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Judgment
6 paragraphs · 204 wordsC.S.Dias, J
The original petition is filed to direct the Court of the Munsiff, Punalur, to consider and dispose of I.A.No.2475/2018 and O.S.No.282/2018 within a time frame.
Pursuant to the order dated 08.11.2022 passed by this Court, the learned Munsiff, by communication dated 16.11.2022, has informed this Court that the suit is filed for declaration and other consequential reliefs. I.A.No.2475/2018 is filed under Order 39 Rule 2 of the Code of Civil Procedure, 1908, for prosecution. The application stands posted for filing of objection. The court below requires at least six months’ time to dispose of the suit.
Heard; Sri. S.Sreejith, the learned counsel appearing for the petitioner and Smt.Anjana Kannath, 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, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the learned Munsiff, Punalur, to consider and dispose of I.A.No.2475/2018 and O.S.No.282/2018, 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.