Chief Justice of the Bombay High Court and the Administrative Judges of the Bombay High Court have decided that the High Court of Bombay and Courts subordinate to it shall not avail Summer Vacation, if after 3rd May, 2020 and before 7th June, 2020, the normal Court working is restored by lifting the lock-down.

During the period of Summer vacation if normal Court working is restored

The working hours for the Subordinate Courts during the said period, if normal court working starts, shall be as in force prior to Covid-19 pandemic.

The modified working hours for the High Court, if any, from 08th June, 2020 onwards shall be notified separately.

Access the Circular here: CIRCULAR 


Bombay High Court

[Circular dt. 21-04-2020]

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