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Judgment
7 paragraphs · 222 wordsC.S.Dias, J
The original petition is filed to direct the Court of Subordinate Judge, Kottayam, to consider and dispose of O.S. No.137/2017 within a time frame.
Pursuant to the order dated 28.09.2022 passed by this Court, the learned Subordinate Judge, Kottayam, by communication dated 30.09.2022, has informed this Court that the suit stands listed for trial to 03.12.2022. The court below would make every endeavour to dispose of the suit by the end of December,2022.
Heard; Sri.G.Santhosh Kumar, the learned counsel appearing for the petitioner and Sri. M. Narendra Kumar, the learned counsel appearing for the respondent.
The learned counsel appearing for the respondent submits that as the respondent/plaintiff is employed abroad and it is necessary that he be recalled and re-examined in order to prove certain aspects. Therefore, the suit may be directed to be disposed of only by the end of January.
On a consideration of the pleadings and materials on record and after perusing the communication of the learned Subordinate Judge, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Court of the Subordinate Judge, Kottayam, to consider and dispose of O.S.No.137/2017, in accordance with law, as expeditiously as possible, at any rate, on or before 31.01.2023.
The original petition is ordered accordingly.