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Judgment
6 paragraphs · 180 wordsC.S Dias,J.
The original petition is filed to direct the Court of the Additional District and Sessions Judge-III, Alappuzha, to dispose of EP No.208//2018 within a time frame.
Pursuant to the order dated 20.5.2022 passed by this Court, the learned Additional District Judge by communication dated 26.5.2022 has informed this Court that the above execution petition can be disposed of within six months from the date the judgment debtors enter appearance.
Heard the learned counsel appearing for the petitioners. In view of the limited relief that I propose to pass, I dispense with notice to the respondents.
In the light of the pleadings and materials on record and the above-mentioned communication, in exercise of the supervisory powers of this Court as enshrined under Article 227 of the Constitution of India, I direct the Court of the Additional District and Sessions Judge-III, Alappuzha, to dispose of EP No.208//2018, as expeditiously as possible and in accordance with law, within a period of six months from the date the judgment debtors enter appearance.
The original petition is disposed of accordingly.