COVID-19: Delhi HC extends all interim orders passed in both Criminal & Civil cases till October 31st, 2020 [Read Order]

On Monday, taking suo moto cognizance of the matter, the Delhi High Court in continuation of its earlier orders, has extended all interim orders passed by it and its Subordinate Courts, which are subsisting as of today, till October 31, 2020.

The extension has been granted in both criminal and civil cases in view of the pertaining COVID-19 situation.

The High Court also made it clear that it will slowly start physical hearing with the consent of all.

A special bench comprising of Chief Justice DN Patel, Justice Siddharth Mridul, and Justice Talwant Singh decided to further extend all the interim orders till October 31 as litigants and advocates are unable to appear before the court due to Covid-19 pandemic.

The High Court had extended the interim orders in all matters pending before it and subordinate courts, in view of the coronavirus pandemic, earlier as well.

The Court had made it clear that the interim orders were being extended, except where the Supreme Court may have passed any contrary orders in any such matter during this period.

*Post will be updated when the Order will be uploaded on HC website*