The High Court of Karnataka and District Courts will remained closed on January 22 due to rising cases of Covid variant . The High Court has taken this step in order to take remedial measures for combating the impending threat of Corona Virus (COVID-19).

The notification issued by the High Court has notified that "in order to take remedial measures for combating the impending threat of Corona Virus (COVID-19), it is hereby notified that Saturday, the 22nd January 2022 is declared as Holiday to High Court of Karnataka and District Judiciary in the State of Karnataka."

The High Court had adopted virtual hearing in all the Courts and tribunal in the State.

Picture Source :

 
Vishal Gupta