On Saturday, the High Court of Delhi inaugurated the e-filing facility allowing Lawyers & litigants to file court documents online from anywhere & at any time.
Chief Justice DN Patel inaugurated the facility via a webinar.
A release from the Court said that “The online e-filing is a part of the high court’s ongoing effort to quickly adapt itself to a difficult situation that has arisen because of Covid-19. This facility will enable lawyers & litigants to file their cases round the clock. It will also reduce the footfall in court premises, which is the need of the hour".
The software installed makes provision for e-filing of not only the main case, but also for filing of applications, documents, rejoinders, affidavits, etc. It allows the registry to scrutinise filings, point out defects, mark & list matters via e-mode.
Speaking at the event via videoconferencing, Chief Justice Patel said the restricted functioning of the courts would be extended. “Tentatively, for 15 days this system (of functioning) will continue from home, but subject to certain changes,” Chief Justice Patel said.
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