Considering the spur in Covid cases, the Central Administrative Tribunal Principal Bench Delhi has decided to continue virtual hearing till February 25, 2022.
The notification issued by the Joint Registrar has notified that “In continuation to this office notification of even number dated 31.12.2021; keeping in view of the incessant increase in Covid-19 cases in the NCT of Delhi, and also due to the acute shortage of Hon’ble Members in the Tribunal, hearing of cases in CAT, Principal Bench will continue to be conducted through Video Conferencing till 25.02.2022.”
However, decision on the mode of conduct of hearing in outlying Benches shall be taken by the concerned HODs.
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