N TARAKESWARI Vs. V M MOORTHY

JUDGEMENT

(1.) THE revision petitioner/wife has filed the present revision petition praying for issuance of an order by this Court to direct the learned Subordinate Judge, Ranipet to dispose of the H.M.O.P.No.61/2004 pending on its file.

(2.) THE learned counsel for the revision petitioner/wife submits that the revision petitioner/wife has filed the H.M.O.P.No.61/2004 on the file of learned Subordinate Judge, Ranipet praying for dissolution of marriage and in the said matrimonial proceedings P.Ws.1 and and 2 were examined and that the respondent/husband is dragging on the matter and therefore prays a direction may be issued by this Court to the trial Court to dispose of the said H.M.O.P.No.61/2004 within the time determined by this Court.

(3.) ACCORDINGLY, the Civil Revision Petition is disposed of. No costs.