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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 9921 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 18742 OF 2017 ] NISA & ANR.                                 Appellant(s)

                               VERSUS BINSHA                                      Respondent(s)

J U D G M E N T KURIAN, J. 1. Leave granted. 2. Having heard the learned counsel on both sides, we  are  of  the  view  that  the  petition  now  pending before the Family Court should be finally disposed of.   Accordingly,  we  direct  the  Family  Court, Attingal to dispose of O.P. (G&W) No. 450 of 2017 expeditiously and preferably within a period of six months. 3. We are informed that the child is now with the appellants.  We direct that status quo, as on today, shall continue till the matter is finally disposed of by the Family Court.  We also direct the Family Court to see that the respondent is given visitation rights of the child intermittently. 4. In  view  of  this  Judgment  now  passed,  nothing survives in OP (FC) No. 346 of 2017 pending before the  High  Court  of  Kerala  and  it  is,  accordingly, disposed of.

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5. We make it clear that the Family Court will try and dispose of the petition uninfluenced by any of the observations and findings, either by the Family Court in the interim order or by the High Court or by this Court. 6. With the above observations and directions, this appeal is disposed of. 7. The  Registry  shall  communicate  a  copy  of  this Judgment to the High Court of Kerala as well as to the Family Court at Attingal forthwith.    

There shall be no order as to costs.   

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ R. BANUMATHI ]  

New Delhi; July 31, 2017.

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ITEM NO.45               COURT NO.6               SECTION XI -A                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C)  No(s).  18742/2017 (Arising out of impugned final judgment and order dated  11-07-2017 in OP No. 346/2017 passed by the High Court Of Kerala At Ernakulam) NISA & ANR.                                        Petitioner(s)                                 VERSUS BINSHA                                             Respondent(s) (FOR ADMISSION and I.R.)  (EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) (EXEMPTION FROM FILING O.T.) Date : 31-07-2017 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Thomas P. Joseph, Sr. Adv.

Mr. M. Gireesh Kumar, Adv.  Mr. Ankur S. Kulkarni, AOR Mr. Sriram Parakkat, Adv.  

                   For Respondent(s) Mr. Jaimon Andrews, Adv.  

Mr. Mukund P. Unny, Adv.                      Mr. Naresh Kumar, AOR                      

UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment Pending interlocutory applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                            (RENU DIWAN)   COURT MASTER                              ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)