L JAYAPRAKASH NARAYANAN Vs. RADHIKA ALIAS RATHIHA MUNIRATHINAM

JUDGEMENT

(1.) AT this stage of the hearing of the Civil Revision Petition, the learned counsels appearing on behalf of the petitioner, as well as the respondents, had prayed that this Court may be pleased to direct the II Addl. Family Court, Chennai, to take up the Hindu Matrimonial Original Petition No.64 of 2007, for hearing and disposal, as expeditiously as possible.

(2.) IN view of the submissions made by the learned counsels appearing on behalf of the parties concerned, and in view of the fact that the petition in question is pending on the file of the II Addl. Family Court, Chennai, from the year 2007, the learned II Addl. Family Court, Chennai, is directed to take up the Hindu Matrimonial Original Petition in H.M.O.P.No.64 of 2007, for trial and disposal and to dispose of the same, on merits and in accordance with law, within a period of six months from the date of receipt of the copy of this order. With the above directions this Civil Revision Petition is disposed of. No costs.