Page 127 - ANNUAL REPORT 2025
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2.  SAN & NAS Devices
                           The High Court procured Storage Area Network (SAN) with usable space of 47 TB and
                    installed one device in the Server room of the High Court and another device in the State
                    Data Centre, Mangalagiri. The High Court enhanced the usable space of both the devices
                    from 47 TB to 212 TB. The High Court has been using these storage devices, primarily, for
                    storing the digitized data of the High Court. The High Court has also been using both the
                    devices for storage of the Judicial Orders and Administrative Files as well.

                           The High Court also procured Network Attached Storage (NAS) with the usable space
                    of 500 TB. The NAS will be installed in a Smart Rack comprising of in-built air-conditioning
                    and power back-up. The NAS will be attached to a High-end server and switches. The
                    traffic is controlled through one of the sophisticated firewalls viz., Palo-Alto. The NAS
                    device will be used primarily for storing the digitized judicial records of the District
                    Judiciary. After the digitized data of case files is stored in the NAS installed in the High
                    Court  server,  the  same  will  be  redistributed  to  the  respective  Courts  in  the  District
                    Judiciary. .















             3.  PROCUREMENT OF WACOM BOARDS
                           To support the functioning of Paperless Courts, the High Court has procured 50
                    Wacom Boards, thereby enabling digital notations and judicial practices in Paperless Court
                    environment. The Wacom Cintiq Pro facilitates Hon'ble Judges in reading, annotating, and
                    signing digital case files directly on the screen, allowing precise notations, highlighting
                    and note down any remarks. It further assists in the seamless handling of e-briefs, orders,
                    and  documents  during  hearings,  thereby  ensuring  efficient  and  fully  digital  Court
                    functioning.

























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