On Monday, in view of the pertaining Coronavirus pandemic situation, the Delhi HIgh Court has decided to go ahead with the present system of hearing of cases (limited physical hearings with ample precautions) until November 30th.
In the Notice issued today by the administration, the Court has taken into consideration the situation of COVID spread which still seems highly contagious in the Capital and NCR areas and decided to continue with the limited number of hearings as was annoced in order dated 08-10-2020.
The matter listed before the Court upto 12-11-2020 stands adjourned en block as per the schedule provided in the Notice.
Read Notice Here:
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