Ashla Roy vs Thomas Joseph
2024 Latest Caselaw 29967 Ker

Kerala High Court

Ashla Roy vs Thomas Joseph on 22 October, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                                                        2024:KER:79437



             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                    &
         THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
  TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946
                      OP (FC) NO. 638 OF 2024
     AGAINST THE ORDER IN OPSMA NO.14 OF 2022 OF FAMILY
                              COURT,KOLLAM

PETITIONER:

             ASHLA ROY, AGED 39 YEARS
             D/O T.S ROY, RESIDING AT MARY LAND,
             KADAPPAKADA, KOLLAM, PIN - 691008

             BY ADVS.
             V.JOHN MANI
             SETHULAKSHMI K.K.
             ABHIRAMI C. UNNI
             DURGA
             VARGHESE SABU



RESPONDENT/RESPONDENT:

             THOMAS JOSEPH, MANIMALAKALLATHU HOUSE,
             PARASAKTHI ROAD, MUDAVOOR PO, VAZHAPILLY,
             MUVATTUPUZHA, KERALA, PIN - 696669



     THIS OP (FAMILY COURT) HAVING COME UP FOR ADMISSION ON
22.10.2024,     THE   COURT    ON   THE    SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                       2024:KER:79437
OP(FC) 638/24
                                   2




                           JUDGMENT

Devan Ramachandran, J.

After arguing this matter for some time, Smt.Sethulakshmi

K.K. - learned counsel for the petitioner, sought permission for her

client to withdraw this Original Petition; but with liberty to move

the learned Family Court again seeking expeditious disposal of the

Original Petition.

2. We have examined Ext.P4(a) which is the order issued

by the learned Family Court, Kollam, on 13.07.2023, dismissing an

application filed by the petitioner seeking expeditious disposal of

the Original Petition; and it is her case that the circumstances have

now changed, and the pleadings complete.

3. Certainly, therefore, she can move the learned Family

Court itself with a fresh application.

With the afore liberty being reserved to the petitioner, this 2024:KER:79437 OP(FC) 638/24

Original Petition is closed as having been withdrawn.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

M.B. SNEHALATHA JUDGE RR