- (1.)Proceedings of the matter have been conducted through Video Conferencing.
(2.)This Court vide order dated 25th March, 2020 took suo moto notice of outbreak of Covid-19 and the restricted functioning of this Courts vide notification number No.51/RG/DHC/dated 13.03.2020 as well as Government notification dated 24th March, 2020 declaring nationwide lockdown for a period of 21 days w.e.f. 25th March, 2020 and passed a detailed order of which operative portion is as under: "Taking suo moto cognizance of the aforesaid extraordinary circumstances, under Article 226 & 227 of the Constitution of India, it is hereby ordered that in all matters pending before this court and courts subordinate to this court, wherein such interim orders issued were subsisting as on 16.03.2020 and expired or will expire thereafter, the same shall stand automatically extended till 15.05.2020 or until further orders, except where any orders to the contrary have been passed by the Hon'ble Supreme Court of India in any particular matter, during the intervening period. Needless to clarify that in case, the aforesaid extension of interim order causes any hardship of an extreme nature to a party to such proceeding, they would be at liberty to seek appropriate relief, as may be advised".
(3.)Since the lockdown was extended from time to time by the Government with few relaxations and the restrictive functioning of the Courts continued, so the order dated 25th March 2020 was extended from time to time on 15th May, 2020, 15th June, 2020, 13th July, 2020, 31st August, 2020 and lastly vide order dated 24th August, 2020, the interim orders were extended till 31st October, 2020.