Due to the alarming upsurge in the Covid-19 cases in the NCT of Delhi, all Benches of Delhi High Court shall, with effect from 19-04-2021, take up extremely urgent matters filed in the year 2021 only.
It has been further ordered that the other pending routine/non-urgent matters and the matters filed/listed before this Court between 22-3-2020 and 31-12-2020 shall not be taken up by this Court and such matters shall be adjourned “en bloc” as per the dates already notified. In case of any extreme urgency, the request in the pending matters may be made on the already notified designated link.
Link for the NOTIFICATION
In view of the alarming rise in the Covid-19 cases in the National Capital Territory of Delhi, all the Courts of Registrar and Joint Registrar (Judicial) shall take up only urgent cases through videoconferencing mode and all other matters be adjourned en bloc and information in this regard be uploaded on the website of this Court.
Link to the NOTIFICATION
All the Judicial Officers of the District Courts in Delhi shall take up only urgent cases of their respective Courts, through videoconferencing mode. It is further ordered that all other matters listed before Delhi District Courts be adjourned en bloc by respective courts and information in this regard be uploaded on the website(s) of Delhi District Courts.
Link to the NOTIFICATION
Delhi High Court
[Notifications dt. 19-04-2021]
