AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 241 wordsC.S Dias, J
The original petition is filed to direct the Court of the First Additional Subordinate Judge, Thiruvananthapuram, to consider and dispose of IA No.4/2023, IA No.14/2022 and IA No.4/2022 in IA No.2/2021 in OS No.172/2022 expeditiously.
Pursuant to the order dated 25.1.2023 passed by this Court, the learned First Additional Subordinate Judge, by communication dated 31.1.2023, has informed this Court that counter affidavits have been filed in all the above applications. The same can be heard and disposed of on or before 28.2.2023, if both Counsel co-operate.
The respondents have filed a counter affidavit refuting the allegations in the original petition. They contended that there is no merit in the original petition, which only deserves to be dismissed.
Heard; Sri.Suman Chakravarthy, the learned Counsel appearing for the petitioner and Smt.M.Hemalatha, the learned counsel appearing for the respondents.
In the light of the pleadings and materials on record and after perusing the communication of the learned Subordinate Judge, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the First Additional Subordinate Judge, Thiruvananthapuram, to consider and dispose of IA No.4/2022 in IA No.2/2021, IA No.4/2023 and IA No.14/2022 in OS No.172/2022, in accordance with law and as expeditiously as possible, at any rate on or before 13.4.2023, after affording both sides an opportunity of being heard.
The original petition is ordered accordingly.