BAKKER K.K Vs. REMYA GOPI

JUDGEMENT

(1.) The petitioners, who have filed I.A.No.7680 of 2022 in I.A.No.5389 of 2020 in O.P.No.2575 of 2020 before the Family Court, Ernakulam, a claim petition filed under Order XXI Rule 58 of the Code of Civil Procedure, 1908 to lift the order of attachment dtd. 18/2/2022 on the properties referred to in that claim petition, are before this Court in this original petition filed under Article 227 of the Constitution of India, seeking an order directing the Family Court, Ernakulam to adjudicate and dispose of Ext.P1 claim petition, i.e., I.A.No.7680 of 2022, within a time frame, preferably on or before 23/2/2023 in the interest of justice.

(2.) On 20/2/2023, when this original petition came up for admission, we noticed that despite the order of this Court dtd. 30/9/2022 in O.P.(FC) No.318 of 2022, Registry has numbered this original petition without insisting production of the copy of the original petition pending before the Family Court, counter affidavit, if any, filed in that original petition, etc. as exhibits.

(3.) Paragraph 2 of the order dtd. 30/9/2022 in OP(FC) No.318 of 2022 reads thus;