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Judgment
4 paragraphs · 112 wordsA.M uhamed M ustaque, J
The original petition was filed for early disposal of the interlocutory applications pending before the Family Court. The petitioner also moved the Family Court with an early hearing petition. The petition was not taken up. Thus, the petitioner approached this Court.
We called for a report from the Family Court as per order dated 3.09.2021. Pursuant to the order, a report has been placed before this Court. In the report, it is stated that the case will be taken up on 22.09.2021.
In the light of report as above, we dispose of this Original Petition. The Family court shall dispose the matter without much delay.