LAWS(KER)-2022-6-261

P. A.JOSE Vs. VALSA GEORGE

Decided On June 17, 2022
P. A.Jose Appellant
V/S
VALSA GEORGE Respondents

JUDGEMENT

(1.) The original petition is filed to direct the Court of the IIIrd Additional District Judge, Thrissur, to consider and dispose of OP No.284/2021(Ext P1), within a time frame.

(2.) Pursuant to the order dtd. 23/3/2022, passed by this Court, the IVth Additional District Judge, Thrissur, by communication dtd. 25/3/2022 has informed this Court that she is holding the charge of the IIIrd Additional District Court. In OP 284/21, the third respondent has not appeared. On a consideration of all pending matters, OP 284/2021 can be disposed of within a period of three months after the third respondent before the Court below enters appearance.

(3.) Heard; Sri.Saijo Hassan, the learned counsel appearing for the petitioner and Sri.Aswin Nanda, the learned counsel appearing for the third respondent.