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
3 paragraphs · 104 wordsC.S.Dias, J
The original petition is filed to call for the records leading to E.P. No.112/2014 (Ext.P4 ) and E.P. No.109/2014 (Ext.P5) passed in I.A No.1665/2007 in O.S 142/2005 of the Court of the Subordinate Judge, Tirur.
Even though this original petition was filed as early as on 20.2.2015, the same has not been admitted and no interim order has been passed. In the above circumstances, I am of the firm view that nothing further survives in this original petition. Nevertheless, without prejudice to the right of the petitioner to challenge any subsequent order passed by the court below, this original petition is dismissed.