High CourtsSingle Bench

Subramanian vs Manager Federal Bank Ltd

High Court Of Kerala · Decided on 24 March 2022 · Citation: (2022) 03 KL CK 0207

HON’BLE JUDGES
A. Badharudeen, J
RESULT
Disposed Of
CASE NUMBER
Original Petition (C) No. 589 Of 2022

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Judgment

7 paragraphs · 151 words

A. Badharudeen, J

1.

This is an Original Petition filed under Article 227 of the Constitution of India, seeking early disposal of E.A.No.288/2007 in E.P.No.127/2000 in O.S.No.465/1994 pending before the Sub Court, Palakkad.

2.

On 22.03.2022, when this case was taken up for admission, Adv.Syriac Joseph offered Vakalath for R1. Today, no representation for R1.

3.

Here, the minimum prayer is to direct the Sub Court, Palakkad to expedite disposal of E.A.No.288/2007. Considering the petition is of the year 2007, notice to the other side is dispensed with.

Therefore, there shall be a direction to the Sub Judge, Palakkad to dispose of E.A.No.288/2007, within a period of four months, from the date of receipt or production of a copy of this judgment.

Registry is directed to forward a copy of this judgment to the court below concerned, within seven days, for compliance and information.

This Original Petition (Civil) is disposed of.