JAYAN Vs. AMBILI P K

JUDGEMENT

(1.) This judgment must be read in continuation of our earlier order dated 19.10.2010. The short grievance of the petitioner is that 3 connected O.Ps, which had been heard by the Family Court and which stood posted to 31.12.2009, have not been disposed of so far.

(2.) We called for a report of the learned Judge of the Family Court. The learned Judge of the Family Court has submitted his report dated 26.10.2010. We have gone through the report. In the report, the learned Judge informs us that all the 3 cases have already been disposed of on 26.10.2010. The learned Judge has explained the circumstances under which the matters could not be disposed of earlier.

(3.) Now that the cases have been disposed of, we do not want to delve deeper into the circumstances under which, the delay occurred. The learned counsel for the petitioner also submits that the petitioner does not want to seek any further directions now.