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Judgment
7 paragraphs · 205 wordsC.S Dias,J.
The original petition is filed to direct the Court of the Munsiff, Perumbavoor to consider and dispose of OS No.362/2019 within a time frame.
Pursuant to the order dated 21.2.2022 passed by this Court, the learned Munsiff has by communication dated 3.3.2022 informed this Court that the suit can be disposed of within a period of six months from 3.3.2022.
Heard; Sri.Dinesh R.Shenoy, the learned counsel appearing for the petitioner and Sri.Sinu G.Nath, the learned counsel appearing for the respondents.
The learned counsel appearing for the respondents submitted that the plaintiffs' evidence has already been closed and the suit is listed for the defendant's evidence to 18.7.2022. Therefore, the suit will be disposed of shortly. Hence the original petition may be dismissed as infructuous.
In the light of the pleadings and materials on record, the abovementioned communication of the learned Munsiff and after hearing the learned counsel appearing on both sides, I am of the view that the original petition can be disposed of directing the Court of the Munsiff, Perumbavoor, to consider and dispose of OS No.362/2019, in accordance with law, as expeditiously as possible, at any rate on or before 30.9.2022.
The original petition is ordered accordingly.