On 22-4-2024, the High Court of Delhi, New Delhi issued the e-True Copy Rules of the High Court of Delhi, 2024 applicable to the electronic applications made for obtaining an e-True Copy generated from the available Digitized record. The provisions came into force on 22-4-2024.
Applicability: High Court and the district courts under the supervision of the High Court.
Key Points:
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Applications will be made only through the official web portal or mobile application of the High Court/ District Court.
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Only 1 such application can be made by a party at a given time.
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In case where the web portal/ mobile application is not accessible, application can be made at the designated counters of the respective courts.
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In case where the e-True copy of the Digitized record is a heavy file which cannot be shared through electronic mode, the Authorized officer can opt for any other mode and inform the applicant to furnish an electronic storage device.
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In cases where the Digitized record is not available, the electronic application for e-True copy will be treated as the one for physical certified copy and the dealing official will inform the applicant about the same.
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The application will stand disposed on expiry of 10 days, if the applicant fails to deposit the fee for physical certified copy.
Exemptions- applicant is a person with disability or not residing in Delhi.
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The application should be filed according to the procedure prescribed in the e-Filing Rules of the High Court of Delhi, 2021.
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On scrutiny of the electronic applications, if the Authorized officer finds any objections, it will be communiacted to the applicant through electronic mode.
The application will lapse if the applicant fails to remove the objections within 10 working days.
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The Authorized officer can reject the applications in the following cases:
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If the application is applied by a stranger who has no right to obtain the application;
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If the disclosure of the information is incorrect in the application.
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No fee will be levied for supply of e-True copy.
Note: These Rules will be in addition to and not in derogation of the provisions of any other law in force.
