The Kerala High Court has notified Electronic Filing Rules for Courts (Kerala), 2021 for Courts in the State of Kerala. The New Rules are in pursuance of e- filings of the case in the Courts of Kerala. Those who are unable to access the e-filing portal is required to visit a "designated counter" paying the required fees.
Files having a size greater than 10 MB will have to be filed at a designated counter. As part of the efforts to employ technology to expedite Court proceedings, the filing of cases through electronic mode has been introduced in the courts in Kerala. The procedure needs to be laid down to manage e-filing.
The Electronic Filing Rules for Courts (Kerala), 2020 consists of 17 Sections elaborated in the attached pdf.
Read Rules@LatestLaws.com
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