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Judgment
10 paragraphs · 196 wordsThe limited prayer sought for in this Original Petition filed by the petitioner who is the plaintiff in O.S.No. 286 of 2019 pending before the Additional
Munsiff Court, Cherthala is for a direction to the court below to hear and dispose of Ext.P5, I.A. No. 2 of 2020 filed in the suit, within a time limit. The
suit is one for mandatory injunction as well as for prohibitory injunction.
Heard the learned counsel for the petitioner.
As per the direction of this Court, the learned Principal Munsiff, Cherthala who is charge of Additional Munsiff, Cherthala, has filed a report stating
that the suit is posted to 23.01.2021. It is also stated that in I.A. No. 2 of 2020 the respondent has already filed objection and as it is ripe for hearing, it
could be disposed of within 15 days.
Therefore, the report is accepted as such and the learned Additional Munsiff, Cherthala, is directed to dispose of I.A. No. 2 of 2020 in O.S. No. 286
of 2019 within a period of fifteen days from the date of receipt of a copy of this judgment.
This Original Petition is disposed of as above.