JITHIN JOSHY Vs. HARITHA

JUDGEMENT

(1.) Read order dated 04.11.2020.

(2.) We have received a report from the Judge, Family Court Irinjalakuda. We are not satisfied with the report and we find that the learned Judge has not noticed the fact that there are directions issued by this Court to expedite the matter. In fact, in Ext.P2, there was an expeditious disposal directed and in Ext.P5 the learned Judges had expressed their displeasure; in the Family Court having not considered the issue expeditiously as directed.

(3.) On the totality of the circumstances, we are of the opinion that the matter should be disposed of at any rate within a period of three months from today. The Family Court shall get the convenience of both the Counsel and post it at 1.45 p.m so that crowding can be avoided due to the pandemic situation.