ANAGHA T. MURALI Vs. PRAVEEN MOHAN

JUDGEMENT

(1.) The petitioner has filed O.P.(G&W) No.827 of 2022 before the Family Court, Ernakulam, seeking permanent custody of the minor wards, Vaishnavi, aged 14 years and Vaidehi, aged 11 years. In that original petition, the petitioner has filed I.A.No.1872 of 2022 seeking an order of interim custody. The said petition has not been taken up for consideration by the Family Court yet. Hence, the petitioner filed I.A.No.5138 of 2022 seeking expeditious disposal of both the said original petition as well as interlocutory application.

(2.) Considering the relief proposed to be granted in this Original Petition, service of notice on the respondent is dispensed with.

(3.) Heard the learned counsel appearing for the petitioner.