On Friday, Delhi High Court held an emergency meeting to prevent the spread of novel coronavirus in court premises and decided that from March 16 it will only hear urgent matters.
Delhi HC has decided not to insist on personal appearance of parties (litigants) unless it is indispensable, stated Delhi HC Bar Association.
Meeting attended by the Administrative and General Supervision Committee of the HC and President and Honorary Secretary of the Delhi High Court Bar Association (DHCBA) "to contain the spread of pandemic coronavirus".
HC has issued an advisory for regulating the entry of litigants in district courts to avoid crowding. It suggested that video-conferencing facilities be put to optimum use for recording evidence.
This comes hours after Supreme Court took a similar decision.
To view, Delhi HC's Advisory on District Court, Click Here,
To view, Delhi HC's Notice on its Functioning, Click Here
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