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Chhattisgarh High Court Recalls Orders for Regular Functioning: Will hear only extremely urgent matters
Judging by the "frightening and increasing" number of Corona virus cases in the state, the Chhattisgarh High Court has recalled its circuit through the regular operation of the High Court and its subordinate courts.
It is understood that from Wednesday, May 27, the operation of the High Court and the Supreme Court shall be limited to hearing of urgent matters such as bail application, suspension of sentencing applications etc.
On May 16, the High Court had announced that it would resume normal / normal operation w.e.f. May 18, 2020 and a limited number of cases (new cases and cases over 05) will be taken for arraignment.
The executive order issued today says,
"The operation of the High Court and the lower courts of the High Court shall revert to the system which existed before 18.05.2020.
This is to limit the consideration of cases of extreme emergency such as bail application, suspension of sentencing applications etc. Along with the same agreement will be used in cases of the Lower Court again, at least temporarily until 15.06.2020 and this position is governed by management. "
This decision will be subject to several modifications based on the policies / guidelines issued by the Central Government and the State Government, from time to time.
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