- On an application of a party, the Court may, for reasons to be recorded, exempt e-filing under Rule 21-B wholly or partly in the following circumstances, namely -(a)Where the document is confidential and its disclosure is not in the interest of justice;(b)Where the document is likely to be tempered with out its privacy is likely to be shaken, so a to alter the theme of the document;(c)Where the document cannot be scanned or filed electronically because of its size, shape or condition;(d)Where the e-filing system is either inaccessible or not available; or(e)Where e-filing is not feasible for any other sufficient cause.
