COVID-19: High Court extends all interim orders till October end

On Monday, the High Court of Delhi extended till the end of Oct all the interim orders, which were to expire on Aug 31, in view of the Coronavirus pandemic. The interim orders include stays, bails & paroles. 

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

A special bench of Chief Justice DN Patel, Justice Siddharth Mridul, & Justice Talwant Singh decided to further extend all the interim orders till Oct 31 as litigants & advocates are unable to appear before the Court due to COVID-19 pandemic.

Currently, hearings in the HC & District Courts are being done through video conferencing in urgent matters due to the COVID-19 pandemic.

"In view of the above, we further extend the implementation of the directions contained in our order dated March 25 & May 15 till Aug 31 with the same terms & conditions," the bench has said in its order earlier.

The Court had extended the interim orders in all matters pending before it & subordinate courts, in view of the COVID-19 pandemic, earlier as well.

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

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