With two days to Lockdown Phase-4 ending, the Delhi High Court has issued circular further extending its suspended functioning till 14th June, 2020.
In wake of the prevailing situation with Corona cases contuining to come out of the capital, the concerned Authority has taken the decision to delay normalcy until suitable situation prevails.
The Circular also states that the Court shall continue taking up 'urgent matters' as per Roster dated 20th May, 2020 and instructions in it via video conferencing.
Details of he adjournment dates of pending matters registered before the Court between 01-06-2020 to 12-06-2020 has been given in the Circular.
Read Circular Here:
Picture Source :
