ANJU THOMAS Vs. DANISH M.THOMAS

JUDGEMENT

(1.) The 1st petitioner in O.P.(Divorce) No.201 of 2023 on the file of the Family Court, Pathanamthitta has filed this Original Petition under Article 227 of the Constitution of India seeking to set aside Ext.P6 and to direct the Family Court, Pathanamthitta to dispose of the said O.P. within a time frame fixed by this Court.

(2.) Considering the nature of 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.