On Tuesday, the Punjab & Haryana High Court has notified cancellation of its Summer Vacation to make for the loss of work due to the closure of Courts effected by the COVID-19 pandemic.

The Concerned Authority has announced that the High Court, as well as Subordinate Courts in both States and in the Union Territory of Chandigarh, will continue to function throughout the month of June, with all present arrangements in place.

The Notification thus intimate that the Summer Vaccation earlier scheduled between June 1-26 has now been cancelled.

The notification thus reads:

"It is hereby notified for general information that the ensuing summer vacation in the High Court of Punjab and Haryana at Chandigarh from 01.06.2020 to 26.06.2020 (both days inclusive) stands cancelled and the Court will function with the continuation of the present arrangement of filing, listing and hearing of the cases through video conferecing, subject to the roster being prepared by the Hon'ble Chief Justice."

The Supreme Court has earlier in this month resolved to continue working during the Summer Vacation at least till June 19. Many High Courts too have cancelled their Summer Vaccations for the same cause.

Read Notification Here:

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