Allow Cookies!
By using our website, you agree to the use of cookies
Under Section 4 of Limitation Act, 1963 the Karnataka High Court extended the period of closure till August 7 of all the District and the Trial Courts in the state of Karnataka and the High Court of Karnataka, Principal Bench at Bengaluru and Benches at Dharwad and Kalaburagi. The decision was issued by the Register general states that the judicial extension is keeping in consideration that the COVID 19 situation has not yet improved. Section 4 of the Limitation Act, 1963 it has been provided that where the prescribed period for any suit, appeal or application expires on a day when the court is closed, the suit or appeal or application can be instituted on the day when the court reopens. As it is specifically processed that this extension will not affect the currently limited functioning of all the Courts including the High Court of Karnataka as per the current State Operating Procedures. This extension is not gonna affect all courts in the State of Karnataka including the High Court of Karnataka will continue to work as per the notified Standard Operating Procedures. The notice reads that “Only to ensure that the litigants should not suffer, an order was passed for the closure of all the Courts in the State of Karnataka only for Section 4 of the Limitation Act, 1963, which was extended from time to time, as the partial functioning of the Courts continued throughout."
86540
103860
630
114
59824