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To keep up in the digital age, the Supreme Court's E-committee launched quite a few mobile applications from which lawyers and litigators shall benefit. Due to the launch many tedious services such as e-filing and payments etc shall become much easier.
The launch also saw E-Supreme Court Legal Services go live along with the legal awareness guide. The newly launched applications were inaugurated by none other than the Chief Justice of India Dipak Mishra and while doing so he called all that were present "captains of technology" and added to the statement by saying that captains never lose a battle.
The CJI highlighted the fact that technological development of the legal system will better serve not only the country but also it's citizens and laid out the importance of digitally connecting India as a whole by using the term "digital inclusion". Justice MB Lokur named the applications as "futuristic" and further elaborated the functionality of each of them, for example filing of a case at a district court were just a few clicks away. He also emphasized on the need to provide better internet connectivity to the citizens and legal servicemen to which the Law minister promised a raise in mbps by eight.
Going digital has saved around Rs. 1,670 Cr with promises of better connectivity and better service.
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