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Judgment
6 paragraphs · 255 wordsC.S.Dias, J
The original petition is filed to direct the Court of the Munsiff, Perumbavoor, to consider and dispose of I.A.No.1882/2019 in O.S.No.383/2018 (Ext P3) within a reasonable time period.
Pursuant to the order dated 17.03.2023 passed by this Court, the learned Munsiff, Perumbavoor, by communication dated 21.03.2023, has informed this Court that I.A.No.1882/2019 is filed calling for the original documents. The respondent has filed objections to the above application. The suit stands posted to 25.05.2023, for hearing on the application. The court below requires six months’ time to dispose of the suit after the completion of pre-trial steps.
Heard; Smt.P.K. Pamala, the learned counsel appearing for the petitioner and Sri.P.Thomas Geeverghese, the learned counsel appearing for the respondents.
In the light of the pleadings and materials on record and after perusing the communication of the learned Munsiff, and keeping in mind the fact that the suit itself is of the year 2018, I am of the view that the court below is to be directed to consider and dispose of the application along with the suit, rather than considering the application itself. Thus, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Munsiff, Perumbavoor, to consider and dispose of O.S.No.383/2018 and all pending applications in the suit, as expeditiously as possible and in accordance with law, at any rate, within a period of three months after the completion of pre-trial steps.
The original petition is ordered accordingly.