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Supreme Court: Enable E-Filing & Virtual Appearance Facilities At UP District Courts - (16 Apr 2024)

CIVIL

Supreme Court has asked the Registrar General of the Allahabad High Court that e-filing facility must be enabled at the e-Sewa Kendras of the District Courts of Uttar Pradesh along with the facility of e-affidavit. The litigant/lawyer must appear 'in person' at the e-Sewa Kendra for e-filing.

Tags : SUPREME COURT   ALLAHABAD HIGH COURT   E-FILING FACILITY   DISTRICT COURTS  

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