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Judgment
3 paragraphs · 115 wordsA. Muhamed Mustaque, J
These original petitions are filed for early disposal of the pending matter before the Family Court, Thiruvananthapuram. Based on the direction of this Court, the Family Court Judge has forwarded the remarks and report. It is stated in the report that the case is posted to 16.10.2021 and will be sent for mediation and counselling on the same day itself. We also permit the Family Court, mediator/counsellor to interact with the respondent, who is stated to be abroad, through online. On 16.10.2021, when the matter being taken up, the Court shall also consider whether the matter can be prioritized for disposal or not.
These original petitions are disposed of as above.