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Judgment
6 paragraphs · 190 wordsC.S.Dias, J
The original petition is filed, to direct the Court of the Ist Additional Munsiff, Thiruvananthapuram, to consider and dispose of O.S.No.586/2018 (Ext.P1) within a time frame.
Pursuant to the orders passed by this Court on 13.07.2022, the learned Ist Additional Munsiff, Thiruvananthapuram, by communication dated 18.07.2022, has informed this Court that the suit stands posted for framing of issues to 13.09.2022. The court below would make every endeavour to dispose of the matter within eight months.
Heard; Sri. K.C.Eldho, the learned counsel appearing for the petitioner.
In the light of the pleadings and materials on record and after perusing the communication of the learned Munsiff and after hearing the learned counsel appearing for the petitioner, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Ist Additional Munsiff, Thiruvananthapuram, to consider and dispose of O.S.No.586/2018, as expeditiously as possible and in accordance with law, at any rate, within a period of eight months from the date of receipt of a certified copy of this judgment.
The original petition is ordered accordingly.