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Judgment
8 paragraphs · 152 wordsM. Jaichandren, J.—At this stage of the hearing of the Civil Revision Petition, the learned Counsel appearing on behalf of the petitioner had
submitted that it would suffice, if this Court is pleased to direct the learned District Munsif, Sriperumandur, before whom the suit, in O.S. No. 457
of 2006, is pending, to dispose of the suit, within a specified period.
There is no appearance on behalf of the respondents.
In view of the submission made by the learned Counsel appearing on behalf of the petitioner, the learned District Munsif, Sriperumandur, is
directed to hear and dispose of the suit, in O.S. No. 457 of 2006, on merits and in accordance with law, within a period of six months from the
date of the receipt of a copy of this order.
This Civil Revision Petition is disposed of with the above directions. No costs. Consequently, connected Miscellaneous Petition is closed.