Section 17 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
17. Directions on the returnable date.
- On the returnable date of the notice, summons, the petition shall be placed for directions before the Judge of the Family Court. On that day, the designated counsellor shall attend the Court of the Judge giving directions. The Judge shall, in consultation with the counsellor, direct the parties to attend before a specified counsellor appointed for the purpose of counselling. The Judge shall fix a specified date by which counsellor shall file a memorandum setting out the outcome of the proceeding before him. On that day the Court will pass further order and directions, as it deems fit and proper.
