In view of the prevailing situation of the spread of coronavirus (2019-nCOV) pandemic in the NCT of Delhi, the Administrative and General Supervision Committee of the Delhi High Court extends the suspension of the functioning of the Court (except for the Court of Registrars/Joint Registrars) till 31-08-2020.

All the Benches of the Delhi High Court would continue to take up and hear all the urgent matters through videoconferencing.

The Courts of Registrars and Joint Registrars of this Court shall take up the matters through videoconferencing, where the files are already scanned. The evidence be recorded in ex-parte and uncontested matters where the same is required to be tendered by way of affidavit.

It has also been ordered that the Courts of Registrars and Joint Registrars of this Court shall not pass any adverse order in non-urgent/routine matters where the concerned advocate/litigant is unable to join the proceedings through video conferencing, till the time the physical functioning of the courts is resumed.

It has further been directed that subject to complete availability of public transport and subject to the situation in Delhi remaining stable, a plan be evolved for the gradual opening of physical courts from 1st September, 2020 onwards.

Read the detailed order here: High Court Lockdown upto 31.8.2020

PublicNotice_HU6IY8U125P


Delhi High Court

[Office Order dt. 15-08-2020]

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