REJI GEORGE Vs. RUBY REJI

JUDGEMENT

(1.) THIS writ petition is actually not relevant now, agree both sides. The child has already been produced before the Family Court. The matter was kept pending here because the counsel wanted to explore the possibilities of a harmonious settlement. It is now evident that the parties are not able to harmoniously settle all their outstanding disputes.

(2.) IT is now prayed that there may be a direction for expeditious out of turn disposal of O.P.(G&W) No. 558/09 pending before the Family Court, Kottarakkara. It is also prayed that appropriate interim directions may also be ordered to be issued regarding custody of the elder son of the parties pending disposal of that O.P.(G&W) No. 558/09.

(3.) HAND over copies of this judgment to both counsel.