Allow Cookies!
By using our website, you agree to the use of cookies
The e-filing of cases will be made compulsory very soon in all the commercial courts over Bengaluru, Mumbai, Delhi and Kolkata. As component of “ ease of doing business” & for advancing India’s rank in the world bank report , the center has recommended the high courts of Bombay , Calcutta , Delhi & Karnataka to execute the process of e-filing in all the committed commercial courts by 30th June for Mumbai and Delhi , whereas by 30th September for Bengaluru & Kolkata.
The union law ministry has given it in written to the registrar generals of the high courts of Mumbai, Karnataka, Calcutta and Delhi to make sure that the process of e-filing is executed and followed within particular deadlines.
With this, the government has also requested the high court of Calcutta to put up 2 additional commercial courts in Kolkata & make them entirely functional by 30th June alongside decreasing the pecuniary authority of all the commercial courts to Rs. 3 lakh prior to 31st July.
“The e- committee for the apex court has also eradicated the interruption of check boxes in random and automatic positioning of commercial cases in committed commercial courts in Mumbai and Delhi,” a senior law ministry official has mentioned.
The government has arranged a central task force , which consists of the law ministry , to conduct weekly review meetings on examining progress of the procedure of ‘ enforcing contract’ , an essential scale on the basis of which the world bank gives position to the countries for ‘ ease of doing business’.
The union law ministry in its earlier communication to the aforementioned four High courts has requested them to make sure that no judge as per their authority gave more than 3 deferments or postponed a case, specifically in the commercial part of the High Courts so that the cases are predisposed of in a fixed time frame.
86540
103860
630
114
59824