The Kerala High Court allowed physical filing by modifying its filing process and sitting arrangements for the lockdown period.
The Court will function by virtual hearing through two Division Benches and three Single Benches as the previous order notified. The modified order deals with the physical filing of cases. Advocates were instructed to file cases physically and cases that filed through physical mode will be scrutinized only on the next day and will be posted before the court if it is in order.
The Court continues e-filing and accepted physical filing in the event when they find it extremely difficult to file cases through e-filing mode.
Background of the Incident
Bar Council of Kerala (BCK) and the Kerala High Court Advocates Association (KHCAA) had opposed the immediate implementation of the Electronic Filing Rules for courts in Kerala which was ordered by the High Court of Kerala to be executed from 17/05/2021.
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.
Read Modified Order@LatestLaws.com
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