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Judgment
6 paragraphs · 261 wordsC.S Dias, J
The original petition is filed to direct the Court of the Subordinate Judge, Hosdurg, to consider and dispose of IA Nos.1 and 2 of 2023 in OS No.31/2020 and also to provide the petitioner a copy of the order in IA No.5/2022 in the above suit within a reasonable time period, and until such time to defer further proceedings in the suit.
Pursuant to the order dated 23.3.2023 passed by this Court, the learned Subordinate Judge, by communication dated 27.3.2023, has informed this Court that IA Nos.1 and 2 of 2023 are posted for counter and hearing to 8.6.2023. The court below requires two months’ time from 8.6.2023 to dispose of applications. The certified copy of an order that was applied by the petitioner has already been delivered to his counsel.
Heard; Sri.Satheeshan Alakkadan, the learned Counsel appearing for the petitioner and Sri.Jayesh Mohankumar, the learned counsel appearing for the respondents.
In the light 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 learned Subordinate Judge, Hosdurg, to consider and dispose of IA Nos.1 and 2 of 2023 in OS No.31/2020, in accordance with law and as expeditiously as possible, at any rate on or before 8/8/2023. Until such time orders are passed on the above applications, further proceedings in OS No.31/2020 shall be kept in abeyance.
The original petition is ordered accordingly.