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Judgment
7 paragraphs · 268 wordsAnil K. Narendran, J.
The petitioner filed O.P(HMA)No.726 of 2017 before the Family Court, Kottayam at Ettumanoor, against the respondent herein-husband seeking a decree of divorce. The petitioner has filed this original petition invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, seeking an order directing the Famly Court to dispose of Exts.P9 I.A.No.5 of 2022 in O.P(HMA)No.726 of 2017, O.P.Nos.987 of 2017, 878 of 2017 and M.C.No.193 of 2017 and to keep in abeyance further procedings in O.P(HMA)No.726 of 2017, O.P.Nos.987 of 2017, 878 of 2017 and M.C.No.193 of 2017, till orders are passed in Ext.P9 application.
Heard the learned counsel for the petitioner. Considering the nature of relief proposed to be granted in this petition, notice to the respondent is dispensed with.
The learned counsel for the petitioner would submit that I.A.No.5 of 2022 in O.P(HMA)No.726 of 2017, O.P.Nos.987 of 2017, 878 of 2017 and M.C.No.193 of 2017, is one filed on 30.11.2022. Now the original petitions are listed for hearing on 03.12.2022. Therefore, expeditious consideration of I.A.No.5 of 2022 is highly essential.
Having considered the submissions made by the learned counsel for the petitioner, without expressing anything on the merits of the reliefs sought for in the interlocutory application, we deem it appropriate to direct the Family Court to dispose of I.A.No.5 of 2022 in O.P(HMA)No.726 of 2017, O.P.Nos.987 of 2017, 878 of 2017 and M.C.No.193 of 2017, tomorrow (03.12.2022) itself.
The original petition is disposed of as above.
Registry to communicate a copy of this judgment to the Family Court, Kottayam at Ettumanoor, today itself.