The Kerala High Court will start virtual hearing from May 17 till the summer vacation ends. The Guidelines for filing the case through e-filing will be available on the High Court website. A special cell is also constituted by the High Court to oversee the proper functioning of the process and to ensure that the complaints/enquiries of Advocates in relation to e-filing and ancillary matters are attended to, promptly.
The High Court has directed all those who file cases through the e-filing portal to submit the physical copy of the case to the Registry filed within 45 days of the case being filed. Once the lockdown is lifted, a physical copy of the cases filed virtually will have to submit on the same date of filing.
Read Order@LatestLaws.com
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