COVID-19 Surge

  • In view of the upsurge in the COVID-19 Cases, Chhattisgarh High Court has suspended the normal functioning of the High Court with minimum support staff to be deputed on a rotational basis to deal with extremely urgent cases as to be decided either by the Chief Justice or the Judge nominated by the Chief Justice.
  • No Filing of fresh cases will be allowed.
  • The above period will not be counted for the working out limitation period.
  • Officer/Officials of the High Court shall work from home during the above period.
  • Registrar General shall call for the staff as may be required for the skeletal functioning of the High Court.
  • The Offices/Officials will not leave the Headquarter and will report to duty without any lapse.
  • If Collector and District Magistrate extends lockdown in Bilaspur District beyond the aforesaid period then the present arrangements regarding the functioning of High Court will be continued.

Link to the notice.


 

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