M.K.Kannan vs M.Gopika on 28 April, 2023

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Madras High Court

M.K.Kannan vs M.Gopika on 28 April, 2023

Bench: C.Saravanan

                                                                                C.R.P(MD).No.1186of 2023


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 28.04.2023

                                                       CORAM

                                  THE HONOURABLE MR.JUSTICE C.SARAVANAN
                                             C.R.P(MD).No.1186 of 2023

                  1.M.K.Kannan
                  2.M.Kalipillai
                  3.Hemalatha Kumari @ Ratha
                  4.M.K.Kandan                                ... Petitioners/Respondents

                                                        Vs.

                  M.Gopika                                    ... Respondent/Petitioner

                  PRAYER:- This Civil Revision Petition has been filed under Article 227 of
                  the Constitution of India, to direct the Judicial Magistrate Court,
                  Padmanabhapuram, to dispose the D.V.C.No.1 of 2020 on the file of the Fast
                  Track Court, (Magisterial Level) Eraniel, within the time stipulated by the
                  Court.
                                          For petitioners     : Mr.R.Sreenivasan


                                                       ORDER

The present civil revision petition stands disposed of at the time of admission without expressing any opinion on the merits of the case considering the fact that no adverse orders proposed to be passed against the respondent.

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https://www.mhc.tn.gov.in/judis C.R.P(MD).No.1186of 2023

2. It is noticed that the above Domestic Violence Case was originally filed in the 2008 before the learned Judicial Magistrate, Padmanabhapuram.

Later, it was transferred to the learned Judicial Magistrate, Fast Track Court, (Magisterial Level) Eraniel.

3.Considering the above, there shall be a direction to the learned Judicial Magistrate, Fast Track Court, (Magisterial Level) Eraniel, to dispose D.V.C.No.1 of 2020 preferably within a period of 6 months from the date of a receipt of copy of this order.

4. The Civil Revision Petition stands disposed of with the above observations. No costs.

28.04.2023 NCC : Yes/No Index : Yes/No Internet:Yes/No dss 2/4 https://www.mhc.tn.gov.in/judis C.R.P(MD).No.1186of 2023 To

1.The Judicial Magistrate Court, Padmanabhapuram.

2.The Fast Track Court(Magisterial Level), Eraniel.

3.The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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https://www.mhc.tn.gov.in/judis C.R.P(MD).No.1186of 2023 C.SARAVANAN,J.

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