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Judgment
6 paragraphs · 207 wordsC.S Dias, J
The original petition is filed to direct the Court of the Munsiff, Aluva, to consider and dispose of OS No.221/2018, within a time frame.
Pursuant to the order dated 15.7.2022 passed by this Court, the learned Munsiff, by communication dated 20.7.2022, has informed this Court that the original defendant died and his legal representatives have been impleaded. All the defendants have filed written statement and the suit stands posted for formulating issues to 14.10.2022. The court below requires nine months’ time to dispose of the suit.
Heard; Smt.Bhanu Thilak, the learned counsel appearing for the petitioner. Even though notice has been served on the respondent through his Counsel, 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 jurisdiction of this Court under Article 227 of the Constitution of India, I direct the Court of the Munsiff, Aluva, to consider and dispose of OS No.221/2018, in accordance with law, as expeditiously as possible, at any rate within a period of nine months from the date of receipt of a certified copy of the judgment.
The original petition is ordered accordingly.