Delhi HC Chief Justice Dhirubhai Naranbhai Patel has on recommendation of HC Judges on Original Side issued the following practice direction:
While filing of fresh suits/arbitration or other filings in the ordinary inherent Civil jurisdiction of High Court, advance copy of paper book/filing wherever required is to be served on the opposite party/counsel.
The above filing may also be effected by e-mail and same is to be accepted by the Registry as adequate proof of service.
It must be noted that such suits/Arbitration or other filings is to be accompanied with an affidavit of the filing counsel/party to the effect that e-mail address at which e-mail has been sent is that of concerned party/counsel; and that e-mail has been successfully been delivered and not bounced back.
The affidavit shall also set out date and time of the e-mail sent, and e-mail address at which it has been sent. The e-mail shall also specify the actual date when the filing is to be listed.
In case of defects and re-filings, the final filing to be accompanied with affidavit of service e-mail of the fresh date of listing.
Read HC Direction @LatestLaws.com:
Picture Source :
