DISCLAIMER
THE CONTENTS OF THIS SITE DO NOT CONSTITUTE ADVICE AND SHOULD NOT BE RELIED UPON IN MAKING (OR REFRAINING FROM MAKING) ANY DECISION. GOVERNMENT OF INDIA, MINISTRY OF INFORMATION TECHNOLOGY, NATIONAL INFORMATICS CENTRE AND THE BOMBAY HIGH COURT HEREBY EXCLUDES ANY WARRANTY, EXPRESS OR IMPLIED, AS TO THE QUALITY, ACCURACY, TIMELINESS, COMPLETENESS, PERFORMANCE, FITNESS FOR A PARTICULAR PURPOSE OF THE SITE OR ANY OF ITS CONTENTS.
iT HAS BEEN OBSERVED THAT ADVOCATES ARE RAISING ISSUES OF WRONG INFORMATION OR NON-AVAILABILITY REGARDING CAUSELISTS ON INTERNET IN THE COURT ROOMS AS EXCUSES. THIS IS INSPITE OF DISCLAIMERS ON
THIS SITE MENTIONING THAT THE WEBSITE IS JUST A FACILITY TO PROVIDE ADVANCE INFORMATION AND THAT IT SHOULD BE CROSS CHECKED WITH THE CAUSELISTS OFFICIALY ISSUED BY THE HIGH COURT.
ALSO IT HAS COME TO THE NOTICE THAT ANY PROBLEMS RELATING TO THE DATA OF THE CAUSELISTS WHICH MAY OCCUR FROM TIME TO TIME IS BEING ATTRIBUTED TO THE TECHNICAL STAFF OF NIC. THEREFORE IT IS CLARIFIED THAT THE DATA DISPLAYED IS THAT GENERATED BY THE CONCERNED DEPARTMENTS OF THE HIGH COURT AND AS SUCH ANY QUERIES REGARDING THE DISPLAY MUST BE ADDRESSED TO THE HEAD OF THE DEPARTMENTS IN THE REGISTRY WHO PREPARE THE CAUSELISTS. NO QUERIES WILL BE BE ENTERTAINED DIRECTLY BY THE COMPUTER DEPARTMENT STAFF.
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