Gujarat High  Court has established an E-Sewa Kendra at Gate No. 2 of the High Court of Gujarat and the same will be functional as per guidance and directions of Honourable Mr. Justice Vikram Nath; Chief Justice High Court of Gujarat from Monday the 2nd August, 2021.

The E-Sewa Kendra will function on all working days of the High Court. Telephonic inquiry on eSewa Kendra can be made on High Court Toll Free Number 14616.

The notification issued by the Gujarat High notifies that “This paperless eSewa Kendra will provide a wide variety of eServices to Ld. Advocates, litigants and citizens as per the list attached herewith. There shall be no printing facility at the eSewa Kendra as per the guidelines of Honourable the Supreme Court of India”.

The eSewa Kendra is equipped with two touch screen kiosks for visitors to check the status of cases by themselves. One eFiling Helpdesk is also there to guide and assist visitors in e-filing of cases for the High Court of Gujarat.

Facilitation for legal aid and advice has also been included in eSewa Kendra through two Para Legal Volunteers (PLVs) of Gujarat State Legal Services Authority (GSLSA).

Similar E-Sewa Kendra centres are slated to be opened soon in all the Districts of the State.

The following services will be available at the Kendras:

  1. Present Case Status and future updates through Email My Case Status (EMCS) service for all cases of the High Court and District/Taluka Courts of Gujarat.
  2.  Inquiries about case status, next date of hearing and other details.
  3. eFiling of petitions right from scanning of hard copy petitions, appending eSignatures, uploading them into CIS and generation of eFiling number, subject to payment of nominal charges.
  4.  Technical Assistance to litigants in online purchase of eStamp papers.
  5. Facilitating application for Aadhar based digital signature.
  6. Publicize and assist in downloading the Mobile App of eCourts for Android and iOS.
  7.  Booking of eMulakat appointment for meeting relatives locked in Jail.
  8. Inquiries about Honourable Judges on leave.
  9. Inquiries about location of the particular Court, its cause-list and whether the case is taken up for hearing or not.
  10. Guidance on how to avail free legal services from District Legal Service Authority, High Court Legal Service Committee and Supreme Court Legal Service Committee.

All other queries and assistance in respect of facilities which are digitally available under the eCourts Project.

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Vishal Gupta