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Uttarakhand HC Urges Lawyers to Avoid Enclosing Documents Available Electronically - (21 Dec 2020)

LAW OF EVIDENCE

Uttarakhand High Court has observed that the practice of enclosing the copies of Act, Rules, notifications, Government Gazettes and Judgments with the petitions, which are otherwise available electronically, are prevailing in the Court which not only imposes financial burden upon the litigants but also causes great loss to environment. The Court has clarified that these documents are admissible as evidence even if their photocopies are not submitted to the Court.

Tags : UTTARAKHAND HIGH COURT DOCUMENTS AVAILABLE ELECTRONICALLY

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