AJ Vs. MJ

JUDGEMENT

(1.) CM. No. 23858/2015.

(2.) THIS application has been filed by the petitioner with the prayer that a pseudonym be assigned to the parties for all past and future reference in the judgment dated 21.02.2014. A further restraint has been sought against indiankanoon.com not to publish the judgment dated 21.02.2014 in its website with the real name, and without pseudonyms. The petitioner also seeks a direction to the indiankanoon.com or any other websites to remove the judgment from their respective websites.

(3.) THIS court vide order dated 27.08.2015 passed in C.M. (M) No. 821/2009 had issued a direction that in all matrimonial disputes and guardianship disputes, which fall within the jurisdiction of the Family Courts, the names of the parties be effaced in the cause title and in other parts of the judgment, as and when they are uploaded on the website of the Delhi High Court. The court had also directed that the names of the children be also similarly effaced and be replaced by first character of the spelling of their names. This direction cannot be effectively implemented unless other legal search engines also do the needful as such an arrangement is necessary to preserve the privacy of the litigating parties and their children, and to save them from embarrassment and humiliation. Disclosure of their names does not serve any useful purpose for the general public.