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COVID-19 Surge | Delhi High Court to take up matters through virtual mode till 23rd April, 2020

In view of the alarming rise in the COVID-19 cases in the NCT of Delhi, the High Court of Delhi shall with effect from 09-04-2021 take up matters as per the existing arrangement with regard to the listing of cases, through virtual mode only, till 23-04-2021.

All Courts of Joint Registrar (Judicial) shall also with effect from 09-04-2021 hold Courts through virtual mode only till 23-04-2021.

No adverse orders shall be passed by the courts of Joint Registrar (Judicial) in case of non-appearance of parties and/or their counsel and the matters which are fixed for recording of evidence before the said courts, shall be adjourned.

Link to the NOTICE.


Delhi High Court 

[Notice dt. 08-04-2021]

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