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Judgment
6 paragraphs · 181 wordsC.S.Dias, J
The original petition is filed, to direct the Court of the Additional District Judge-I, Mavelikkara, to dispose of C.M.A.No.9/2021(Ext.P3) within a time frame.
Pursuant to the orders passed by this Court on 15.11.2021, the learned District Judge, has by report dated 20.11.2021, informed this Court that the above appeal can be disposed of within a period of eight months from the date of report.
Heard; the learned counsel appearing for the petitioner. Even though notice of this original petition has been served on the learned counsel appearing for the respondents before the appellate court, there is no appearance for them.
In the light of the pleadings and materials on record and the report given by the learned District Judge, in exercise of the supervisory jurisdiction of this Court as enshrined under Article 227 of the Constitution of India, I direct the Court of the Additional District Judge-I, Mavelikkara, to consider and dispose of C.M.A.No.9/2021(Ext.P3), in accordance with law, as expeditiously as possible, at any rate, on or before 23.12.2022.
The original petition is ordered accordingly.