N.B. VINOD Vs. VEDAMONY

JUDGEMENT

(1.) The original petition is filed, to direct the Court of the IVth Additional District Judge, Thrissur, to consider and dispose of A.S.No.159/2017 (Ext.P2) within a time frame.

(2.) Pursuant to the order dtd. 13/10/2022, passed by this Court, the learned Additional District Judge, by communication dtd. 15/10/2022, has informed this Court that the appeal stands posted to 17/10/2022, for the lower court records. There are several 10 year + cases pending before the said court. The court below would make an endeavour to dispose of the appeal within a period of one year from the date of receipt of the order.

(3.) Heard; Sri. Sumodh Madhavan Nair, the learned counsel appearing for the petitioner. Even though notice has been served on the learned counsel appearing for the Respondents before the court below, there is no appearance for them.