K ALBERT PREMRAJ Vs. G MARGARET MONALISA

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(2.) AT this stage of the hearing of the Civil Revision Petition, the learned counsel appearing on behalf of the petitioner had submitted that he is not pressing the Civil Revision Petition. However, he had submitted that a direction may be issued by this Court to the learned Judge, Principal Family Court, Chennai, to dispose of I.A.No.2699 of 2009, in O.P.No.1325 of 2009, at an early date.