The Three – Judge Bench of Gauhati High Court has extended all interim orders passed by the High Court and all other subordinate Courts and Tribunals for next two weeks , till June 25.(Suo Motu v. Government of Assam)
The Court has ordered that “After hearing the learned counsels appearing for the parties, we are of the view that the order dated 31.05.2021 be further extended till 25.06.2021.”
Facts of the Case
The State of Assam witnessed constant surge in the cases of Covid. There were several articles also published regarding the same in the newspaper. The Court took the cognizance of those articles.
Therefore, The Bench was dealing with the suo .moto PIL, taken by the Court pursuant to the daily surge of cases during the COVID 19 pandemic.
Court Judgment and Reasoning
The Court considered all the facts and held that “We make it very clear that the interim protection granted in our orders dated 10.05.2021 and 31.05.2021 is only limited to the existing interim orders of our Courts and other subordinate Courts and Tribunals which were to expire meanwhile and now on the strength of the above two orders are to be extended till 25.06.2021”
The Court had further extended its previous orders dated from May 10 to May 31 which was again extended from June 1to June 15, 2021 for the interim orders passed by it, its outlying Bench and other subordinate Courts and Tribunals .
The Court listed the matter on 25.06.2021 for next hearing.
Case Details
Case: - PIL(Suo Moto)/3/2021
Petitioner: - Suo Motu
Respondent: - Goverment of Assam & Ors
Judge: Chief Justice Sudhanshu Dhulia, Justices N. Kotiswar Singh and Justice Manash Ranjan Pathak
Read Order
Share this Document :Picture Source :
