7 persons (6 staff members of the High Court Registry and one constable from the Vigilance Department) were found to be COVID -19 positive.

It was further communicated that as per the latest COVID control strategy adopted by the Ahmedabad Municipal Corporation, any area in which 3 or more COVID -19 cases are found positive, the said area is declared as Micro Containment Zone and there is complete restriction of movement in such Containment Zone for atleast 14 days.

After due deliberations, Standing Committee passed the following resolution:

“…Premises of the High Court be shut down for 3 days starting from Wednesday 8th July to 10th July, 2020.The Ahmedabad Municipal Corporation to carry out a thorough and comprehensive exercise for cleaning and sanitising the entire premises of the High Court, Judicial Academy and Auditorium , including inside of the buildings such as chambers, officers, record rooms, washrooms, etc., during this period.

Judicial functioning of the High Court will remain suspended for the above period.”


Gujarat High Court

Circular dt. 07-07-2020

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