On Tuesday, in view of the prevailing situation of spreading of Coronavirus in the NCT of Delhi, the Delhi High Court has decided to further extend its and its Subordinate Court's suspended Physical Functioning till Aug 14th, 2020.
The Court shall continue taking up cases listed before them through videoconferencing.
However, evidence shall be recorded only in ex-parte and uncontested matters where the same is required to be tendered by way of affidavit.
The Judicial Officers shall be permitted to come to court for holding videoconference hearings from their respective chambers only when they don't have requisite technical infrastructure at their residences or where there is a breakdown of such infrastructure.
Physical hearings shall be permitted in those matters only where a grave urgency is involved and hearing through videoconferencing is not feasible.
For pronouncement of judgment in a criminal case, wherever required, the judicial officer may come to court for the same. In all such instances of physical hearings, the norm of social distancing be scrupulously adhered to.
Read Notice Here:
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