e-Court

The object of e-Court is to introduce paperless courts i.e. from presentation of a plaint or petition till its disposal and archival no paper is used.  In paperless courts all the pleadings, evidence, orders and Judgments are documented and archived on digital media. This would include digitization of decided/ pending cases, Indexation of such digitized records on key parameters for easy retrieval, Authentication of digitized records and simultaneous weeding out of paper records and Digitization of current files and simultaneous introduction of e-filing. Entire records of the cases listed before the e-Court are digitized and transferred into digital portfolios in PDF format. A large sized monitor, with an interactive touch screen has been provided on the dais of Hon’ble Judge which displays the list of cases to be heard on particular day. By ‘touching’ the case number or name as appearing on the screen, the Judge can have the entire digital portfolio on the computer screen divided into different folders.