eSewa Kendra, Civil Court, Katihar

Publish Date: November 25, 2023

Introduction:-

The Project of establishment of eSewa Kendras at District Courts was conceived and conceptualized by the eCommittee with an objective of leveraging the accessibility of services provided by the eCommittee of Supreme Court under its eCourts related Project and is aimed at strengthening “Access to Justice for all”.
The eSewa Kendra, as the name suggest, are dedicated to and are supposed to serve the common litigant as a one stop center for all his/her Court related needs. In order to make it more visible, it is envisaged that it shall be strategically located right at the public entry gate accessed by litigants and shall provide every possible assistance to a litigant walking in.

Handling inquiries about case status, next date of hearing and other details.
Facilitate online Applications for certified copies.
Facilitate e-Filing of petitions right from the scanning of hard copy petitions, appending eSignatures, uploading them onto CIS and generation of filing number.
To assist in online purchase of e-Stamp papers/ePayments.
To help in applying and obtaining Aadhaar based digital signature.
Publicise and assist in downloading the Mobile App of eCourts for Android and IOS.
Facilitate in the booking of eMulakat appointments for meeting relatives in jail.
Handling queries about Judges on leave.
Guide people on how to avail free legal services from the District Legal Service Authority, High Court Legal Service Committee and Supreme Court Legal Service Committee.
Facilitate disposal of traffic challan in virtual Courts as also online compounding of traffic challans and other petty offences.
Explaining the method of arranging and holding a video conference court hearing.
Provide soft copies of judicial orders/judgments via email, WhatsApp or any other available mode.

eSewa Kendra Query Form:-Click Here

eSewa Kendra Query VC Link:-Click Here

Email Id:- esewakendrakatihar@gmail.com