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Judgment
6 paragraphs · 205 wordsC.S.Dias, J
The original petition is filed to direct the Court of the Munsiff, Varkala, to consider and dispose of EP No.6/2022 in OS No.203/2021 expeditiously.
Pursuant to the order dated 6.3.2023 passed by this Court, the learned Munsiff, by communication dated 9.3.2023, has informed this Court that the execution petition stands posted to 18.3.2023 for the appearance of the judgment-debtor. The court below would make an endeavor to dispose of the execution petition within six months.
Heard; Sri.Latheesh Sebastian, the learned Counsel appearing for the petitioner. Even though notice has been served on the learned counsel appearing for the respondent before the court below, there is no appearance for him.
In the light of the pleadings and materials on record and after perusing the communication of the learned Munsiff, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Munsiff, Varkala, to consider and dispose of EP No.6/2022 in OS No.203/2021, in accordance with law and as expeditiously as possible, at any rate within a period of six months from the date of receipt of a certified copy of the judgment.
The original petition is ordered accordingly.