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Judgment
8 paragraphs · 138 wordsA.Muhamed Mustaque, J
The petitioner approached this Court on account of the considerable delay in disposing the application for interim custody. The petitioner's
application for early hearing was also not taken up and adjourned it to in the month of November.
We called for a report of the officer. The Report of the Judge, Family Court, Kottarakara is on board. In the report it is stated that the advance
hearing petition was inadvertedly adjourned by a notification during the lock down period and there was no willful disobedience. It is further stated that
the case is posted in advance on 10.08.2021 and the interlocutory application was disposed of within four weeks. The Family Court also shall consider
the request for interim custody during the Onam holidays on 10.08.2021.
This Original Petition is disposed of as above.