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Judgment
3 paragraphs · 92 wordsC.S.Dias, J
The original petition is filed to direct the Court of the Munsiff-I, Alappuzha, to consider and dispose of E.A.53/2015 (Ext.P1) and E.A. 54/2015 (Ext.P2) in E.P. 137/2013 in O.S No.389/1996.
Even though this original petition was filed as early as on 11.3.2015, the same has not been moved, not admitted and no interim order has been passed. Hence, I assume that nothing further survives in this original petition. Nevertheless, without prejudice to the right of the petitioner to challenge any subsequent order passed in E.P.137/2013, this original petition is dismissed.