For mandatory e-filing for selected case types as suggested by Dr. Justice D.Y. Chandrachud, Judge, Supreme Court of India and Chairperson, E-Committee, Supreme Court of India, Notification has been issued by the High Court of Rajasthan and e-filing has been made mandatory in cases filed by the Central and the State Government in Rajasthan High Court. Detailed guidelines have also been issued to streamline the entire process of mandatory e-filing in the above cases.
On the request of the Rajasthan High Court, E-Committee has also provided a separate mechanism for the creation of e-filing user accounts for Government Advocates. By using this mechanism, e-filing user accounts have been created for Advocate General, Additional Advocate Generals and other Government Advocates/Counsels. Thus, all preparations have been made and the entire process has been set to successfully implement mandatory e-filing in Rajasthan High Court.
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