It is notified for the information of all concerned that the Competent Authority has been pleased to direct that :
- With a view to bring uniformity about use of paper & printing thereon and to minimize consumption of paper & consequently to save the environment, superior quality A4 size paper (29.7 cm x 21 cm) having not less than 75 GSM with printing on both sides of the paper with Font – Times New Roman, Font size 14, in one and half line spacing (for quotations and indents – font size 12 in single line spacing), with margin of 4 cm on left & right and 2 cm on top & bottom, shall be used in the pleadings, petitions, affidavits or other documents to be filed in this Court;
- in conformity with the provisions of Order LIII, Rule 2 of the Supreme Court Rules, 2013, all communications from the Registry of this Court shall only be sent to the concerned Advocates-on-Record through e-mail followed by an SMS alert on the registered mobile number of the Advocate-on-Record and thereafter the practice of sending the communication through hard copy shall be discontinued by the Registry;
- the Filing Counter of the Registry, following the existing procedure with respect to fresh matters, may accept the Misc. Applications, Review Petitions, Curative Petitions and Contempt Petitions in disposed of matters as 1 +1 (1 set of original papers + 1 paperbook) and after the defects are cured, rest of the paperbooks shall be filed by the advocates/parties- in-person; and
- a common index shall be placed in the first volume in case there are more than one volume in a matter and a separate index of each volume shall be placed in the respective volume(s).
The directions at Sl.Nos. (i) and (ii) shall come into force with effect from 1st April, 2020 and directions at Sl.Nos. (iii) and (iv) with immediate effect.
Supreme Court of India
[Circular dt. 12-03-2020]
