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Judgment
6 paragraphs · 241 wordsC.S Dias, J
The original petition is filed to direct the court of the Munsiff-II, Alappuzha, to consider and dispose of the objection filed to the commission report in I.A.No.3439/2015 in I.A.No.240/2018 (Ext P6) and I.A.No.2/2022 in I.A.No.3439/2015 in I.A.No.240/2018 in O.S.No.228/2012 (Ext P7) within a reasonable time period.
Pursuant to the order dated 02.08.2022 passed by this Court, the learned Additional Munsiff, Alappuzha, by communication dated 08.08.2022 has informed this Court that the above applications are pending consideration.
Heard; Sri. Lindons C. Davis, the learned counsel appearing for the petitioners, Smt. Nita N.S., the learned counsel appearing for the first respondent and Sri. M.R. Arunkumar, the learned counsel appearing for the second respondent. Service is complete on the other respondents.
In the light of the pleadings and materials on record and after perusing the communication of the learned Munsiff, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the court of the Additional Munsiff, Alappuzha, to consider and dispose of Exts P6 & P7 applications, in accordance with law, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a certified copy of this judgment. Until such time orders are passed on the above applications, the trial in O.S.No.228/2012 of the court of the Additional Munsiff, Alappuzha, shall be kept in abeyance.
The original petition is ordered accordingly.