- In these rules, unless there is anything repugnant in the subject or context,-(a)"action" includes any kind of proceedings before the Court, but does not include proceedings before an Arbitrator:(b)"address for service" means an address of a place at which a summon, an application or other document may be sent or left for the party giving such address. Such address must be a physical address and:(i)If it is of a building or property which is divided into parts which are capable of separate occupation, shall also specify which part of the building or property is the address for service;(ii)may specify, in addition to a physical address an e-mail address to which documents may electronically be directed to the party giving it and the party initiating the proceedings has also indicated, on a document filed by such party, that it has an e-mail address. This sub-paragraph shall apply only to all actions commenced on or after the pilot project commencement date, by legal practitioners who register for participation in an interime e-Filing pilot project commissioned by the Court.(c)"authorised electronic communication" means:(i)a communication of information in the form of data, text or images by means of guided or unguided electromagnetic energy, or both, including an e-mail or an e-mail attachment; or(ii)a communication of information the form of sound by means of guided or unguided electromagnetic energy, or both, where the sound is processed, at its destinations, by an automated speech recognition system; in accordance with information technology requirements specified by the Court by Practice Direction.(d)"Code" means the Code of Criminal Procedure, 1973;(e)"Court" means and includes every criminal court subordinate to the Hight Court of Judicature at Allahabad;(f)"deliver" includes electronic transmission to the e-mail address of the addressee by an authorised electronic communication;(g)"e-mail address" means the mailing address to and from which an authorised electronic communication may be sent and received, using the world wide web;(h)"High Court" means the High Court of Judicature at Allahabad;(i)"image" means a picture which has been created, copied, stored or transmitted in electronic form;(j)"issued" includes an authorised electronic communication mode;(k)"registered user" means a person who has registered to gain access to, and use any, electronic filing or other system maintained or operated by the Court;(l)"service centre" means the office earmarked for providing e-Court services;(m)"State" means the State of Uttar Pradesh;(n)"words and expressions" relating to any electronic genre, used and not defined in these rules but defined in the Information Technology Act, 2000 (Act 21 of 2000) shall have the same meaning respectively assigned to them in the said Act;(o)"words and expressions" used and not defined in these rules and the Information Technology Act, 2000 (Act 21 of 2000) but defined in the Code of Criminal Procedure, 1973 (Act 2 of 1974) shall have the same meaning respectively assigned to them in the said Code.]
