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Judgment
8 paragraphs · 119 wordsA. Badharudeen, J
The short prayer in this Original Petition filed under Article 227 of the Constitution of India, is to direct the Principal Munsiff, Ernakulam to issue
certified copy of the order dated 08.02.2022 in E.P.No.217/2021, pending before that court.
Heard the learned counsel for the petitioners.
Having considered the minimum prayer, I am inclined to allow this petition. There shall be a direction to the learned Munsiff, Ernakulam to issue
certified copy of the order sought for, if proper application and stamp produced as notified, within a period of five days from the date of receipt of
copy of this judgment or its production by the parties concerned.
Accordingly, this Original Petition is disposed of.