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Report No. 253 (iii) Computerisation 3.8.1 Since the publication of the 188th Report and the introduction of the 2009 Bill, e-courts have been introduced and have started functioning in a number of locations in the country. At present, the Delhi High Court and the Supreme Court of India, among other courts, permit e-filing of cases and some courtrooms have been designated e-courts where the files and the notings are made by the judges on the e-readers specially used for this purpose. E-courts are useful in ensuring that papers are not lost and records are maintained properly. They are especially useful when the records are voluminous, and help save time in allowing easy access and reference to the judges. In the Bombay Blasts case, where the records were extremely voluminous, the Supreme Court of India computerised all the records and the hearings of the cases were conducted as if it were an e-court. 3.8.2 Commercial Courts, once set up, should take into account the experience of computerisation and digitisation. All commercial courts should be made e-courts to help reduce the need to maintain voluminous records and improve the efficacy of functioning.    |
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