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The High Court of Delhi has directed all the District Courts of Delhi to not be in a practice of repeated adjournments for the pronouncement of judgments even during this period of the pandemic.
Justice Prathiba M Singh observed that the continuous adjournments of “For orders” i.e. a direction issued by the court which requires a person to perform a task or not or continuous adjournment in the “Pronouncement of judgment” would not be permitted in the period of lockdown.
This order was issued in the case of Dalbhir Singh vs. Satish Chand. The civil petition seeks to get an order from the High Court of Delhi to direct a Trial Court to pass its order which was long overdue. The petitioner was in resent as the order to his issue was not pronounced by the Trial Court, no directions were issued by the Trial Court in the matter moved in the Court under Order XII Rule 6 of the Civil Procedure Code.
The High Court bench comprising of one judge passed the aforementioned order while relying upon the judgment in the case of Puneet Kumar vs. Registrar General where the bench issued its order stating that even during this period of pandemic and lockdown, all the matters pending in the Trial Court shall be conducted properly irrespective of the orders relating to the lockdown. The proceedings of the Trial Courts and the Pronouncement of the final judgment should not be prohibited during the period of lockdown.
The bench also emphasized the law passed in the case of Anil Rai vs. the State of Bihar, in this case, the Supreme Court passed an order stating that all the orders pending in the courts should be pronounced within two months and if the judgment to that matter is not pronounced in two months then the litigant has a right to approach the High Court.
Therefore, the Court issued the order directing all the District Courts and the Judicial Officers in the Trial Court to not practice the exercise of adjourning the judgment when it is not relevant.
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