DR. SHYLA Vs. SALAM

JUDGEMENT

(1.) This review petition has been filed by respondents 1 to 4 in O.P.(Crl) No.328/2021 seeking to review the judgment dtd. 27/10/2021 in O.P.(Crl) No.328/2021. O.P.(Crl) No.328/2021 has been filed seeking for an early disposal of M.C.No.153/2018 of the Judicial First Class Magistrate Court-I, Haripad. The review petitioners are the petitioners in M.C.No.153/2018 filed under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005. According to review petitioners, as per the judgment dtd. 27/10/2021 in O.P.(Crl) No.328 of 2021, this Court directed the Judicial First Class Magistrate Court-I, Haripad to dispose of M.C.No.53/2018 within a period of six months from the date of receipt of a copy of the above judgment. The grievance of the review petitioners is that they were not issued with notice of the above O.P.(Crl) and hence they seek to review the judgment dtd. 27/10/2021 and dismiss the O.P.(Crl).

(2.) Learned counsel for the respondents/petitioners in O.P.(Crl) No.328/2021 is also present and both sides were heard.

(3.) According to the learned counsel, evidence is not yet started and review petitioners want more time for collecting documents and witnesses to prove the transactions in M.C.No.153/2018 and hence it is requested that the time for disposal of M.C.No.153/2018 may be extended.