FUNCTIONING OF COURTS IN BIHAR DURING THE PERIOD OF COVID-19, PANDEMIC (CORONA VIRUS) Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is in continuation of our earlier orders dated 30.04.2020; 18.05.2020; 03.06.2020; 19.06.2020; 09.07.2020; 12.08.2020; 02.09.2020; 23.09.2020; 29.09.2020; 30.09.2020, 01.10.2020 and 19.10.2020 passed in the instant petition.

(2.) We have heard Mr. Lalit Kishore, learned Advocate General, Bihar-cum-Chairman, Bihar State Bar Council; Dr. K.N.Singh, learned Additional Solicitor General of India (Patna); Mr. Yogesh Chandra Verma and Mr. Shailendra Kumar Singh, President and General Secretary, Advocates' Association; Mr. Ajay Kumar Thakur and Mr. Rajeev Kumar Singh, President and General Secretary, Lawyers' Association; and Mr. Sanjay Singh and Mr. Mukesh Kant, President and General Secretary, Bar Association of this Court.

(3.) Much progress has taken place since the passing of our last order dated 19th October, 2020. The Court has evolved and made operational effective and efficient systems for filing, listing, and hearing of matters, which have yielded fruitful results.