PUNEET GUPTA Vs. RUCHIKA GUPTA

JUDGEMENT

(1.) Learned Counsel for the respondent has filed a note of grievances being experienced by litigants in relation to the cases pending before the Family Courts in Delhi. Both Counsel have also advanced their submissions with the idea of addressing the said grievances in a non-adversial manner.

(2.) Firstly, it is pointed out that the direction issued by this Court on 7.10.2015 with regard to equal distribution of pending and fresh cases between all the Judges holding the Family Courts in every district, has not been implemented yet.

(3.) Let a reminder be issued to each of the Principal Judge, Family Court in each of the districts and a report be sent by them reporting compliance before the next date.