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Judgment
6 paragraphs · 212 wordsC.S Dias,J.
The original petition is filed to direct the Court of the Subordinate Judge, Nedumangad, to consider and dispose of EA No.85/2016 in EP No.1/2013 in OS No.73/2009 within a time frame.
Pursuant to the order dated 13.3.2020 passed by this Court, the learned Subordinate Judge, by communication dated 18.3.2020, has informed this Court that the application was adjourned due to the COVID-19 pandemic. The court below would make every endeavour to dispose of the application within one month from the date of re-opening of Court after vacation.
Heard; Smt.Anjali.S, the learned counsel appearing for the petitioner and Sri.R.T Pradeep, the learned counsel appearing for the respondent.
In the light of the pleadings and materials on record and after perusing the communication of the learned Subordinate Judge, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Subordinate Judge, Nedumangad, to consider and dispose of EA No.85/2016 in EP No.1/2013 in OS No.73/2009, if not disposed of till date, in accordance with law, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a certified copy of the judgment.
The original petition is ordered accordingly.