KRISHNAKUMAR Vs. SAIVA

JUDGEMENT

(1.) THE short prayer of the petitioner in this O.P.(FC) is that O.P.No.709/08 may be heard and disposed of expeditiously out of turn. By order dated 11/11/10 we called for a report from the Family Court. We have received a report dated 19/11/10 of the Family Court. THE learned Judge of the Family Court reports that the matter stands listed for trial to 20/12/10 and that the matter shall be disposed of within a period of three months i.e., on or before 19/2/2011. THE learned counsel for the petitioner submits that if that can be ensured, the petitioner does not want to seek any further direction from this Court.

(2.) THIS petition is, in these circumstances, allowed accepting the report of the learned Judge that the matter shall be disposed of within a period of 3 months i.e., on or before 19/2/2011. Compliance shall be reported to this Court.