On Thursday, in a meeting held, the Honb'le Full Court of Delhi High Court Judges in consultation with the DHCBA has decided that the High Court and District Courts shall function fully and normally during the summer break of June in order to make up for the loss of Court working hours due to the Lockdown observed in concern to the Novel Coronavirus.
The Government has directed a 21 days National Lockdown in view to curb the spread of Global Pandemic of the coronavirus.
Another areas of concerns, in view of which the Court has taken up the decision are the severe hardship faced by the litigants due pandemic COVID-19 and to mitigate difficulties being faced by the litigating public.
It was observed in the meeting:
The EC has appealed to the Members of the Bar and the Legal Fraternity to co-operate in this time of emergent National Crisis.
The High Court currently is taking up 'extremely urgent matters' via video-conferrencing to keep up with the social distancing code.
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