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Judgment
8 paragraphs · 253 wordsC. S. Dias, J
The original petition is filed to direct the Commercial Court, Ernakulam to consider and dispose of O.P.(Arb.) No.127/2021, expeditiously.
Pursuant to the order dated 08.08.2023 passed by this Court, the learned Commercial Judge, by communication dated 10.08.2023, has informed this Court that the above original petition is filed under Section 34 of the Arbitration and Conciliation Act. The respondents have entered appearance and file their counter affidavit. The petitioner has filed the rejoinder also. There are certain applications that are pending consideration, in which the respondents have filed their objections. The court below requires five months’ time to dispose of the above original petition.
Heard; Sri.Babu Thomas, the learned Counsel appearing for the petitioner and Sri.Abu Mathew, the learned Counsel appearing for the respondents.
Having considered the pleadings and materials on record and after perusing the communication of the learned Judge of the Commercial Court, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I am inclined to allow the original petition.
Resultantly, I order the original petition as follows:
(i) The Commercial Court, Ernakulam is directed to consider and dispose of O.P. (Arb.) No.127/2021, in accordance with law and as expeditiously as possible, at any rate, within a period of five months from the date of receipt of a certified copy of this judgment.
(ii) The court below shall also dispose of the pending applications within the time period stipulated for disposal of the original petition.