The Division Bench of Gujarat High Court, comprised of Justices Bela M. Trivedi and Bhargav D. Karia has extended all interim stay orders passed by the High Couart and all its subordinate courts and tribumals, till July 2, 2021. (Suo Motu v. Government of Gujarat)
The Bench has ordered that,
“We direct that stay orders passed by Gujarat High Court as well as District Courts, Civil Courts, Family Courts, Labour Courts, Industrial Tribunal and all other Tribunals in the State which were extended upto 15th June, 2021 as per order dated 20th April, 2021, shall now remain extended upto 2nd July, 2021, so as to enable the concerned Court to pass appropriate orders on the request to be made by the concerned party or advocate before 2nd July, 2021.”
The Bench has noticed that that at present District Courts, Civil Courts, Family Courts, Labour Courts, Industrial Tribunal and all other Tribunals in the State have started working in physical mode whereas Gujarat High Court has started working with full strength on virtual mode.
Considering all the circumstances, the Court has given “last chance” so that in the meanwhile, the advocates and parties may apply before the concerned Court for extension of interim relief.
The Court has listed the matter on 2nd July, 2021 at 2:30 pm for next hearing.
Case Details
Case: - C/WPPIL/42/2020
Petitioner: - Suo Motu
Respondent: - Government of Gujarat & Ors
Judge: Justices Bela M. Trivedi and Bhargav D. Karia
Read order-
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