On Saturday, the Delhi High Court has further decided to restrict its own and District Courts' functioning to urgent matters only till May 23, in view of the prevalent situation of COVID-19 pandemic and Lockdown observation due to it.
The High Court though had enlarged its list concerning what shall be considered as 'Urgent Matters'. The Court is less confident to return to normal functioning seeing the threat around relating to the disease.
The Administrative and General Supervision Committee of the High Court, headed by Chief Justice D N Patel, thus decided that the restriction shall be in place till May 23 and the urgent matters would continue to be heard by video conferencing.
Notice in this regard read:
Lockdown 4.0 is officially ending on 17th May.
Read Notice Here:
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