E-Filling

The Facility of e-Filing has been started at High Court and District Courts.

5,814 Advocates and 598 Litigant in person registered for e-filing process at High Court of Madhya Pradesh.

67,386 Number of Cases filed at the High Court of Madhya Pradesh through e-filing from 05^th January, 2016 to 30^th November, 2022. “The High Court of Madhya Pradesh Electronics Filing (e-Filing) rules 2020” were framed by the High Court and notified on 06^th June, 2020 and 15^th September, 2020 respectively.

e-Filing of 838 cases done as on 30^th September, 2022 at District Courts in the State of Madhya Pradesh. “The Electronics Filing (e-Filing) in the Subordinate Courts of Madhya Pradesh Rules, 2020” were framed by the High Court and notified on 02^nd December, 2020.

In the CMIS Software of the High Court the facility of e-filing is available since 2015, but it was rarely used by the advocates, after lockdown due to COVID-19 a further guidelines was issued on 16^th April, 2020 from that date this facility is effectively being used by the advocates. Apart from the e-filing the facility of e-mail in official-ID was made available to the advocates and the parties for placing their urgent matters, now, e-mail facility has been withdrawn and e-filing system is working effectively. The e-filing rule has been published on 6 ^th June, 2020.

In the Subordinate Courts, during the lockdown period the guideline was issued, the e-filing through e-mail in official ID was made available to the advocates and their parties for placing their urgent matters. The facility of e-filing is in-built in the CIS 3.2 software, the implementation of the same is completed.