The Delhi District Courts has continued to function with restricted physical hearings till October 30 in the wake of covid pandemic.
The Notification issued by the Registrar General of the Delhi High Court stated that “the Hon'ble Full Court has been pleased to order that the existing mechanism of hearing of matters in this Court shall continue till 30.10.2021. Further, the cases instituted in the year 2019 shall also be taken up by this Court w.e.f. 04.10.2021."
All the other pending matters listed before this Court from 04.10.2021 to 30.10.2021 shall stand adjourned en bloc.
The courts of Registrar and Joint Registrar (Judicial) of this Court shall continue to take up all the matters as per their respective cause lists. Roster shall be prepared for the said courts in such a manner that w.e.f. 04.10.2021, on any given day, around 3/4 of their total strength hold the court physically while the others hold the court through virtual mode.
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