The Karnataka High Court recently through a notification notified that from January 1, 2022, all the Departments of the Central and State Government and its affiliated offices are required to file their cases/ petitions/ pleadings and documents through e-Filing System.
The Notification states that in pursuance to the directions of the Hon’ble eCommittee, Supreme Court of India, filing of fresh cases/petitions/pleadings and documents by the Government have to be made/filed mandatorily through eFiling System w.e.f: 01-01-2022.
The Notification further reads, "Therefore, all the Departments of the Central and State Government and its affiliated office are required to file their cases/petitions/pleadings and documents through eFiling System made available in the portal: https://efiling.ecourts.gov.in by following the Step-by-Step Guidelines for eFiling made available in the portal: https://efiling.ecourts.gov.in/help till “The Karnataka Electronic Filing (E-Filing) Rules, 2021” is notified."
Read Notification @Latestlaws.com
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