In continuation / modifiction of earlier directions the Honourable the Chief Justice has been pleased to give the following directions in respect of working of High Court at Bombay Benches at Nagpur and Aurangabad and High Court at Bombay at Goa for the period during 31st March 2020 to 15th April, 2020.
1. There will be one Court for hearing all Civil Matters and one Court for taking all Criminal Matters. The fresh matters of extremely urgent nature can be presented to respective Hon’ble Single Judge at 12.00 noon on Friday, 3rd April, 2020, Wednesday 8th April, 2020 and 15th April, 2020.
2. The Advocate shall make available extra / additional copy of petition / proceeding to the Hon’ble Court.
3. In case it is found that matters that are not extremely urgent are moved, exemplary costs would be imposed.
In respect of placing of matters on the board, it is hereby notified for the information of the Advocates and Parties appearing in person that, due to outbreak of Novel Corona Virus (COVID-19) as global pandemic advising against congregation, the Hon’ble the Chief Justice has been pleased to nominate the following Hon’ble Judges to hear extremely urgent Judicial matters on Friday 3rd April 2020, Wednesday 8th April 2020 and Wednesday 15th April 2020 between 12.00 noon to 2.00 p.m. at the Principal Seat at Bombay, Nagpur Bench, Aurangabad Bench and High Court of Bombay at Goa, Panaji.
*Read the detailed notice here: NOTICE
Bombay High Court
[Notice dt. 26-03-2020]
