Considering the fact that the lockdown may be lifted in a phased manner and 100% opening of the courts may lead to congregation of the people in the court premises, the Full Court has resolved to continue the present arrangement with regard to the functioning of the High Court and the District Courts till April 30, 2020.
At the High Court level only extreme urgent matters namely Bail applications, stay applications fresh admissions such as PILs will be taken up.
At the District Courts level, extremely urgent criminal and civil matters such as bail applications, remand, extension of remand, interim injunctions etc. will be entertained.
The situation will be reviewed on April 25, 2020. It is also resolved to cancel the Summer Vacation both for the High Court as well as the Subordinate Courts and all the courts in the State shall continue to function throughout May 2020 till 5th June, 2020.