Citation : 2022 Latest Caselaw 706 Ker
Judgement Date : 14 January, 2022
RP No.907/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
Friday, the 14th day of January 2022 / 24th Pousha, 1943
RP NO. 907 OF 2021 IN OP (FC) 448/2021(R)
REVIEW PETITIONER/PETITIONER:
SREEJITHKUMAR.S., AGED 37 YEARS, S/O. SASIKUMAR M.S., THEKKILLATHU
HOUSE, PERUNNA EAST P.O., CHANGANASSERY-686102 (NOW RESIDING AT
SIVAGANGA (H), CHANGANKULANGARA, OACHIRA P.O-690526).
RESPONDENT/RESPONDENT:
SREELAKSHMI.R.S, AGED 31 YEARS, D/O. SASIDHARAN, 594, ABHI PALACE,
PADA NORTH, KARUNAGAPPALLY, KOLLAM, KERALA-690518
PERMANENT ADDRESS-
AMRUTHAM, CHAMPAKARA, KARUKACHAL P.O., KOTTAYAM DISTRICT, KERALA,
PIN-686540.
Review Petition praying that in the circumstances stated therein the
High Court be pleased to pass an order of interim stay, of operation of
the order of overnight custody once in a month to the respondent, passed
on 25th day of November 2021, along with all further proceedings in
GO.P.No.541/2020 on the files of the Family Court, Chavara, pending
disposal of the R.P.
This Review petition again coming on for admission upon perusing the
petition and this Court's judgment dated 25/11/2021 in OP(FC) 448/2021 &
order dated 20/12/2021 in RP No.907/2021 and upon hearing the arguments of
M/S.BABY NANDHINI & H.SUBHALEKSHMI, Advocates for the petitioner in
RP/OP(FC) and of SMT.AMMU CHARLES, Advocate for the respondent in
RP/OP(FC), the court on the same day passed the following:
P.T.O.
RP No.907/2021 2/2
ORDER
The parties are directed to appear before this Court online on 18/01/2022.
Post on 18/01/2022.
Sd/- A.MUHAMED MUSTAQUE JUDGE
Sd/- SOPHY THOMAS JUDGE
14-01-2022 /True Copy/ Assistant Registrar
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