LAWS(CAL)-2022-1-117

IN RE: MATTERS PENDING WITH INTERIM ORDERS IN THE HIGH COURT AT CALCUTTA AND COURTS SUBORDINATE TO IT INCLUDING THE TRIBUNALS WITHIN THE STATE OF WEST BENGAL AND UNION TERRITORY OF ANDAMAN & NICOBAR ISLANDS DURING THE PREVAILING COVID-19 SITUATION RELATED Vs. IN RE: MATTERS PENDING WITH INTERIM ORDERS IN THE HIGH COURT AT CALCUTTA AND COURTS SUBORDINATE TO IT INCLUDING THE TRIBUNALS WITHIN THE STATE OF WEST BENGAL AND UNION TERRITORY OF ANDAMAN & NICOBAR ISLANDS DURING THE PREVAILING COVID-19 SITUATION RELATED

Decided On January 17, 2022
In Re: Matters Pending With Interim Orders In The High Court At Calcutta And Courts Subordinate To It Including The Tribunals Within The State Of West Bengal And Union Territory Of Andaman And Nicobar Islands During The Prevailing Covid-19 Situation Related Appellant
V/S
In Re: Matters Pending With Interim Orders In The High Court At Calcutta And Courts Subordinate To It Including The Tribunals Within The State Of West Bengal And Union Territory Of Andaman And Nicobar Islands During The Prevailing Covid-19 Situation Related Respondents

JUDGEMENT

(1.) The above suo motu writ petition under Article 226 and 227 of the Constitution was registered on 24th of March, 2020 on account of onset of COVID-19 Pandemic with a view of safeguard the interest of the litigants.

(2.) On 24th of March, 2020 this Court had passed the following order:

(3.) This order was extended by order dated 23rd of April, 2020 upto 30th of June, 2020 or until further orders of Court, unless specifically dealt with by any judicial order to the contrary with further stipulation that the order will apply to all orders passed, whether by this Court or any Subordinate Court or Tribunal after 15th of March, 2020 and that the order will also apply to order pertaining to the Original Side of this Court.