Anoja.M.S vs Aneesh.P.Soman
2022 Latest Caselaw 8814 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
           Thursday, the 7th day of July 2022 / 16th Ashadha, 1944
                          OP (FC) NO. 237 OF 2019(R)
             OP. NO.565/2016 OF FAMILY COURT, THIRUVANANTHAPURAM
PETITIONER:

     ANOJA. M.S., AGED 31 YEARS, D/O. MOHANAN,
     RESIDING AT TC. 31/726, RAGAM, MOONNAM MANAKKAL,
     PETTAH P.O, THIRUVANANTHAPURAM-695 024.

     BY ADV. SMT.P. RAJASREE

RESPONDENT:

     ANEESH P.SOMAN, AGED 33 YEARS, S/O. SOMAN P.S,
     RESIDING AT SREE NILAYAM, PUTHUPPARAMBIL,
     CHIRACHIRA P.O, KOTTAYAM -686 106.

     BY ADV. SRI.P.SREEKUMAR

     This Original Petition having come up for orders on 07/07/2022 upon
perusing the letter dated 02/06/2022 of the judge, Family court,
Thiruvananthapuram requesting extension of time for disposal of
OP.252/2016, OP.537/2016, OP.565/2016 and OP.566/2016 of that court by a
further period of four months and this court's judgment dated 11/04/2019,
the court on the same day passed the following:

                                                         P.T.O.
                    ANIL K. NARENDRAN & P.G.AJITHKUMAR, JJ.
                  -----------------------------------------------------
                               O.P.(FC) No. 237 of 2019
                  ------------------------------------------------------
                         Dated this the 7th day of July, 2022

                                        ORDER

Ajithkumar, J.

As per the judgment of this Court dated 11.04.2019 in O.P.

(FC) No.237 of 2019, the Family Court, Thiruvananthapuram was

directed to dispose of O.P.No.565 of 2016 pending before that

court within a period of nine months from the date of that order.

Twice the time was extended. Now the Judge Family Court,

Thiruvananthapuram submitted a request seeking extension of

four more months for the disposal of the said case.

Having considered the reasons stated in the report dated

02.06.2022, we are of the view that the time for disposal is liable

to be extended. Hence, a period four more months from today is

granted to the Judge, Family Court, Thiruvananthapuram for the

disposal of O.P.No.565 of 2016 pending before that court.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

pv/dkr

07-07-2022 /True Copy/ Assistant Registrar