Corona Lockdown 2.0: Delhi HC suspends functioning till May 03, more Benches assigned to hear matters via video conferencing

The National wide lockdown observed in view of the global pandemic of COVID-19 has now been extended till May 03 by the Government to get grip of the spread of disease.In view of the same, the Delhi High Court and Subordinate Courts shall remain suspended till May 03 as well.

The Administrative and General Supervision Committee of the High Court announced that the mentioning and hearing of urgent matters by the High Court via video conferencing shall continue as before.It added that the number of Benches to hear matters through video conferencing would be increased further though.

It is to be noted that all the pending matters listed before the High Court, including the Courts of Registrars and Joint Registrars, during April 16, 2020 to May 2, 2020 stand adjourned to dates in June-July 2020.

While the matters listed during this duration before the Subordinate Courts have also been adjourned all together.

All due information shall be provided on the District Court website.

The High Court has also directed all the District and Sessions Judges to ensure that video-conferencing is done through ‘Cisco WebEx’.

Powers Granted to District and Sessions Judge

They would be at liberty to:

*take appropriate steps to personally ensure that the mechanism of mentioning of urgent matters in the concerned District is quick and efficient, and

*depute Judicial Officers for hearing the matters, related to bail and urgent Civil/Injunction cases, corresponding to the need and requirement of the concerned District.

The High Court authority insisted on the proper practise of social distancing norm for any hearing taking place within the Court complex.

Read Notification Here: