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Judgment
2 paragraphs · 91 wordsThis original petition is filed, to direct the Court of the Munsiff, Alappuzha, to recall the warrant of arrest issued against the petitioner in E.P. No.87/2014 in O.S.No.487/2011.
Even though this original petition was filed on 17.12.2016, the same has not been admitted and no interim order has been passed. Since the execution petition itself is of the year 2014 and no interim order has been passed by this Court till date, I am of the view that nothing further survives in this original petition. Hence, this original petition is dismissed.