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Judgment
6 paragraphs · 198 wordsC.S Dias, J
The original petition is filed to direct the Court of the Additional Munsiff-III, Thiruvananthapuram, to consider and dispose of O.S.No.960/2018 within a reasonable time period.
Pursuant to the order dated 20.02.2023 passed by this Court, the learned Additional Munsiff-III, Thiruvananthapuram, by communication dated 23.02.2023, has informed this Court that the suit is filed for a decree of permanent prohibitory injunction. The suit is posted for framing of issues. The court below requires three months’ time to dispose of the suit after the completion of pre-trial steps.
Heard; Sri.M.K. Aboobacker, the learned counsel appearing for the petitioners. Even though notice has been served on the respondent, 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 Additional Munsiff-III, Thiruvananthapuram, to consider and dispose of O.S.No.960/2018, in accordance with law and as expeditiously as possible, at any rate, within a period of three months after the completion of pre-trial steps.
The original petition is ordered accordingly.