Privacy Policy

Last updated: 05 October 2026

This website does not ask you to create an account. Pages that accept a query, such as cause list, case status, orders, and feedback, use the details you type only to answer that request.

The site keeps a session cookie so that a form can be checked before it is accepted. The cookie is not used for advertising. A short notice about this cookie is shown at the bottom of the page until you dismiss it.

Server logs may record the address of your connection, the browser type, the date and time, and the page requested. These logs are used to keep the site available and to investigate misuse. They are not used to build a public profile of visitors.

Do not send passwords, financial account numbers, or other sensitive personal data through the feedback page. Case searches should use the case, appeal, or party details the form asks for.

Questions about this policy can be sent to the Web Information Manager.