COVID Lockdown: Delhi HC notifies new Roster, all Division Benches, Single Benches to take 'urgent matters' via Video Conferencing. [Read Notice]

The Delhi High Court has further suspended its functioning and had been sticking to its previous order of taking up of 'Urgent Matters Only.'

In regard to that, the Court has today dropped a new roster which states that with effect from May 22, all Division and Single Judge Benches of the Delhi High Court shall take up urgent matters of all kinds via Video Conferencing.

It further states that Judges of the Delhi High Court will participate in court proceedings on all the working days from their respective residences.

Until now, urgent matters have been dealt by two Division Benches and Ten Single Benches.

But now the Roster Benches too shall take up matters which are at final stage of arguments and in which consent has been received from both sides for disposal of the case on the basis of written submissions alone.

The present procedure of mentioning of urgent matters shall continue until further orders.

The Court stated that Roster Benches shall take up non-urgent matters on resumption of regular hearings as decided by the Chief Justice of the High Court.

Sources have revealed that amid Lockdown, the Delhi High Court and Subordinate Courts have taken up estimated 20,726 urgent matters.

The Lockdown period has been extended for fourth time till May 31. The Delhi High Court has also been effectively working on its Graded Action Plan to Restore Normalcy.  

Read Notice Here:

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