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Judgment
8 paragraphs · 127 words@Judgmenttag-Judgment
A.Badharudeen, J.
Plaintiffs in I.A.No.1/2021 in O.S.No.585/2021 on the file of the Munsiff's Court, Alappuzha are the petitioners herein and the short prayer moved
by the petitioners is hearing and disposal of Ext.P2 viz., I.A.No.1/2021, an application filed by the petitioner for interim mandatory injunction.
Having considered the minimum prayer, I direct the learned Munsiff to expedite hearing and disposal of I.A.No.1/2021 at the earliest, at any rate,
within two weeks from the date of receipt of a copy of this judgment or production of the same by the parties concerned.
With the above direction, this Original Petition (Civil) stands disposed of.
Registry is directed to forward a copy of this judgment to the court below concerned, forthwith by email, for information and compliance.