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Judgment
6 paragraphs · 282 wordsDias, J.
The Original Petition is filed to direct the Family Court, Pala to dispose of OP No.123/2018 (Ext.P1 and connected cases) in the month of May, 2022 or within a time prescribed by this Court.
Pursuant to the directions passed by this Court on 22.4.2022, the learned Judge of the Family Court by communication dated 25.4.2022 informed that the cases were listed for evidence on 21.12.2021 and at the instance of the petitioner, the cases were adjourned. The petitioner's evidence has been recorded and the case was adjourned for the evidence of the respondent to 6.4.2022. Now the case stands posted to 10.5.2022 for the report of the Advocate Commissioner. It was due to certain lagging from the side of the respondent that the evidence could not be completed on or before 6.4.2022. However, the Family Court is prepared to dispose of the case, as expeditiously as possible, as directed by this Court.
Heard Sri.P.C.Haridas, learned counsel appearing for the petitioner. Even though a copy of the Original Petition was served on the learned counsel appearing for the respondent before the Family Court, there is no appearance for the respondent. Nonetheless, as we are only directing the Family Court to dispose of the case within a time frame, we dispense with notice to the respondent.
In the light of the communication given by the learned Judge of the Family Court, we direct the Family Court to dispose of OP No.123/2018 and connected cases between the parties as expeditiously as possible, in accordance with law, following the guidelines laid down by this Court in Shiju Joy v. Nisha [2021 (2) KLT 607].
The Original Petition is ordered accordingly.