MANOJ Vs. SWEETY K.A.

JUDGEMENT

(1.) ON considering this Original Petition filed under Article 227 of the Constitution of India by the petitioner who is the husband of the respondent, we directed the Registrar (Judicial) to contact the Family Court, Irinjalakuda at the earliest and to submit a report as to when at the earliest OP. 312/12 can be disposed of by that court. Accordingly, the court was contacted and the Registrar has submitted the following report: -

(2.) The learned Judge has, therefore, requested to convey her difficulty in submitting a definite time frame for the disposal of the case. She has requested that appropriate orders may be passed considering the above circumstances.