The Bombay High Court has extended the validity of interim orders passed by the High Court as well as subordinate courts and tribunals in Maharashtra and Goa till September 30, 2021.
The Full bench of Bombay High Court, comprising of Chief Justice Dipankar Dutta and Justices AA Sayed, KK Tated and PB Varale passed the order on a suo motu petition initiated for the extension of protection to those who are unable to access justice due to the restricted functioning of the courts during the pandemic.
The Court has given this observation while dealing with the suo motu PIL instituted by the Court owing to the daily surge of cases during the COVID-19 pandemic.
The Court has provided that the litigants will be at liberty to move appropriate application(s) for extension of the stay orders(s) or for any other purpose before the appropriate Court, which shall be dealt with in accordance with law.
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