SAROJINI Vs. DAVIS

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Additional District Judge-III, Thrissur, to consider and dispose of I.A.No.4667/2018 within a time frame and until such time, to direct the Court of the Subordinate Judge-II, Thrissur, to keep in abeyance all further proceedings in E.P No.348/2017.

(2.) Heard; Sri.K.R.Arun Krishnan, the learned counsel appearing for the petitioner.

(3.) Even though notice of the original petition has been served on the learned counsel appearing for the respondent before the court below, there is no appearance for him.