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Judgment
7 paragraphs · 260 wordsC.S Dias,J.
The original petition is filed to direct the Court of the Munsiff, Punalur, to consider and dispose of IA No.1/2022 in OS No.291/2022, within a time frame.
Pursuant to the order dated 4.11.2022 passed by this Court, the learned Munsiff, by communication dated 5.11.2022, has informed this Court that IA No.1/2022 is filed for an order of temporary injunction. Urgent notice was ordered in the said application and the same stands posted for the objection of the respondents to 20.1.2023. The court below would make every endeavour to dispose of the application within three months.
Heard; Sri.Jagan Abraham M.George, the learned counsel appearing for the petitioners. Even though notice has been served on the counsel appearing for the respondents before the court below, there is no appearance for them.
In the light of the pleadings and materials on record, after perusing the communication of the learned Munsiff, and taking note of the fact that the application is filed for an order of temporary injunction, I am of the view that the application is to be disposed of expeditiously.
In the result, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Munsiff, Punalur, to consider and dispose of IA No.1/2022 in OS No.291/2022, in accordance with law, as expeditiously as possible, at any rate within a period of one month from today. The respondents may file their counter affidavit, if any, before the said deadline.
The original petition is ordered accordingly.