A Division Bench of the Madras High Court comprising Chief Justice Sanjib Banerjee and Justice Senthilkumar Ramamoorthy has extended the life of all interim orders until August 31.
The Bench ordered that,
“the order dated May 17, 2021 will continue to hold the field till August 31, 2021 except in respect of matters governed by removal of encroachment."
The Court had passed earlier order on May 17, in the exercise of its powers under Articles 226 and 227 of the Constitution of India, and Section 151 of the Code of Civil Procedure. The Court issued the following directions:
1. Interim orders passed by the Madras High Court (both Principal Bench at Chennai and the Madurai Bench) that were subsisting on April 30, 2021, shall stand extended till June 30, 2021, unless vacated or modified earlier, or until further orders of the Court or unless specifically dealt with by any judicial order to the contrary.
2. Orders of eviction, dispossession, demolition that have not been executed till date shall remain in abeyance till June 30, 2021, unless the stay is expressly vacated or the order of stay expressly modified by any judicial order passed by an appropriate forum.
3. All orders passed by the Courts exercising criminal jurisdiction, including orders of bail, anticipatory bail, parole which are for a limited period and likely to expire on or before June 30, 2021, shall stand extended till June 30, subject to any orders passed by the relevant forum even prior to the expiry of such date or thereafter to enable the respective court to deal with any abuse of orders.
4. These directions will be subject to orders to the contrary passed or that may be passed by the Supreme Court in any individual matter.
5. Interim orders or directions not of a limited duration shall continue to operate, unaffected by this order.
The Bench had listed the matter on August 31, 2021 for further consideration.
Case Details
Case:- W.P.No.11993 of 2021
Judge: Chief Justice Sanjib Banerjee and Justice Senthilkumar Ramamoorthy
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