Delhi District Courts took up 67000 cases via VC; pronounced judgements in 3700 cases [Read Details]

In the Press Release, the Delhi High Court highlighted the efficient functioning of the Courts Subordinate to it during the period of COVID-19 Lockdown via technology use.

As per the release, a total of around 67000 matters have been listed before the District Courts of Delhi which were taken up for hearing via Video Conferencing.

While judgement have been pronounced in 3700 cases, more than 21,000 miscellaneous applications have been disposed of during the Lockdown period functioning of Courts.

Other Highlights:

During the period starting from 1st April to 31st July, Delhi High Court listed around 13,000 matters before the Benches through video conferencing. Upon hearing the parties, around 2800 Main Cases and around 11,000 miscellaneous applications have been disposed of. During this period, the Registry carried out registration of around 21,000 new main cases/miscellaneous applications. Around 196 PIL cases were instituted and 155 PIL cases were disposed during this period.

For assisting the general public in accessing justice through use of Information Technology, e-Seva Kendra has been made functional in all the District Court Complexes.

On the administrative side, different Committees of the High Court, conducted around 300 meetings through video conferencing on various administrative and court-functioning related issues. High Court Registry also organized virtual farewell for Hon’ble Mr. Justice I.S. Mehta and Hon’ble Ms. Justice Sangita Dhingra Sehgal.

District Courts in Delhi, on its part, listed around 67,000 matters which were taken up through video conferencing during this period. Besides pronouncement of judgments in around 3700 cases, more than 21,000 miscellaneous applications have been disposed of by District Courts.

Delhi Judicial Academy conducted 30 training programs and 40 special training sessions during this pandemic period and successfully imparted training to 760 Judicial Officers, Prosecutors and other stakeholders.

Delhi State Legal Service Authority organized first ever e-LokAdalat in all the District Courts of Delhi on 8th August, 2020 in which 77 Virtual Benches were constituted wherein total 5838 cases were disposed with settlement amount of approx. Rs. 46.28 crores. The accomplishment ceremony was presided over by Hon'ble Mr. Justice N.V Ramana, Judge Supreme Court of India and the Executive Chairman, NALSA. VidhikSewa Mobile App was launched for helping the needy. Around 322 Learning Series through Webinar for panel lawyers were organized. Around 4230 Women benefited by counseling and legal advice in DV Act cases. Around 3,22,125 persons benefited from ration distribution organized by DSLSA. Around 5000 calls were received on helpline no. 1516.

Read Press Release Here:

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