SANJAY SINGH Vs. SUKHPAL KAUR

JUDGEMENT

(1.) The present petition has been filed for seeking directions to the Family Court, Rohini, North West, Delhi to follow (i) the orders of the Hon'ble Supreme Court of India, Delhi High Court and directions issued by Principle Judge, Family Court (Headquarter), Dwarka, Delhi regarding hearing of Mutual Divorce cases to be taken up via video conferencing and (ii) to direct Family Courts of Delhi to follow the existing guidelines or issue appropriate guidelines as this Court may deem fit, in relation to virtual system of hearings.

(2.) It is stated that the petitioner and the respondent got married on 29/11/2017 at Delhi, in accordance with Hindu rites and ceremonies and residing together within the jurisdiction of learned Judge, Family Court, Rohini, North West, Delhi. The parties currently work and reside in Portugal and thus, the parties signed and attested their case file before the notary in Portugal. The parties also filed an application to conduct the Court hearing through video conferencing.

(3.) On 22/4/2022, when the case was taken up, the joint counsel of the parties was physically present in the Court and both the parties were logged in virtually through Cisco webex. However, the learned Judge, Family Court, Rohini, North West, Delhi did not record the statement of the parties and adjourned the matter for 3/8/2022 ordering that both the parties are residing and working for gain at Portugal and are not within the jurisdiction of the Court today. It was further stated that no SPA is on record to represent the parties.