RASIYA Vs. ARJUNAN

JUDGEMENT

(1.) The original petition is filed, to direct the Court of the Principal Subordinate Judge, Irinjalakuda, to consider and dispose of I.A.No.2/2022 in A.S.No.67/2022 (Ext.P2) within a time frame.

(2.) Pursuant to the order dtd. 13/10/2022, passed by this Court, the learned Principal Subordinate Judge, by communication dtd. 17/10/2022, has informed this Court that the application is posted for return of notice on the Respondent to 20/10/2022. The court below would dispose of the application within one month, after the Respondent files his counter affidavit.

(3.) Heard; Sri. K.S. Rajesh, the learned counsel appearing for the petitioners. Even though notice has been served on the learned counsel appearing for the Respondent before the court below and a memo is filed, there is no appearance for him.