Kerala High Court
Vijayalakshmi Raghavan vs K.R.Vasudevan on 10 November, 2009
Bench: R.Basant, M.C.Hari Rani
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 31069 of 2009(R)
1. VIJAYALAKSHMI RAGHAVAN, D/O.(LATE)
... Petitioner
Vs
1. K.R.VASUDEVAN, LAKSHMI VIHAR, KAREEPRA,
... Respondent
For Petitioner :SMT.K.NANDINI
For Respondent : No Appearance
The Hon'ble MR. Justice R.BASANT
The Hon'ble MRS. Justice M.C.HARI RANI
Dated :10/11/2009
O R D E R
R. BASANT &
M.C. HARI RANI, JJ.
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W.P.(C) No. 31069 of 2009-R
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Dated this the 10th day of November, 2009
JUDGMENT
Basant,J.
This judgment must be read in continuation of our earlier orders resting with the order dated 5/11/09. The learned Judge of the Family Court, Kottarakkara, has now reported that the matter shall be disposed of as early as possible - at any rate, before 13/11/09. In the light of that report of the learned Judge of the Family Court, the learned counsel for the petitioner submits that no further directions are necessary in this writ petition and the petitioner will be satisfied if the matter is finally disposed of by 13/11/09 as undertaken by the learned Judge.
2. We accept the report of the learned Judge. We expect that that the matter shall be disposed of by 13/11/09. W.P.(C) No. 31069 of 2009 -: 2 :- Compliance shall be reported to this Court by 30/11/09.
3. With the above observations/directions, this writ petition is allowed in part.
Sd/-
R. BASANT (Judge) Sd/-
M.C. HARI RANI (Judge) Nan/ //True Copy// P.S. to Judge