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Judgment
C.S.Dias, J
The original petition is filed to direct the Court of the Munsiff, Karunagappally, to consider and dispose of I.A.No.1/2022 filed in O.S.No.310/2017 as well as to dispose of the suit within a time period.
Pursuant to the order dated 29.03.2023 passed by this Court, the learned Munsiff(in charge), by communication dated 04.04.2023, has informed this Court that I.A.No.2/2022 has already been disposed of on 03.04.2023.
Heard; Sri. T.S.Harikumar, the learned counsel appearing for the petitioner and Smt. Latha Anand, the learned counsel appearing for the respondents.
In the light of the pleadings and materials on record and after perusing the communication of the learned Munsiff and taking into account the fact that the suit is of the year 2017, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Munsiff, Karunagappally, to consider and dispose of O.S.No.310/2017, as expeditiously as possible and in accordance with law, at any rate, within a period of three months after the completion of pre-trial steps. Needless to mention that the respondents would be at liberty to file their additional written statement to the amended plaint.
The original petition is ordered accordingly.