Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Telangana HC Allows A4 Size Papers, Back to Back Printing for Pleadings & Internal Communications - (19 Nov 2021)

CIVIL

Telangana High Court has allowed the usage of A4 size papers to be printed on both sides for filing pleas and internal communications at all levels of Judiciary in the State, so as to save paper and free up storage space. The Court has noted that the Full Court had already taken a decision to use only A4 size paper back-to-back and that the consequential notification and amendment will be issued very soon.

Tags : TELANGANA HIGH COURT   A4 SIZE PAPERS   BACK TO BACK PRINTING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved