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Judgment
5 paragraphs · 213 wordsC.S.Dias, J
The original petition is filed to direct the Court of the Additional District Judge-III, Thrissur, to consider and dispose of I.A.No.4667/2018 within a time frame and until such time, to direct the Court of the Subordinate Judge-II, Thrissur, to keep in abeyance all further proceedings in E.P No.348/2017.
Heard; Sri.K.R.Arun Krishnan, the learned counsel appearing for the petitioner. Even though notice of the original petition has been served on the learned counsel appearing for the respondent before the court below, there is no appearance for him.
In the light of the pleadings and materials on record and after perusing the communication of the learned District Judge, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Additional District Judge-III, Thrissur, to consider and dispose of I.A.No.4266/2018 in A.S.No.168/2018, as expeditiously as possible and in accordance with law, at any rate, within a period of one month from the date of receipt of a certified copy of this judgment. It is made clear that, until such time orders are passed on I.A.No.4266/2018, all further proceedings in E.P No.348/2017 of the Court of the Subordinate Judge-II, Thrissur, shall be kept in abeyance.
The original petition is ordered accordingly.