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Judgment
4 paragraphs · 138 wordsDevan Ramachandran, J
When this matter was called today, the report of the learned Sub Judge Pathanamthitta is on file, wherein, the learned Judge has said that I.A.Nos.1/2022, 2/2022 and 3/2022 in C.S.No.45/2022 will be disposed of not later than two months from 14.09.2023, when the matter is next listed.
Since the learned counsel for the petitioner accedes to the above time frame, I dispose of this original petition, directing the Trial Court to act as afore and to dispose of the I.As within a period of two months from 14.09.2023.
Needless to say, since this Court has not entered into the merits of any of the rival contentions of the parties, all of them are left open; and they will also be given sufficient opportunities by the Trial Court when the afore exercise is completed.