Calcutta High Court (Appellete Side)
The Hon'Ble Chief Justice Thottathil B. ... vs The Hon'Ble Justice Dipankar Datta on 23 April, 2020
Author: Dipankar Datta
Bench: Dipankar Datta
In the High Court at Calcutta
Constitutional Writ Jurisdiction
Present :
The Hon'ble Chief Justice Thottathil B. Radhakrishnan
And
The Hon'ble Justice Dipankar Datta
And
The Hon'ble Justice Sanjib Banerjee
And
The Hon'ble Justice I.P.Mukerji
And
The Hon'ble Justice Joymalya Bagchi
Dated 23rd April, 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.
The Court : The order issued on 23rd April, 2020 and corrected by
the later order of even date will stand extended till 30th June, 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 will also apply to all orders
passed, whether by this Court or any Subordinate Court or Tribunals, after 15th
March, 2020.
This order will also apply to orders pertaining to the Original Side of
this Court.
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.
(Thottathil B. Radhakrishnan, Chief Justice)
(Dipankar Datta, J.)
(Sanjib Banerjee, J.)
(I.P.Mukerji, J.
(Joymalya Bagchi, J.)