The Bar Council of Kerala (BCK) and the Kerala High Court Advocates Association (KHCAA) have opposed the immediate implementation of the Electronic Filing Rules for courts in Kerala. Both the associations had called up an immediate meeting on Sunday and made a consensus that they will refrain from e-filing of the cases from 17/05/2021.
The Lawyers will appear in the virtual proceedings. BCK after consultation with the various Bar association decided to request the Kerala High Court to defer the implementation of the Rules. A memorandum to that effect was also given to the High Court and the Chief Justice of India.
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