Vinod Varghese vs Niji K Thomas
2021 Latest Caselaw 18234 Ker

OP (FC) No.439/2021                            1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                            &
                       THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
             Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
                             OP (FC) NO. 439 OF 2021(R)
   PETITIONER:

           VINOD VARGHESE, S/O LATE VARGHESE, AGED 37 YEARS,
           NAMANASSERIL CHIRAYIL HOUSE, AMICHAKARY POST,
           THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT-689 112.

   RESPONDENT:

           NIJI K.THOMAS, AGED 34, D/O THOMAS CHACKO,
           KULANGARA MAMMOOTTY HOUSE, EDATHUA P.O,
           ALAPPUZHA-689 573.

        OP (Family Court) praying inter alia that in the circumstances
   stated in the affidavit filed along with the OP (FC) the High Court be
   pleased to direct Family Court, Alappuzha to dispose IA No.2/2020, 3/2020
   and 4/2020 in OP No.(G&W)No.1053 of 2019, expeditiously in the interest of
   justice.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP (FC) and upon hearing the arguments
   of M/S.JAI GEORGE & DAISY A.PHILIPOSE, Advocates for the petitioner, the
   court passed the following:
                                      ORDER

The Registry is directed to get instructions from the Family Court,

Alappuzha as to the status of the advance hearing petition filed in

OP(G&W)No.1053/2019 and why the Family Court failed to advert to the

directions in the Division Bench judgment of this Court in Shiju Joy v.

Nisha (2021(2) KLT 607) in regard to adhering to the time for disposing the interlocutory application.

Post along with the report on 10/09/2021.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- DR. KAUSER EDAPPAGATH JUDGE

03-09-2021 /True Copy/ Assistant Registrar