On Monday, Delhi High Court has issued a Circular recommending the Judicial Officers of Subordinate Courts to continue hearing the Urgent Matters via Video Conferencing from their respective residences only.

The High Court's Committee for Preparation of Graded Action Plan has recommended the Judicial Officers to come to Court only when they don't have neccessary technical infrastructure at their residences for conducting Video Conferencing.

The Court has recommeded the following in thi regard:

'The District Judge shall ensure that at least one official/staff of every court is present on all working days to facilitate the Judicial Officer to conduct the Video Conferencing and for transmission of requisite documents/records to the Judicial
Officers. The roster for such officials/staff shall be prepared keeping in mind the urgent need for social distancing and decongestion of court complexes.'

Additionally Committee has given some recommendations for extending the video conferencing facility to Subordinate Courts:

The facility of E-filing of cases under CIS 2.0, as already made available for the Family Courts and Commercial courts, be extended to the other civil courts to enable lawyers to file fresh matters, which shall be heard by the concerned courts through VC.

  1. Said facility may be also used for moving any urgent application in a pending matter where VC hearing is required.
  2. In case an Advocate/Party does not wish to avail the facility of e-filing and VC hearing, then the period of limitation for actions (if applicable) shall be governed by decision of the Hon'ble Supreme Court in Suo-Motu Writ Petition (Civil) No.3/2020 titled In re: Cognizance For Extension of Limitation dated 23.03.2020, wherein the period of limitation has been extended till further orders.

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