Delhi HC: Interim orders by High Court, lower courts, subsisting as on March 16 or before, automatically extended till May 15. Read Order

On Wednesday, Delhi HC Bench comprising Chief Justice DN Patel, Justice Sidharth Mridul and Justice Talwant Singh has expunded that," All interim orders passed by the Delhi High Court and its subordinate courts, which were subsisting as on March 16 and are likely to expire or have already expired, stand automatically extended till May 15, 2020, or until further orders. 

HC Bench stated that, "Taking suo moto cognizance of the aforesaid extraordinary circumstances, under Article 226 & 227 of the Constitution of India, it is hereby ordered that in all matters pending before this court and courts subordinate to this court, wherein such interim orders issued were subsisting as on 16.03.2020 and expired or will expire thereafter, the same shall stand automatically extended till 15.05.2020 or until further orders, except where any orders to the contrary have been passed by the
Hon’ble Supreme Court of India in any particular matter, during the intervening period".

HC Bench further stated that,"It is needless to clarify that in case, the aforesaid extension of interim order causes any hardship of an extreme nature to a party to such proceeding, they would be at liberty to seek appropriate relief, as may be advised".

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