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The Delhi High Court has decided to continue with the present tendency of suspended functioning in light of the extension of the nationwide lockdown.
Taking into the consideration of the prevalent situation in Delhi, the Administrative and General Supervision Committee of Delhi High Court said that the regular functioning of high court as well courts subordinate to it shall continue to remain suspended till July 15.
The Honorable Administrative and Supervision Committee of the Delhi High Court declared that the restrictive functioning of the courts subordinate to the High Court will also be extended till July 15, in continuation of this court's office orders dated May 23, May 25 and various order thereafter
IN THE HIGH COURT OFFICE ORDER IT IS STATED THAT
The Honorable Administrative and General Supervision Committee of this Court while
considering a further extension of suspended functioning of this Court and taking note of the
the prevalent situation, in continuation of this Court’s Office orders No.373/Estt./E1/DHC dated
23.03.2020, No.194/RG/DHC/2020 dated 25.03.2020, No.R-43/RG/DHC/2020 dated 15.04.2020,
No.R-125/RG/DHC/2020 dated 02.05.2020, No.R-201/RG/DHC/2020 dated 16.05.2020, No. R-
271/RG/DHC/2020 dated 21.05.2020, No.1381/DHC/2020 dated 29.05.2020 and
No.15/DHC/2020 dated 13.06.2020 has been pleased to order that the suspended functioning of
the High Court of Delhi shall stand extended till 15.07.2020 on the same terms as contained in
the Order dated 13.06.2020 of this Court.
All the pending matters listed before this Court (including the courts of Registrars and
Joint Registrars) from 01.07.2020 to 15.07.2020 would stand adjourned
The Government of India has extended the lockdown till June 30, however, considerable relaxations are being provided in the areas outside the containment zone
All the pending matters listed before the court in this period will stand adjourned. Functioning of Delhi HC, subordinate courts suspended till July 15 Functioning of Delhi HC, on the same term as contained in order 13 of the SUPREME COURT
However, the special hearing takes place today in an urgent matter would be held via video-conferencing. The decision taken by the Administrative and Supervision Committee committee concerned had suspended the functioning of the court till June 30.
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