The Delhi High Court has resolved to combat with the ongoing Global Pandemic concerning Coronavirus.
In one notice issued earlier, the Court has restricted its functioning by deciding to pick 'urgent matters' only in order to keep the Court premises de-conjested following the Government Guidelines in the matter.
Now, the Administrative and General Supervision Committee has again notified that its earlier decision will stand extended till 03-04-2020.
The present matters with the Court (including that of Courts of Registrar and Joint Registrars) has been adjourned for the moment,
New dates has been notified.
The Court has issed a new roster to divide matters of 'Urgent hearings' among different Benches.
It has alloted dates to each Coram which has been mentioned in the Notice.
Read Notice Here:
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