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Judgment
6 paragraphs · 257 wordsC.S Dias, J
The original petition is filed to direct the Court of the Munsiff, North Paravur, to consider and dispose of IA No.17/2022 in OS No.122/2021, within a time frame.
Pursuant to the order dated 2.9.2022 passed by this Court, the learned Munsiff, by communication dated 12.9.2022, has informed this Court that the above application is filed by the petitioner for attachment of properties of the first respondent for recovery of the counter claim amount. The application stands posted to 17.10.2022. The first respondent has filed application for attachment before judgment as IA No.12/2021 against the petitioner, which also stands posted to 17.10.2022. There is also a rent control petition, which is filed by the petitioner for an order to direct the first respondent to surrender vacant possession of the petition schedule building. The court below would make every endeavour to dispose of IA No.17/2022 within two months.
Heard; P.G Jayashankar, the learned counsel appearing for the petitioner and Smt.Revathy P.Manoharan, the learned counsel appearing for the second respondent.
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, North Paravur, to consider and dispose of IA No.17/2022 and IA No.12/2021 in OS No.122/2021, in accordance with law, as expeditiously as possible, at any rate, within a period of two months from today.
The original petition is ordered accordingly.