HC extends all interim orders passed by it and all subordinate courts/ tribunals till October 31 [Read Order]

The Allahabad High Court has extended all the interim orders passed by the High Court, both at Allahabad and Lucknow, and that of most of the District Courts, Civil Courts, Family Courts, Labour Courts, Industrial Tribunals and other Tribunals till October 31, 2020. 

The Division Bench comprising of Justice Pankaj Mithal and Rohit Ranjan Agarwal has passed the above judicial order after considering that because of critical situation of lockdown period due to Covid-19 most of the Courts and Tribunals were not in the position to work.

“On account of COVID-19 pandemic and the lockdown, as the regular working of High Court, both at Allahabad and Lucknow, and that of most of the District Courts, Civil Courts, Family Courts, Labour Courts, Industrial Tribunals and other Tribunals is disturbed and they are not in a position to work regularly, we consider it appropriate in the interest of justice to extend the terms of interim orders passed by any of these Courts, which may be expiring during this period to remain in force till 31.10.2020.” said by court.

The Court has also directed that the period of 90 days during which the caveats filed under Section 148-A CPC remain in force shall exclude the lockdown period and the period in which the working of courts and tribunals remained suspended or disturbed.

Further the court has directed to provide the copy of this order to the all concerned Courts and Tribunals and other Authorities. Previously the court had extended the operation of all interim orders passed by it and other subordinate Courts and Tribunals to it till August 31, 2020.

Case Details:

Case Name: Public Interest Litigation (PIL) No. 546/ 2020

Petitioner: In Re

Respondent: State of UP

Quorum: Justice Pankaj Mithal and Rohit Ranjan Agarwal

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