KARAN S. THUKRAL Vs. DISTRICT & SESSIONS JUDGE

JUDGEMENT

(1.) The present Public Interest Litigation (PIL) has been filed seeking the following prayers: -

(2.) This Court had vide order dtd. 17/8/2023 issued directions for implementation of a Centralised Filing System on pilot basis in New Delhi District. The relevant extracts of the order dtd. 17/8/2023 are reproduced hereinafter:

(3.) In the status report filed on 9/10/2023, it was stated that aforesaid directions have been complied with and the Centralised Filing System has been successfully implemented in Patiala House District Courts and is working efficiently.