Punjab & Haryana High Court has decided to hold the Court through Video Conferencing from 28.06.2021in view of Covid-19 pandemic.
This move has been taken with a view to ensure the safety of the Hon'ble Judges, Advocates, Staff and litigants, the Chief Justice has been pleased to order for the time being, subject to further medical opinion and change of circumstances due to Covid-19.
The Notification states that matters involving life and liberty, including anticipatory and regular bails, habeas corpus petitions, criminal matters pertaining to protection, parole, furlough, premature release, and application for suspension of the sentence pertaining to protection, parole, furlough, premature release, and application for suspension of the sentence will not be adjourned by the Registry automatically and will be taken up on the dates already fixed during 26.06.2021 to 30.06.2021.
The Advocates, Officials, Law Interns, General Public shall not be permitted inside the High Court building. All the officers, official attending the office shall ensure proper implementation of government advisories. The High Court building will be sanitized regularly. Any Officer/Official showing the symptoms of high fever cough cold sneezing etc should not be ask to attend the office.
Read order-
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