Report No. 188
E-mail based Communication
The E-court will have communication from the Registry of the High court to litigants/advocates through E-mail communication. Communication such as Issuing of Notices, Filing defects and any other correspondence that needs to be sent to the litigants can be through the electronic communication. This will ensure speedy and ensured delivery with almost no cost and less manpower requirement.
For implementing the above concept, the High Court may need to change its rules for allowing the Registry to have alternate communication methods with the litigants. In addition to this the Filing Proforma also need to be changed for inclusion of Email address of litigants and advocates. E-mail addresses will have to be mandatory for the litigants to mention while filing their cases electronically.
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