Grant of Online Certified Document is subject to Rules and Orders of High Court of Andhra Pradesh. Before filling application for Certified Documents, the Applicant shall ensure that he/she is entitled to get a Certified Document thereof.
Any application, for obtaining a Certified Document of any Judgment/Final Order/Interim Order in the custody of the High Court, shall be filed in the prescribed form through Online CD Application, either by the Advocate or Party-in-person to the proceedings of the case or registered Advocate Clerk, by online process, after paying the requisite fee by electronic payment (e-payment).
The Applicant shall register himself/herself before filing Online CD Application. The details, such as, Name of the Advocate as printed in the Bar Council Enrolment Certificate, Bar Council Registration Number, Email Id, Registered Mobile Number, Advocate Address (optional), Photo of Advocate (optional), Bar Council Enrolment Certificate (optional) and Bar Council Identity Card (optional), are required.
The Advocates, who registered in Paperless Court Application, have to register in Online Applic CD V4.0 Application once again. After completion of the registration in Online CD V4.0 Application, the Advocates have to use the same Username and Password to login in Paperless Court Application as well.
The Advocates may use same registered Mobile Number for Multiple Advocate Codes. The Advocates who are using alternative Mobile Numbers for different Advocate Codes may continue the same, but with Multiple Registrations.
The first time Login in Online CD shall be with the Advocate‘s mobile number only. At the time of registration, the Advocate must set Username and Password. Afterwards, the Advocate can login either with Mobile OTP or Username and Password.
Electronic payment (e-payment) means all payments made through electronic mode through Internet Banking, Credit Card, Debit Card, UPI, etc.
Certified Document will be issued in digitized form in the manner as prescribed by the Hon’ble the Chief Justice of the High Court of Andhra Pradesh from time to time.
The Applicant shall pay a uniform amount of Rs.25/- for each Copy Application towards application charges and document charges irrespective of number of pages and orders in a case.
The High Court reserves the right to reject any application if not found in order, and in that eventuality, fee already paid will not be refunded.
For the present, except Interim and Final Orders of the High Court, no other Certified Document will be granted through online.
A person, who is not a party to the proceedings, is not entitled to file application through online mode, and he/she may file application through offline mode, as per the existing Rules.
Certified Documents of Judgment/Final Order/Interim Order shall be transmitted electronically to the registered User Account [referred as registered Mail Address under Rule 70 (1-A) (ii) of Appellate Side Rules] for downloading the same by the Applicant.
The Certified Documents, if not downloaded by the Applicant within 30 days from the date of intimation via SMS, will not be available in the User Account.
Copying charges for Certified Documents of Judgment/Final Order/Interim Order shall be as fixed by the Hon’ble the Chief Justice from time to time, which will be notified and published in the Official Website of the High Court of Andhra Pradesh.
Every Certified Document furnished by the Court, shall be certified to be true Document by the officer authorized for the purpose.
Face sheet of the Certified Document shall bear necessary endorsement prescribed in this regard (Draft Document of the face sheet is shown in the User Manual). The authenticity of the order may be ensured by scanning the QR Code imprinted thereon on the face sheet.
Application may be filed even after court working hours. If it is filed after court working hours, the application will be considered for next working day.
