T.A. RAJESH KUMAR Vs. RANI S.GOPINATH

JUDGEMENT

(1.) This is an original petition filed under Article 227 of the Constitution of India, by the petitioner, who is the respondent in M.C. No.91/2021 pending before the Family Court, Pathanamthitta, challenging Ext.P2 order viz., order in CMP No.01/2021 in M.C.No.91/2021.

(2.) Heard the learned counsel for the petitioner. Adv.Santhosh Peter appears for the respondents.

(3.) The learned counsel for the petitioner submitted that as per the interim order of this Court dtd. 27/10/2022, the amount has been remitted on 29/11/2022. In fact, the order was to deposit the amount within 30 days from 27/10/2022.