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Judgment
4 paragraphs · 142 wordsP.B.Suresh Kumar, J
Heard the learned counsel for the petitioners.
In the nature of the order we propose to pass in this matter, notice to the respondents is not necessary and the same is accordingly, dispensed with.
The grievance of the petitioners concerns the delay on the part of the Family Court, Kottayam in issuing certified copies of the two orders in OP(G&W) No.771 of 2022. The original petition, in the circumstances, is disposed of directing the Family Court, Kottayam to issue certified copies of the orders on I.A.Nos.1 and 2 of 2022 in OP(G&W) No.771 of 2022 within three days from the date of production of a copy of this judgment. Needless to say that until the order aforesaid is complied with and a week thereafter, the order on I.A.No.1 of 2022 shall not be given effect to.