COVID-19: SC issues 2017 'Short Category' matter list to be added to cases taken up during Lockdown. [Read List]

On Monday, the Supreme Court has issued a list clarifying the case categories which have been earlier notified as 'Short Category' matters in 2017 and can now be be taken up for hearing by the Court in addition to Family Law and Death Penalty cases during its functioning amid the COVID-19 lockdown which is restricted to urgent cases only.

The class of matters in the list were classified as 'Short Category' matters by the competent authority back in Jan 2017.

The Supreme Court had already stated in one of its circular issued this month that the Apex Court may hear 'Short Category' cases, family law cases, and death penalty cases via video conferencing CJI's permission.

These categories have now been again listed by the Court to get evryone's clarity in addition to the circular.

Short Category include:

*Rent Act - Matters pertaining to eviction, arrears of rent, and enhancement of rent 

*Compensation cases pertaining to motor vehicles accident, insurer or owner's liability

*Liabilities arising from matters outside of MV Act, among others.

*Criminal cases pertaining to Section 125 of the CrPC i.e. for maintenance, bail and anticipatory bail, as well as transfer petitions under Article 139A(2) of the Constittuion and Section 406 of the CrPC

*Transfer petitions under Article 139A(1) of the Constitution of India and Section 25 of the CPC are the class of civil matters which constitute short category matters which can be taken up for hearing.

The Supreme Court, in its circular issued on April 18 had also directed the parties that intents to move such matters for hearing via video conferencing to furnish their joint consent alongwith particulars of the matter at the earliest, and latest by April 24, 2020 to the e-mail : consent.list@sci.nic.in.

Short Category List