M.Balasubramanian vs Madhubala
2022 Latest Caselaw 1382 Mad

                                                                                 C.R.P.(MD) No.1925 of 2021



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 28.01.2022

                                                          CORAM

                                      THE HONOURABLE MS.JUSTICE P.T.ASHA

                                                C.R.P(MD)No.1925 of 2021

                     M.Balasubramanian                                             ... Petitioner

                                                              Vs.

                     Madhubala                                                     ... Respondent


                     PRAYER:- Civil Revision Petition filed under Article                 227 of the

                     Constitution of India, to direct the Family Court, Madurai, to expedite

                     the disposal of the petition in H.M.O.P.No.606 of 2018 and to pass

                     decree and judgment within time frame as fixed by this Court.


                                             For Petitioner         : Mr.C.Mayilvahana Rajendran


                                                          ORDER

The above petition is filed seeking an expeditious disposal of

HMOP No.606 of 2018 on the file of the Family Court, Madurai.

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https://www.mhc.tn.gov.in/judis C.R.P.(MD) No.1925 of 2021

2.The B-diary extracts would show that an application in I.A.No.

46 of 2021 is pending since 16.12.2020 and is being adjourned

frequently for enquiry.

3.In view of the above, this Civil Revision Petition is disposed of

directing the learned Judge, Family Court, Madurai to dispose of IA No.

46 of 2021 on or before 31.03.2022 and steps shall be taken to dispose of

HMOP No.606 of 2018 within in a period of four months thereafter.

28.01.2022

Index:Yes/No Internet:Yes/No cp

Note : in view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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https://www.mhc.tn.gov.in/judis C.R.P.(MD) No.1925 of 2021

To:-

The Judge, Family Court, Madurai.

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https://www.mhc.tn.gov.in/judis C.R.P.(MD) No.1925 of 2021

P.T.ASHA, J.

cp

C.R.P(MD)No.1925 of 2021

28.01.2022

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https://www.mhc.tn.gov.in/judis