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The normal functioning/sitting of the Manipur High Court has been suspended as within the High Court premises there was the detection of a COVID case.
On 17th September the notification was issued by the Registrar of High Court that till 21st September no cause list will be published. If there is an extreme emergency an appropriate bench will be constituted by Chief Justice on the request of counsel or party on 21st September. Such request may be done at hcmefiling@gmail.com
The Chief Justice of Manipur High Court was requested by the Manipur High Court Bar Association on 17th September that is Thursday to adjourn at least one week the Court proceedings.
The Manipur Bar Association in the letter said that an Advocate who came to the High Court of Manipur and in Court No. 2 argued a case on 10th September and 11th September has been tested positive for COVID 19. It was an unprecedented situation. The employees as a precautionary measure have tested today and results were awaited of the tests.
It was said further that if in the normal manner the court work would continue then the lives of the Litigants, Advocates and employees will be at great risk. By keeping the above situation in mind and also the advice of the Health Department it was advised to remain closed for at least one week.
Many Courts have limited or suspended the regular functioning as in their campuses positive cases are being detected. After twelve employees tested positive the Gujarat High Court remained closed from 12th September to 15th September.
The High Court of Madhya Pradesh at Principal Seat Jabalpur and its Registry shall remain closed 16th September to 20th September as there was a rise in COVID cases. It is done to break the chain of COVID 19 in the court premises by ensuring proper sanitization process
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