G.P.BHASKAR Vs. SUMATHI

JUDGEMENT

(1.) This contempt petition has been filed to punish the respondents for non compliance of the order passed by this Court dtd. 11/1/2017 in CRP.PD.No.43 of 2017, thereby directed the I Additional Family Court, Chennai to proceed with the matter and dispose of the HMOP.No.2726 of 2013 on or before 31/3/2017.

(2.) Ms.Vedasree, the learned counsel for the petitioner and Mr.M.Santhanaraman, the learned counsel for the first respondent.

(3.) It is seen that the petitioner filed petition for divorce in HMOP.No.2726 of 2013 on the file of the I Additional Family Court, Chennai on the ground of cruelty and desertion. It was pending for the past several years and as such, the petitioner filed civil revision petition before this Court in CRP.PD.No.43 of 2017 for speedy disposal of the divorce petition. This Court, by order dtd. 11/1/2017, directed the trial court to dispose of the divorce petition on or before 31/3/2017.