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Judgment
6 paragraphs · 230 wordsC.S Dias,J.
The original petition is filed to direct the Court of the Additional Munsiff-I, Thrissur, to consider and dispose of OS No.1895/2018, within a time frame.
Pursuant to the order dated 17.6.2022 passed by this Court, the learned Munsiff, by communication dated 4.7.2022, has informed this Court that all the defendants in the suit except defendants 5 and 7 have filed their written statement. Issues have been framed. But the suit was adjourned due to the pandemic. The suit was posted to 3.8.2022 for steps. The court below would make every endeavour to dispose of the suit within eight months.
Heard; Sri.G.Sreekumar (Chelur), the learned counsel appearing for the petitioner. Service is complete on the respondents except respondents 1 and 5. As there is substantial representation of the respondents and in view of the limited relief that I propose to pass, I dispense with further notice to the respondents 1 and 5.
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 Additioinal Munsiff-I, Thrissur, to consider and dispose of OS No.1895/2018 within six months from the date of receipt of a certified copy of the judgment.
The original petition is ordered accordingly.