their Registered Clerks will be permitted to do the rectification of office objections in the matters which are already filed. Only for payment of process fee, entry will be allowed on Thursday, 26th March 2020 between 11.00 AM to 12.30 PM.” The court also further stated that “Directions issued prohibiting the entry of litigants to the premises of the High Court as per the memorandum dated 21.03.2020 shall continue to apply until further orders subject to modification made hereunder. Only those members of the Bar and their Registered Clerks who have moved the memos, will be allowed to enter the High Court premises during the closure period only on the days on which sittings of Benches are fixed. All the memos shall be moved before the Special Benches notified as above.” The court finalised that maximum of three to four benches shall be constituted in the District HQ which shall be decided by the Sessions Judge of the respective Districts. The court directed that the first court on Monday shall hear the matters of PILs at 10:30 AM. The sitting of High Court shall commence from March 31, 2020 held the court. Until then all the court offices shall remain closed and the functioning of the Special Benches notified on that day shall remain present and the nominated staff will be available for filling of emergency matters only.
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