G.S.R. 270(E).—In exercise of the powers conferred by sub-section (1) of section 21A of the Commercial Courts Act, 2015 (4 of 2016) read with section 17 of the said Act, the Central Government hereby makes the following rules to amend the Commercial Courts (Statistical Data) Rules, 2018, namely:-

1. (1) These rules may be called the Commercial Courts (Statistical Data) Amendment Rules, 2020.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Commercial Courts (Statistical Data) Rules, 2018, –

(a) rule 3 shall be renumbered as sub-rule (1) thereof, and, –

(i) in sub-rule (1) as so renumbered, for the words “Schedule appended to these rules”, the words and figures “the Schedule-I” shall be substituted;

(ii) after sub-rule (1) as so renumbered, the following rule shall be inserted, namely:-

“(2) Without prejudice to the provisions contained in sub-rule (1), the concerned High Courts shall maintain the following data in the form as specified in Schedule – II, namely: –

(i) list of cases e-filed during the month;

(ii) list of cases in which e-Payment of Court fees was made during the month;

(iii) list of cases in which Electronic Service of Process has taken place during the month;

(iv) list of total number of cases randomly allocated during the month;

(v) list of cases in which case management hearing was held during the month;

(vi) contested commercial cases disposed during the month; and

(vii) summary of commercial cases during the month”;

*To read the detailed notification, please click the following link:

NOTIFICATION


Ministry of Law and Justice

[Notification dt. 29-04-2020]

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