eFiling and ePayment

The High Court of Sikkim launched e-filing module and e-Payment system for the High Court and all the District Courts of the State of Sikkim on 3.08.2020. In a first of its kind for the High Court of Sikkim, the inaugural function was held online through video conferencing. Both the modules were launched by Hon’ble Mrs. Justice Meenakshi Madan Rai, the then Acting Chief Justice, High Court of Sikkim in the presence of Hon’ble Mr. Justice Bhaskar Raj Pradhan, Judge, High Court of Sikkim and Chairperson, Computer Committee. The Advocate General of the State of Sikkim, Additional Advocate General, President, General Secretary and other members of Sikkim Bar Association of Sikkim, Judicial Officers, Officers of Sikkim State Legal Services Authorities and other dignitaries also participated in the inaugural session from their respective remote locations, through video conferencing.

It may be mentioned here that Rules of On-Line Electronic Filing (e-Filing), 2020 has been framed by High Court of Sikkim and published in Sikkim Government Gazette bearing No. 141 dated 26th June, 2020.

Further, the Sikkim Court Fees and Stamps on documents (Amendment) Act, 2019 has been published in Sikkim Government Gazette bearing No. 360 dated 14th August, 2019