JAMES VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) The original petition is filed, interalia, to direct the Court of the Principal Subordinate Judge, Thiruvananthapuram to consider and dispose of OP (Arb.) No.50/1994 within a time frame.

(2.) Pursuant to the order dtd. 23/9/2022 passed by this Court, the learned Principal Subordinate Judge, by communication dtd. 7/10/2022, has informed this Court that OP(Arb.) No.50/1994 is not pending before the court below. The said original petition was closed on 8/6/2007. Now, the petitioner has filed IA No.137/2021 to take back the case on record. The application was posted to 19/10/2022. The same was objected by the respondent. The court below would dispose of IA No.137/2021 on or before 15/11/2022. A decision, whether OP(Arb.) No.50/1994 is to be disposed of or not will be taken only after a decision is taken on IA No.137/2021.

(3.) Heard; Sri. James Abraham, the learned counsel appearing for the petitioner and Smt.Sylaja, the learned Government Pleader appearing for the respondents.