The Kerala High Court recently issued a notification that permitted the use of A4 size papers in all courts in the District Judiciary for physical filing, instead of legal size papers, with immediate effect.
The notification reads, "E-filing has been introduced in the District Judiciary with effect from 1 -1 -2022. Consequently thereof, complaints are being raised regarding the difficulty in using legal-size papers for filing. The High Court has already initiated steps to amend Rule 10 of the Civil Rules of Practice, Kerala, which requires pleadings to be presented in foolscap folio paper. Use of A4 size papers will be more convenient for the Lawyers, litigants as well as the Courts and thus rule 5(1 ) (a) of the Electronic Filing Rules for Courts (Kerala), 2021 prescribes A4 size paper, instead of foolscap folio paper."
The notification further states, "In the circumstances, whenever physical filing is required, the High Court hereby permits filing in A4 size papers in all courts in the District Judiciary. The above direction shall come into force with immediate effect."
Read Judgment @Latestlaws.com
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