The Ministry of Finance has notified with effect from July 22, 2021, the Debts Recovery Tribunal and Debts Recovery Appellate Tribunals Electronic Filing (Amendment) Rules, 2021, vide which the E-filing of pleading is mandatory where the debt to be recovered is above Rs. 100 crores.
The rule shall apply to e filing, display of interim or final orders or directions passed by the Tribunals on the common website in the e-DRT system and to the electronic issuance and e-service of intimations. The e-filing of pleadings by applicants shall be optional for debt less than 100 crores.
*Tanvi Singh, Editorial Assistant has reported this brief.