COVID-19: Delhi HC issues fresh directions, increases number of Benches, will hear all types of urgent matters during Lockdown

On Friday, Delhi High Court considering various grievances / suggestions by Bar Members, EC, DHCBA has passed the following directions : 

1. The no. of Benches is increased from 1 DB  to 2 DB and from 2 Single Benches to 4 Single Benches.

2. Hearings through VC  not restricted to only 'very urgent matters' but all kinds of 'urgent matters'. Court will continue hearing 'urgent matters' during the lockdown period.

3. Directions issued to Dist. courts also on the same lines. However, final decision on the aspect of urgency be taken only by a judicial officer in Dist. Courts. 

4. Matters  mentioned before HC for listing initially to examined by the Registrars/Joint Registrars. If the request is declined on receiving a request for reconsideration through a link already developed by HC the same to be re- examined by J-1 i.e. HMJ Hima Kohli. The aspect of urgency  thus to be finally decided by the Court itself. 

5. Soon, even mentioning before JR will be through a link which is being developed by the IT comm. of DHC, under HMJ Rajiv Shakdhar. Once operative