Pursuant to Order No.40-3/2020-DM-1(A) dated 14.04.2020 issued by the Government of India regarding continuance of lockdown upto 03.05.2020 and in continuation of this Court’s Office orders No.373/Estt./E1/DHC dated 23.03.2020 and No.194/RG/DHC/2020 dated 25.03.2020, Hon’ble the Administrative and General Supervision Committee of this Court has been pleased to order that the functioning of the High Court of Delhi shall continue to remain suspended till 03.05.2020 on same terms.
The arrangements qua mentioning and hearing of urgent matters by this Court through videoconferencing shall continue as before. However, the number of Benches, hearing matters through videoconferencing, would be increased further.
To read the detailed Orders , follow the link below:
- SUSPENSION OF FUNCTIONING OF COURTS SUBORDINATE TO DELHI HIGH COURT TILL 03.05.2020
- SUSPENSION OF FUNCTIONING OF DELHI HIGH COURT TILL 03.05.2020
Delhi High Court
[Office Order dt. 15-04-2020]