The Delhi District Courts will be taking up 'final arguments cases' and urgent matters for hearing via video conferencing mode with effect from July 1.
The Notification issued by the Registrar General of the Delhi High Court stated that “all the judicial officers of the District Courts in Delhi shall take up urgent matters and 'final arguments cases' of their respective courts through video-conferencing till 23.07.2021 while the other matters shall be adjourned by them.”
The Notifications also urged the lawyers that adopt a policy of wait and watch, and to act cautiously, particularly in view of the loss of precious lives of judicial officers, advocates and court-staff. The Order instructed all the stakeholders are also advised to get themselves vaccinated at the earliest.
All the Benches of the High Court as well as the Courts of Registrars/Joint Registrars (Judicial) shall continue to take up urgent matters, as per the existing arrangement, through video-conferencing till July 23.
Read order-
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