REMYA MURALEEDHARAN Vs. HUMBLE SHYAM

JUDGEMENT

(1.) The petitioner has filed this original petition, invoking supervisory jurisdiction of this Court under Article 227 of the Constitution of India, seeking an order directing the Family Court, Ernakulam to consider and pass orders on I.A. No.5401 of 2022 in O.P. No.10 of 2020, thereby directing the respondent to comply with the conditions in Ext.P1 mediation agreement dtd. 21/5/2022.

(2.) On 2/9/2022, when this original petition came up for admission, this Court issued notice on admission to the respondent by special messenger, returnable by 6/9/2022.

(3.) On 6/9/2022, the respondent entered appearance through counsel and this Court passed an interim order, which reads thus: