Facilitation Center / PRO contact no. 011-29566390
Telephone exchange contact no. 011-29574500 / 29574545
email address: facilitationst.ddc@nic.in
Contact us
Latest Announcements
- Bail Roster of Judicial Officers of South District w.e.f 01.09.2020.
- Duty Roster of Judicial Officers for holding Courts through Physical hearing w.e.f 01.09.2020.
- EXTENSION OF SUSPENDED FUNCTIONING OF COURTS OF SOUTH DISTRICT TILL 31.08.2020 AND DUTY ROSTER OF JUDICIAL OFFICERS.
- Protocol for Physical Filing of Non Urgent/ Ordinary Matters at Saket Court Complex, Delhi (South and South East District).
- Action plan of opening of Lawyers' Chamber in the District Courts.
- Circular regarding direction to the judicial officers to commence pronouncement of judgements/orders, in case in which arguments have already been heard and the matters were reserved for judgement/order.
- Order regarding Partial Modification in Modified Advisory Protocol dated 22.04.2020.
- Modified Advisory Protocol in order to minimise the scope of Physical interaction between the Judicial Officers on Duty and other Stakeholders in view of COVID 19 Pandemic.
- Advisory Protocol in order to minimise the scope of Physical interaction between the Judicial Officers on Duty and other Stakeholders in view of COVID 19 Pandemic.
- ADVISORY TO DELHI DISTRICT COURTS AND DELHI JUDICIAL ACADEMY.
- e-filing for the cases under Commercial Courts Act is available from 01-03-2020
- Minutes of Meeting of Election Committee held on 20.02.2020 at 09.50 AM in Chamber No. 304-J, 4th Floor, District Court Complex, Saket, New Delhi along with Final List of Eligible Voters for Saket Bar Association Election 2020.
- Minutes of Meeting of Election Committee, Saket Bar Association held on dated 12.02.2020
- Minutes of Meeting of Election Committee held on 12.02.2020
- Minutes of Meeting of Election Committee, Saket Bar Association held on dated 21.01.2020 & 28.01.2020.
- ROUSE AVENUE COURT AWARDED THE 2ND BEST COMPLETED PROJECT IN INDIA.
- Transfer of cases pending for more than five and ten years in MM courts.
