In view of the sudden spurt and spike in Covid-19 cases in the NCT of Delhi and issuance of ‘yellow alert’ in Delhi by GNCTD,  this Court shall, with effect from 03.01.2022, take up the matters, as per the existing arrangement with regard to the listing of cases, through virtual mode only.

The Courts of Registrar and Joint Registrar (Judicial) shall also take up matters through virtual mode only.

The District Courts in Delhi shall also, with effect from 03.01.2022, hold Courts through virtual mode only. The video-conferencing links of the Courts shall be made available on the website/ cause-list(s). The Principal District and Sessions Judges, in consultation with the DG (Prisons), shall make necessary arrangements for extension of remand of UTPs. Wherever required, the UTPs may be produced through video-conferencing.

The aforesaid arrangement shall continue till 15.01.2022. The entire situation shall be reassessed and reviewed, shortly. All the stakeholders including court-staff, required to come to the Courts, shall get themselves fully vaccinated and shall strictly adhere to the norms of social-distancing and Covid-19 protocols, guidelines, directions, etc. issued by the Government of India, Government of NCT of Delhi and this Court from time to time.


[Public Notice dt. 30-12-2021]

Delhi High Court

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