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COVID 19 | Cal HC | Urgent matters to be taken up through video conferencing from 9th April, 2020 to 30th April, 2020

It is hereby notified for information of all concerned that upon consideration of the prevailing situation of the pandemic of COVID-19 (Corona Virus), the Hon’ble the Chief Justice, High Court, Calcutta has been pleased to direct that the order of suspension of regular works of the Hon’ble Court and its Circuit Benches, and also in the Subordinate Courts/Offices under its control, as contained in the Court’s Notification No. 1498-RG dated 24.03.2020 read with Corrigendum No. 1504-RG dated 24.03.2020, shall continue to operate till 30th April, 2020.

The Chief Justice has further been pleased to direct that during the period from 9-04-2020 to 30-04-2020, there shall be two Division Benches and three Single Benches on each day, i.e. on 16.04.2020, 21.04.2020, 23.04.2020, 28.04.2020 and 30.04.2020, for taking up extremely urgent matters through Microsoft Teams or other electronic medium.

*To read the detailed notification, please follow the link:

NOTIFICATION


Calcutta High Court

[Notification dt. 08-04-2020]

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