SEBASTIAN Vs. MARIYAM

JUDGEMENT

(1.) The original petition is filed to direct the Court of the IVth Additional District Judge, Thrissur, to consider and dispose of IA No.1/2022 in CMA No.60/2022, within a time frame.

(2.) Pursuant to the order dtd. 11/11/2022 passed by this Court, the learned District Judge, by communication dtd. 15/11/2022, has informed this Court that IA No.1/2022 is filed to condone the delay of 1258 days. The respondents 1 to 3 have not filed their counter affidavit. The interlocutory application stands posted to 7/12/2022 for the counter affidavit of the respondents. The court below would make every endeavour to dispose of the application within three months.

(3.) Heard; Sri.Lindons C.Davis, the learned counsel appearing for the petitioners and Sri.Sumodh Madhavan Nair, the learned counsel appearing for the respondents.