The Three Judges Bench of the Delhi High Court, comprising Justice Mr. Vipin Sanghi, Justice Rekha Palli and Justice Talwant Singh has further extended the validity of Interim Orders till till August 13, 2021 (Suo Motu v. State of Delhi)
The Bench held that “Though a status report has been prepared and stated to have been filed in the Registry, the same has not come on record. Interim orders to continue.”
The Bench observes that considering the extension of lockdown and the periodical government orders, it is imperative to extend these orders till a further date.
The Bench has extended the life of all interim orders pending before all its benches and the subordinate courts in the national capital, in view of the COVID-19 pandemic situation.
The Court listed the matter on 13.08.2021 for next hearing
Case Details
Case: - W.P.(C) 4921/2021
Petitioner: - Suo Motu
Respondent: - State of Delhi & Ors
Judge: Justice Mr. Vipin Sanghi, Justice Rekha Palli and Justice Talwant Singh
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