VIKAAS AHLUWALIA Vs. SIMRAN AHLUWALIA

JUDGEMENT

(1.) Issue notice. Learned counsel for the respondent accepts notice. With consent, the matter was finally heard.

(2.) The appellant claims to be aggrieved by the order of the Family Court dated 07.06.2014, by which the matrimonial proceedings being HMA No.134/2011 was listed for arguments on 05.08.2014. It is stated that the Presiding Judge was on leave on the said date and now the matter is scheduled for considering the proceedings/hearing on 10.10.2014 for evidence and arguments.

(3.) Learned counsel submits that this Courts intervention is necessary inasmuch, as, the proceedings before the Family Court are to be regulated in terms of the order dated 02.04.2014 of the Supreme Court in C.A. Nos.4978- 79/2014. It was submitted that the conduct of proceedings before the Family Court are to be worked out in accordance with the overall directions of the Supreme Court, which is that the entirety of merits of the disputes are settled expeditiously but not later than six months from the date of the order, i.e. 02.04.2014.