LAWS(KER)-2012-11-672

SIBI Vs. SHAHUL HAMMED SHAMSUDEEN

Decided On November 28, 2012
SIBI Appellant
V/S
Shahul Hammed Shamsudeen Respondents

JUDGEMENT

(1.) ON considering this Original Petition wherein the petitioner seeks a direction to the Family Court, Kottarakkara for an early disposal of M.C.No. 150 of 2010, O.P.No. 774 of 2009 and O.P.No. 953 of 2011 along with O.P.No. 773 of 2009, we directed the Registrar(Judicial) to contact the Presiding Officer of the Family Court, Kottarakkara and to get a report as to when the learned Judge of the Family Court is able to dispose of the cases. Accordingly, the Registrar(Judicial) submitted the following report:

(2.) COMMUNICATE copy of this judgment to the Family Court, Kottarakkara at the earliest.