The Supreme Court of India announced the integration of WhatsApp messaging services with its I.T. services today. Launched in the Diamond Jubilee year of the Apex Court, the initiative is aimed at strengthening the right to access to justice and enhancing transparency in the judicial system at the Supreme Court.
Through this service, Advocates-on-Record, Party-in-Person will receive automated messages regarding- Electronic filing; Cause list; Orders, Judgments. All members of the Bar and the Registry officials will be able to receive cause list as and when published by the Registry.
Automated messages through WhatsApp will be received on successful filing of cases, notification about objections being marked by the Registry in the cases filed, and subsequent registration of cases. Further, in addition to accessing orders, judgments, through the website, now stakeholders will receive the same on their mobile devices.
This facility is yet another digital initiative under the leadership of Hon’ble the Chief Justice of India, Dr D Y Chandrachud and will go a long way in saving paper and conservation of our planet.
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