MANIKKUTTAN Vs. DHANYA

JUDGEMENT

(1.) The petitioner has approached this Court aggrieved by the delay in not taking up his petition for an expeditious disposal of the pending matter before the Family Court, Chavara in OP(HMA) No.1033/2019.

(2.) A Division Bench of this Court in Shiju Joy v. Nisha (2021 (2) KLT 607) have issued necessary guidelines for disposal of matters pending before the Family Court. The Court has directed the Family Court to consider the request for expeditious disposal within a period of two weeks. It is now stated that on such a request, the Family Court has posted the case on 23/10/2021 to take up I.A.No.2/2021. If service is complete, the Family Court shall pass appropriate orders on advance hearing petition without any further delay thereon.