The Punjab & Haryana High Court has extended the validity of interim orders passed by the High Court as well as subordinate courts and tribunals till September 15, 2021.
The Division bench of Punjab High Court, comprising of Justice Ravi Shanker Jha and Justice Arun Palli passed the order on a suo motu petition initiated by the Court itself in view of surge in Covid cases across the State.
The Court observed that “The interim arrangement made by this Court, vide order dated April 28, 2021, as clarified by order dated August 20, 2021, shall continue to remain in operation, till the adjourned date.”
The Court has listed the matter on 15.09.2021 for next hearing.
Case Details:
Case: CWP-PIL77-2021
Petitioner: Court on its own motion
Respondent: Union of India and others
Quorum: Justice Ravi Shanker Jha and Justice Arun Palli
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