Delhi HC extends the operation of interim orders till July 15, 2020  [Read Order]

The High Court of Delhi, taking suo moto cognizance while exercising its extraordinary jurisdiction under Articles 226 and Articles 227 of the Constitution, the Court gas passed the certain directions for itself and for the subordinated courts.

The Hon’ble Administrative and General Supervision Committee of the High Court suspended the regular functioning of the High Court of Delhi and subordinate Courts till 30.06.2020.

The High Court of Delhi, in its order further extended “ the implementation of the directions contained in the order dated 25th March 2020 and 15th May 2020 till 15th July 2020 with the same terms and conditions.”

The Court also directed for the said order to be uploaded on the website of this Court today itself and be conveyed to all the Standing Counsel, UOI, GNCTD, DDA, Civic Authorities, Delhi High Court Bar Association, all the other Bar Associations of Delhi, as well as to all District Courts subordinate to this Court.

Order Details

Before: The High Court of Delhi

Order Title: Court in its own motion v. State & Ors.

Coram: Chief Justice, Justice Siddharth Mridul, Justice Talwant Singh

Order no.: W.P.(C) 3037/2020

Decided on: 15 June 2020

Read Order @LatestLaws.com