The Division Bench of the Karnataka High Court, headed by the Chief Justice Abhay Oka and Justice Aravind Kumar has decided to extend all interim orders/ directions passed by it and Courts subordinate to it till 23rd August 2021.
The Bench held that “It is true that the number of positive cases of COVID-19 in the State have drastically come down. To avoid any rush to the Courts for extension of the interim orders, we propose to extend all the interim orders perhaps, for the last time. Accordingly, we direct that the interim directions issued on 16th April 2021 and 22nd April 2021 which were extended from time to time shall continue to operate till 23rd August 2021.”
The Bench has observed that considering the extension of lockdown and the periodical government orders, it is imperative to extend these orders till a further date.
The Bench has also mentioned its earlier order of April 16 and 22 for extending the validity of interim orders.
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