- (1.) Delay condoned.
(2.) Leave granted.
(3.) The appellant is aggrieved since the Third Additional Family Court, Chennai was not taking steps to dispose of his case in spite of the direction of the High Court in the judgment dated 29.06.2015 to dispose of the case within a period of three months. When the matter came up before this Court, the following order was passed: "It is seen from the impugned Judgment that the High Court had directed the Third Additional Family Court, Chennai, to dispose of H.M.O.P. No. 1606 of 2014 within a period of three months from the date of the impugned Judgment. The impugned Judgment was delivered on 29.06.2015. It is reported that even after almost an year, the said case is not likely to be disposed of. The Registry is directed to call for a report from the Third Additional Family Court, Chennai, as to what is the reason for not disposing of the above referred case within the time g ranted by the High Court. The report should reach before this Court within four weeks from today. Post the matter along with the report on 29.06.2016.";