Section 217 in High Court of Chhattisgarh Rules, 2005
217. Digitally signed Certified Copy.
- Any order/judgment that is typed out from any Court Room and also the judgments/orders typed out by the Stenographers using the Word Processor will be automatically available on the main system. After verification and signing of the judgment by the Judge, the Stenographer will transfer all the judgments/orders signed on that day to the Central Server System using the File Transfer Protocol Software. The computer system installed in the Copying Section will be used for generation of printouts of the orders/judgments as copies of the order for information of litigants. Soft copies of the order shall be digitally signed using the digital signature of an Officer specifically designated for the purpose. These digitally signed orders, which are available on electronic media, can be used as certified copies.
