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The E-Committee of the Supreme Court has proposed the selection of 'Live Streaming' and 'Transcript' of court procedures to understand the maximum capacity of e-courts projects.
Live streaming or sharing recorded court procedures can empower courts to turn out to be more open. Likewise utilizing innovation to empower records of courts proceedings can enable courts to release their maximum capacity to become' court of record'" committee said "
It has delivered a draft proposition for Phase III of the project, which underlines on making of digital infrastructure and accessibility of basic help to litigants and lawyers. Ideas and contributions will be sent within 2 weeks.
features of draft propositions:
Transcriptions
Digital Transcriptions are an exact record of information exchanged in court.
It will furnish lawyers and litigants with innovatively empowered records of court procedures from sound or spoken arrangement into a composed advanced configuration immediately with the request.
as a committee, this help helps lawyers and litigants to plan their trial bids, understand the choice, and use transcriptions as evidence. it will also enable to store, search for, and located whenever needed.
live streaming:
According to the draft proposition, various types of carefully empowered hearings should be investigated for different use cases. The Courts may investigate potential outcomes of nonconcurrent hearings, absolutely advanced hearings, sound just linkages were required, or even virtual courts.
n Phase III of the e-Courts project, the e-Committee will focus on empowering courts to send "quality carefully empowered hearings" in light of nature and type of case.
It further said that case the, management system, open hearings, and digital Transcriptions of procedures will extraordinarily help the in-charge for legitimate of lawful guide experts in the more fair and proficient designation of cases to legal aid supported by information analysis.
some other proposals such as Digital case registry, Repository of case laws, Digital Case Management system, Remote digital assistance, virtual courts, etc.
The committee is chaired by DR. Dr. Justice D.Y. Chandrachud, Judge, Supreme Court of India. Former judge of the Bombay High Court, Justice R.C. Chavan is the vice-chairperson of the committee.
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