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Judgment
5 paragraphs · 153 wordsDevan Ramachandran, J
When this Original Petition was called today, Sri.V.Philip Mathews – learned counsel for the petitioner, conceded that Ext.P6 application has been considered by the Family court, Kollam, and an order passed in favour of his client. He, however, complains that Ext.P2 has not yet been finally disposed of.
We do not propose to entertain this Original Petition any further because, when the Family Court has already disposed of Ext.P6, we see no reason why it shall not take up Ext.P2 and pass orders on it as per law.
In the afore circumstances, requesting the learned Family Court, Kollam, to consider Ext.P2 as per law, after affording necessary opportunities to both sides without any avoidable delay, we close this Original Petition.
We, however, leave liberty to the petitioner to approach this Court again after a period of three months, if Ext.P2 is not disposed of within that time frame.