On Monday, in view of the prevailing situation of spreading of Coronavirus in the NCT of Delhi, the Delhi High Court has decided to further extend its and its Subordinate Court's suspended Physical Functioning till July 31st, 2020.
The Administrative and General Supervision Committee has also extended all the interim orders in both Criminal and Civil Cases till 31st July in wake of the pertaining pandemic situation curve in the Capital and Country.
It has also been intimidated that the physical filing of non-urgent/ ordinary matters has been peritted in all the Subordinate Courts with stipulation that all such matters be taken up for hearing only after normal functioning of the Courts is resumed.
Directions containing in orders dated 13.06.2020 and 14,06.2020 shall be duely complied by the Subordinate Courts.
Read Notice Here:
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!