e-Pass System for Sr. Advocates, Advocates, Litigants and Parties-in-person

Rajasthan High Court is first High Court which started physical hearing both in High Court and District Courts from 29th June 2020. For management of gathering in court premises and to ensure social distancing, a very efficient computer programme has been developed for automated generation of e Passes. The programme has separate provisions for Sr. Advocates, Advocates, litigants and parties in person.