HK Vs. PK

JUDGEMENT

(1.) C.M. No. 5267/2015.

(2.) MR . Karan Mehta appears for Mr. Viraj Datar, Standing Counsel for Delhi High Court. He submits that since the High Court is a Court of record, the judgments are normally uploaded on the website. However, he submits that the Delhi High Court has no objection to a direction being issued in a case like the present where proceedings arise out of matrimonial dispute between the parties. He also states that in relation to the proceedings before the Family Courts, the Delhi High Court has issued directions that its proceedings shall not be uploaded on the website.

(3.) ACCORDINGLY , I direct that in all the 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 same be replaced by the first character of the spelling of their names.