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Judgment
6 paragraphs · 236 wordsC.S.Dias, J
The original petition is filed to direct the Court of the Subordinate Judge, Perumbavoor, to consider and dispose of C.M.A.No.14/2022 (Ext P10) within a reasonable time period and until such time to direct the Court of the Munsiff, Perumbavoor, to defer further proceedings in E.P.No.128/2017.
Pursuant to the order dated 17.03.2023 passed by this Court, the learned Subordinate Judge, by communication dated 20.03.2023, has informed this Court that C.M.A.No.14/2022 stands posted to 03.07.2023, for final hearing and disposal. The court below requires four months’ time to dispose of the C.M.A.
Heard; Sri. Paul K.Varghese, the learned counsel appearing for the petitioner and Sri. Raju P. Mathew, 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 Subordinate Judge, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Subordinate Judge, Perumbavoor, to consider and dispose of C.M.A.No.14/2022, as expeditiously as possible and in accordance with law, at any rate, within a period of four months from the date of receipt of a certified copy of this judgment. It is made clear that, until such time judgment is passed in C.M.A.No.14/2022, all further proceedings in E.P.No.128/2017 in O.S.No.75/2015 of the Court of the Munsiff, Perumbavoor, shall stand deferred.
The original petition is ordered accordingly.