Ashitha K.S vs Shefin Sherif

Anil K. Narendran, J.

The petitioner-wife filed O.P(Divorce) No.1420 of 2020 before the Family Court, Ernakulam, against the respondent herein-husband, seeking a decree of divorce of the marriage solemnised between them. In that Original Petition the petitioner filed I.A No.5274 of 2022 seeking an order to dispose of the matter by recording the dissolution of marriage of the petitioner with the respondent, on the pronouncement of Khula by the petitioner, which was made on 18.07.2022. That application was allowed on 25.11.2022. The learned counsel for the petitioner would submit that based on the order in I.A No.5274 of 2022, the Family Court disposed of O.P(Divorce) No.1420 of 2020.

For issuing a certified copy of the order dated 25.11.2022 in I.A No.5274 of 2022 in O.P(Divorce) No.1420 of 2020 the petitioner filed I.A No.8979 of 2022, which is pending consideration. According to the petitioner her marriage is fixed in the second week of January, 2023. Therefore, she requires the certified copy of the order, immediately.

Heard the learned counsel for the petitioner. Considering the nature of relief proposed to be granted, service of notice on the respondent is dispensed with.

The petitioner has filed I.A No.8979 of 2022 in O.P(Divorce) No.1420 of 2020, which is an application for issuance of certified copy of the order dated 25.11.2022 in I.A No.5274 of 2022 in O.P(Divorce) No.1420 of 2020, at the earliest.

Having considered the materials on record and also the submissions made by the learned counsel for the petitioner, we deem it appropriate to direct the Family Court, Ernakulam to issue certified copy of the order dated 25.11.2022 in I.A No.5274 of 2022 in O.P(Divorce) No.1420 of 2020, as sought for in I.A No.8979 of 2022, as expeditiously as possible, at any rate, within a period of ten days.

The O.P(FC) is disposed of accordingly.