IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
MONDAY, THE 20TH DAY OF JUNE 2022 / 30TH JYAISHTA, 1944
OP (FC) NO. 357 OF 2022
IN OP(G&W) NO. 755/2021 OF FAMILY COURT, KOLLAM PETITIONER/PETITIONER IN O.P.(G&W) NO.755/2021:
ANOOP KUMAR V.V
AGED 34 YEARS
S/O V.K.VISHWANATHAN,
VAZHAPPULLY HOUSE, KADANASSERY P.O
THRISSUR DISTRICT-PIN-680 102.
BY ADVS.
S.SAJU
A.V.SAJAN
ANJANADEVI.G
RESPONDENT/RESPONDENT IN O.P.NO.755/2021:
ASHWINI. A.SEN, AGED 31 YEARS
D/O ASHOK. SEN , TRA 105 A, NANDANAM ,
MUNDAKKAL VILLAGE,
PULIMOOD JUNCTION
KOLLAM DISTRICT, PIN-695 001.
THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
20.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
1
2
J U D G M E N T
A.MUHAMED MUSTAQUE, J.
In Shiju Joy A. v. Nisha . [2021 (2) KLT 607], this Court had issued guidelines for time bound disposal of interlocutory applications. It seems that this direction is being followed more in breach rather than in compliance. In this case, interlocutory application was filed on 25.06.2021 vide, I.A.No.1 of 2021. According to the petitioner, this application has not been considered so far. In such circumstance, we direct the Family Court to take up the application and pass orders, without any delay, following the guidelines issued in Shiju Joy's case (Supra). We expect the Family Court to strictly follow the directions in Shiju Joy's case (Supra) in all matters relating to interlocutory application.
This original petition is disposed of accordingly. Sd/-
A.MUHAMED MUSTAQUE, JUDGE
Sd/-
SOPHY THOMAS, JUDGE
AS
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