Corona Outbreak: DHCBA passes resolution to restrict Court functioning as meeting failed to obtain results. [Read Details]

As efforts to decongest the High Court and Subordinate Courts in view of the Coronavirus outbreak didn't yield fruit an emergent meeting of the DHCBA was held today.

In the meeting called on the emergency line, a Resolution was passed requesting the High Court to take such measures to limit the functioning of the Court, as may be deemed expedient.

It was also resolved that the High Court directs subordinate Courts to take up the only bail and stay matters till 31. 03. 2020.

This meeting was followed by an emergent meeting of the Administrative Committee of the Judges, which was also attended by Mr. Mohit Mathur President and Adv. Abhijat secretary DHCBA.

The following directions were passed:

1. The functioning of the High Court shall stand restricted till 20. 03. 2020 with the fresh roster for hearing emergent cases.

2. Pending matters fixed for 17.03.2020, 18.03.2020, 19.03.2020 and 20.03.2020 stand adjourned to 14.04.2020, 15.04.2020, 16.04.2020 and 17.04.2020 respectively.

3. Urgent matters shall be mentioned to be listed on the following day before for joint registrars for various jurisdictions. 

4. No UTP shall be produced before any court till 31.03.2020

5. The filling counter in the High Court and subordinate courts shall remain open and the limitation period shall continue to run in the usual course. 

6. Subordinate courts will take up the only bail and stay applications till 31.3.20. 

The Review meeting shall be conducted on 20 March 2020.

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