On Friday, the High Court of Punjab & Haryana deferred hearings in the pending cases to be listed in July between Aug 1 & Oct 31. Lawyers & litigants have been asked to file an application in case of urgencies.
The HC has been functioning in a restricted manner since March 16 & cases are being taken up through video-conferencing.
Now with the fresh order, all pending cases including those wherein hearing were deferred during the lockdown period have been ordered to be listed between Aug & Oct 31.
Earlier, the High Court had cancelled summer vacations in June. However, functioning remained restricted. Every day around 15 Judges are taking up ‘urgent matters’ through video-conference.
Hours after the decision, the Punjab & Haryana HC Bar Association (PHHCBA) held a meeting & requested the Court to call a fresh meeting of the HC administrative committee & also invite Bar body members. The lawyers want all Judges to resume work either through video-conferencing or physically so that more & more cases could be taken up.
Bar secretary Rohit Sud in a letter to the High Court administration said that “An object-oriented pragmatic approach should be adopted so that the job of imparting justice to the society is not hampered".
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