The High Court of Madras has notified the facility of online module for mapping the mobile numbers of Advocates with the legacy cases based on their enrolment numbers and appearance for dissemination of citizen centric service developed by the In-House Software team.
The Programme will commence on and from15.11.2021. The Registry of Madras High Court has migrated to the unified “High Courts’ Case Information System National Core v1.0” both at the Principal Seat and Madurai Bench of Madras High Court.
The notification issued by the High Court has stated that,
“the Registry is implementing Advocate Information and Management System to facilitate Advocates in mapping their mobile numbers with the legacy cases (mobile number not updated cases) based on their respective enrolment number and appearance of cases.”
All the Advocates who have registered themselves in the CIS and provided their mobile number during filing receive the SMS at various stages of cases. This would ensure SMS (case stages) are being pushed to Advocates for legacy cases.
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