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Judgment
C.S Dias, J
The original petition is filed to direct the Court of the Munsiff, Pathanamthitta, to consider and dispose of IA No.1/2021 (Ext P4) and IA No.3/2021 (Ext P7) in OS No.254/2019, within a time frame.
Pursuant to the order dated 15.9.2021 passed by this Court, the learned Munsiff, by communication dated 25.9.2021, has informed this Court that Ext P7 application is filed for joint trial of the suit along with OS No.432/2019. The court below would dispose of the application within two weeks.
Heard; Sri.Jose Kuriakose, the learned counsel appearing for the petitioners and Sri.K.S Hariharaputhran, 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 Munsiff, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Munsiff, Pathanamthitta, to consider and dispose of OS Nos.254/2019 and 432/2019 along with all the pending applications, in accordance with law, as expeditiously as possible, at any rate, within a period of three months after the completion of pre-trial steps.
The original petition is ordered accordingly.