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Judgment
8 paragraphs · 141 wordsA.Muhamed Mustaque,J.
This original petition has been filed as there is delay in the disposal of O.P.(HMA).No.688/2019 on the files of the Family Court, Mavelikara.
A Division Bench of this Court by judgment dated 23.3.2021 in O.P.(FC).No.352/2020 and connected cases [Shiju Joy v. Nisha (2021 (2) KLT
607)] had issued necessary guidelines for disposal of matters pending before the Family Court. The Family Court is bound to follow the directions in
the above case. Even the request for expeditious disposal can be made before the Family Court itself at the first instance as per the directions in the
above judgment.
This Original petition is disposed of in the light of the above judgment. The directions in the above judgment shall be scrupulously followed in this
matter also. The Family Court can interact with the parties online, if so warranted.