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Judgment
6 paragraphs · 227 wordsC.S Dias,J.
The original petition is filed to direct the Court of the Additional District Judge-II, Thrissur, to consider and dispose of E.A. Nos.959/2017 and 355/2023 in E.P. No.120/2017 within a reasonable time period.
Pursuant to the order dated 3.3.2023 passed by this Court, the learned II Additional District Judge, by communication dated 9.3.2023, has informed this Court that the actual number of the application is E.A No.957/2017, which is filed challenging the executability of the arbitration award. The court below only requires ten days time to dispose of the application along with E.A. No.355/2023.
Heard; Sri.K.M. Muhammed Hussain, the learned counsel appearing for the petitioners and Sri. Unniraj, the learned counsel appearing for the respondent.
In the light of the pleadings and materials on record and after perusing the communication of the learned II Additional District Judge, Thrissur, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the court below to consider and dispose of E.A. Nos.957/2017 and 355/2023, in accordance with law, as expeditiously as possible, at any rate, within a period of ten days from the date of receipt of a certified copy of the judgment. Until such time orders are passed on E.A. No.957/2017, further proceedings in E.P.No.120/2017 shall be kept in abeyance.
The original petition is ordered accordingly.