ASHARAF PADINJARAYIL Vs. MOHAMEDALI

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Subordinate Judge, Tirur, to consider and dispose of IA Nos. 1 and 14 of 2022 in OS No.58/2011, within a time frame and until such time to defer all further proceedings in EP No.59/2019.

(2.) Pursuant to the order dtd. 25/10/2022 passed by this Court, the learned Subordinate Judge, by communication dtd. 29/10/2022, has informed this Court that IA No.14/2022 is filed by the defendant under Order 9 Rule 13 of the Code of Civil Procedure and IA No.1/2022 is filed to condone the delay of 2259 days in filing IA No.14/2022. The applications were filed on 17/10/2022 and stands posted to 22/11/2022. The court below would make every endeavour to dispose of the applications within five months.

(3.) Heard: Sri.Jamsheed Hafiz, the learned counsel appearing for the petitioner and Sri.Praveen K.joy, the learned counsel appearing for the respondent.