The Allahabad High Court has extended the validity of all interim orders passed by the High Court and courts subordinate to it till February 28, 2022 in view of the surge in COVID cases in Uttar Pradesh.
The Division Bench of Chief Justice Rajesh Bindal and Justice Piyush Agarwal ordered that “The order dated 23.03.2020 is restored and in continuation of the subsequent orders dated 08.03.2021, 27.04.2021 and 23.09.2021, it is directed that the period from 15.03.2020 till 28.02.2022 shall stand excluded for the purposes of limitation as may be prescribed under any general or special laws in respect of all judicial or quasi judicial proceedings.”
The Registry is directed to upload this order on official website of the Court and District Courts, Tribunals, Judicial and Quasi-Judicial Authorities of State of Uttar Pradesh, over which this Court has power of superintendence, office of the learned Additional Solicitor General, learned Advocate General, Chairman of the Uttar Pradesh State Bar Council, all the respective Bar Associations and Special Public Prosecutor.
The Court has also directed the Registry to give wide publicity to this order through Print and electronic media having wide circulation in the State so that the litigants may know about the order and do not rush to court for different relief (covered by these directions).
The Court has listed the matter on 24.02.2022.
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