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The Calcutta high court will remain closed from Friday to Monday due to the imposition of a fresh spell of lockdown in containment zones of the city and for sanitization of the court buildings, its registrar general said. The High Court will again reopen on July 14, 2020. It is important during this pandemic to keep all the places sanitized as always said by the government. As most of the visits were happening in courts, the decision has been taken to sanitize all the court buildings of Calcutta High Court.
The chief justice has suspended judicial and administrative works of the Calcutta high court from July 10 to 13 on account of a new phase of lockdown in the city declaring considerable part of it as containment zones, Registrar General Rai Chattopadhyay. She described this in a notification on Thursday. During the period when work will be suspended, thorough sanitization of all three buildings will be carried out. Several lawyers had expressed their inability to attend hearings when restrictions have been imposed on movement from certain parts of cities and districts.
“A thorough sanitization process in the three buildings of the high court of Calcutta will be conducted in very well mannered”, Registrar General said.
The high court had reopened its doors for the physical hearing of cases on June 11 after a gap of over two and a half months as normal functioning was stopped due to the nationwide lockdown.
It had been taking up only very urgent matters through video conference hearings.
The West Bengal government had on Tuesday decided to expand the areas under lockdown and impose tougher restrictions from 5 pm on July 9 to stem the spike in Covid-19 cases. During this pandemic Covid-19, it is necessary to maintain social distance and stay sanitized among all human beings. So these steps are necessary to be applicable to all.
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