Calcutta High Court (Appellete Side)
The Hn'Ble Chief Justice Thottathil B. ... vs Justice Dipankar Datta on 24 March, 2020
Author: Dipankar Datta
Bench: Dipankar Datta
In the High Court at Calcutta
Constitutional Writ Jurisdiction
Present :
The Hn'ble Chief Justice Thottathil B. Raadhakrishnan
And
Justice Dipankar Datta,
And
Justice Sanjib Banerjee,
And
Justice I.P.Mukerji
And
Justice Joymalya Bagchi.
Dated 24th March, 2020
W.P. No.5323 (w) of 2020
Court on its own motion :
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 non-availability of
access to Courts.
In exercise of the authority under Articles 226 and 227 of the Constitution, all
matters in which interim orders were subsisting as on April 16, 2020 and which may have
expired or which are due to expire on or before April 9, 2020 will stand extended till April
30, 2020 or until further orders of Court, unless specifically dealt with by any judicial order
to the contrary. All parties affected by the continuation of the interim orders will be at
liberty to apply for vacating or variation of such orders.
This order be published in the official website of this Court. This order be
also communicated to the Courts subordinate to this Court and all Tribunals; Learned
Advocate General; Senior Central Government Advocate, Government of India; President
and Secretaries of the three wings of the Bar with a request to circulate amongst lawyers,
litigants and others interested.
(The Hon'ble Chief Justice Thottathil B. Raadhakrishnan)
(Dipankar Datta, J.)
(Sanjib Banerjee, J.)
(I.P.Mukerji, J.
(Joymalya Bagchi, J.)