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Judgment
4 paragraphs · 116 wordsC.S.Dias, J
The original petition is filed challenging Ext.P2 order passed by the Court of the Munsiff, Kottarakkara, dismissing the suit for default, for not taking steps to cure the defects dated 18.08.2012 and 22.08.2012.
Even though the original petition was filed on 20.12.2012, this Court has not admitted the original petition and has not passed any interim order. Even before this Court, the petitioners have not taken steps to issue notice to the respondents. Likewise, when the case came up for consideration on 18.09.2015, there was no representation for the petitioners. At this distance of time, I find that nothing further survives in this original petition.
Hence, original petition is dismissed as infructuous.