SHEENA PAUL Vs. SALIL DAVID CHEERAN

JUDGEMENT

(1.) The report of the learned Magistrate of the Family Court dated 6.9.2010 has been received. We have gone through the report. We have heard both the counsel. The learned counsel for the petitioner submits that the petitioner shall be satisfied if there is a direction for expeditious disposal of Ext.P4, application for review. He submits that without prejudice to the right of the petitioner to pursue Ext.P4, application for review and without prejudice to his right to challenge the impugned order dated 21.8.2010 in I.A. No. 1729 of 2010, this petition can now be disposed of.

(2.) We accept the request of the learned counsel for the petitioner. We have perused the report of the Family Court. We direct the Family Court to dispose of Ext.P4, application for review, as expeditiously as possible.

(3.) We make it clear that the right of the petitioner to challenge the order dated 21.8.2010 of the order to be passed in Ext.P4, application shall remain unfettered by the disposal of this Writ Petition.