The Supreme Court has yesterday decided to take up only urgent matters as the Coronavirus outbreaks and the Government starts taking control of the disease announces as Global Epidemic.
The Supreme Court has to open again on 16th March 2020 after a week-long Holi break.
In light of the same, a notice has been issued intimating that urgent matters to be taken up by the Supreme Court may be mentioned before the three mentioning officers who will be present at the premises today and tomorrow to take up them.
Mentioning Officers including Sushil Anuj Tyagi (Additional Registrar) and JS Rawat (Deputy Registrar) will be available in the mentioning branch on Saturday from 2.30 pm to 5.00 pm and on Sunday from 10.30 am to 5.00 pm.
The Registrar (Judicial) will also be available in the Registry for the purpose from 10.30 to 1.30 pm.
It was also urged that the Lawyers and litigants cooperate with each other and avoid unsafe overcrowding and chaos in the premises.
It was also stated that chamber matters listed for Monday will not be taken up and stand adjourned.
Further, matters listed before the Registrar Courts from Monday, March 16 to March 20 will not be taken up and thus stand adjourned.
Read Notification Here:
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