SUVITHRA Vs. STATE OF KERALA

JUDGEMENT

(1.) The original petition is filed, to direct the Court of the Munsiff, North Paravur, to consider and dispose of I.A.No.1/2021 in O.S.No.524/2019 (Ext.P5) within a time frame.

(2.) Pursuant to the order passed by this Court on 24/8/2022, the learned Munsiff, North Paravur, by communication dtd. 26/8/2022, has informed this Court that I.A.No.1/2021 has been filed on 12/10/2021. The respondents have filed their objections. The application stands posted to 22/9/2022. The court below would make every endeavour to dispose of the application within two months.

(3.) Heard; Sri. N.P.Silpa, the learned counsel appearing for the petitioner. Sri. G.Hariharan and Sri. Sangeeth C. Subramanian, the learned counsel appearing for the respondents.