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Supreme Court showcased Online Demo of e-filing module
Supreme Court showcased Online Demo of e-filing module
Supreme Court on 15th MAY,2020 took a historic step towards the digitisation of e-courts and has launched an e-filing module via a live telecast. It gave the demo of the whole process of filing cases online step by step.
The session was attended by - S.A. Bobde, Chief Justice of India, D.Y. Chandrachud, Supreme Court Judge, (also the Head of e-filing committee), SCBA President and Senior Advocate Dushyant Dave and SCAORA President Mr. Shivaji Jadhav.
The session started with a vote of thanks by Mr. Shivaji Jadhav then they discussed the modal of the e-filing module. According to the head Justice Y.V. Chandrachud it is a “collaborative effort of the bar and the bench, aided by the Registry of the Supreme Court.” He also explained the modal of e-filing module which is “T-E-S-T Modal” which means “Trust, Empathy, Sustainibility & Transparency”. He then further described the componenets of e-filing module. They are:
- “E-filings will be open 24X7;
- Digitalised Objection(s) scrutiny mechanism;
- E-payment of Court fees;
- Incorporating Digital Signatures
- Dashboard – will be a comprehensive e-folder of all individual data of respective lawyers”
Later, CJI Bobde emphasised on the need of this e-court system in this situation of pandemic and said “this period has provided us with a compulsory training to prepare for a new working environment.” He highlighted that Supreme Court is among the first institutions in the country to take an action in this danger situation. He also talked about the advantages of e-filing module. He said that it is incredible to find information of million words in just a minute. There were many cases which could easily solved if this module had installed earlier.
According to Justice D.Y. Chandrachud, around 17,000 courts across the country have positively responded. Patna High Court has already taken 450 cases through video conferencing till 14th May. He then ended saying “The footprints of the pandemic will redefine how we function tomorrow in ways which may not be readily evident to us today.”
Attaching the document describing the procedure of e-filing and video conferencing by Supreme Court.
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