COVID-19 Surge | Breaking the Chain: Allahabad High Court to remain closed between 20-24 April; Only urgent cases to be taken up from 26th April

With the objective to break the COVID-19 infection chain at High Court, Allahabad and at Lucknow Bench, vide resolution dated 19-04-2021 has

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With the objective to break the COVID-19 infection chain at High Court, Allahabad and at Lucknow Bench, vide resolution dated 19-04-2021 has resolved the following:

  1. High Court and its Office will remain closed on 20.04.2021, 22.04.2021, 23.04.2021 & 24.04.2021. There shall be no physical filing / e-filing on the said dates.
  2. That w.e.f. 26.04.2021 only Urgent Cases will be taken up by the Courts only through virtual mode.
  3. District Magistrate, Prayagraj / Lucknow and the Chief Medical Officer, Prayagraj / Lucknow will ensure arrangement of COVID-19 Medicines and Oxygen Cylinders in adequate number at respective COVID-19 Hospitals at Allahabad / Lucknow.

Link in the NOTIFICATION.

Allahabad High Court

[Notification dt. 19-04-2021]

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