SUNEERA Vs. KAPPEKKADAN BUSHARA

JUDGEMENT

(1.) The original petition is filed, inter alia, to direct the Court of the Munsiff, Manjeri, to dispose of I.A.Nos.3 and 5/2022 in 0.S.No.284/2018(Exts.P5 and P6) within a time frame.

(2.) Pursuant to the orders passed by this Court on 6/6/2022, the learned Munsiff, Manjeri, has by communication dtd. 10/6/2022, informed this Court that the above suit is filed to pass a decree of perpetual injunction. An order of temporary injunction has already been passed on 29/6/2018. Now, the petitioner has filed I.A.Nos.3 and 5/2022 for an order of mandatory injunction and for prosecution. The applications are posted to 7/7/2022 for counter statements. An Advocate Commissioner has already been appointed to report the matters sought for by the petitioner. The learned Munsiff needs two months' time to consider and dispose of the above applications.

(3.) Heard; Sri. C.M.Mohammed Iquabal, the learned counsel appearing for the petitioner and Sri. K.M. Feroz, the learned counsel appearing for the first respondent. In view of the limited relief that I propose to pass, I dispense with notice to the fourth respondent. Service is declared complete on respondents 2 and 3.