Dr Justice S. Muralidhar, Chief Justice, High Court of Orissa, has launched multiple e-Services such as facility of online payment of fines in cases before District and Subordinate Courts, Virtual Courts for dealing with traffic e-challan cases in Bhubaneswar-Cuttack Commissionerate area and High Court’s e-Services Mobile App for the benefit of lawyers and litigants.
Addressing stakeholders during the launch event, Dr Justice S. Muralidhar emphasised the purpose of launching the new e-services and the benefits of ushering in technology into the judicial system’s day-to-day working.
With the launch of Virtual Courts in the Cuttack-Bhubaneswar Commissionerate area on a pilot basis, lawyers and litigants in the State of Odisha will be able to conveniently settle online traffic e-challan cases arising within the area. Furthermore, litigants will be able to pay fines online in any of the 253 District and Subordinate Court establishments across the State where the e-pay facility has been commenced. Earlier, in the month of April 2021, the facility of e-payment of Court fees was launched in the High Court of Orissa and all District Courts of the State.
The Mobile App of the High Court of Orissa was launched to help lawyers and litigants in the availing cases and Court related information from the convenience of their smart phones. Besides providing Case Status, Cause List, New Cases Filed, Judgment/Orders, Defect Status, Certified Copy Status, the Mobile App also features a live Display Board for all Benches and a Digital Notice Board of the Court. The ‘Free Text Search’ facility conceptualized by the e-Committee, Supreme Court of India for searching judgments and orders of the High Court has been integrated with the High Court’s Mobile App for convenient access.
Using the ‘My Diary’ feature of the App Advocates can compile relevant cases and stay updated regarding their status. Users can also use the App to directly access live streaming of Court’s events.
The App can be downloaded from Playstore and App Store. Offering the above e-services to Advocates and litigants of the State of Odisha, Dr Justice S. Muralidhar extended gratitude to the e-Committee of the Hon’ble Supreme Court of India for its consistent endeavour to bring meaningful changes in the judicial process through the use of technology and for the support provided by it to the High Court in its technological undertakings.
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