SMITHA AJI Vs. OFFICIAL RECEIVER SUB COURT

JUDGEMENT

(1.) The original petition is filed, interalia, to direct the Court of the Additional District Judge-I, Mavelikkara to consider and dispose of I.A.No.2/2022 in CMA No.47/2022 within a reasonable time period.

(2.) Pursuant to the order dtd. 27/1/2023 passed by this Court, the learned Additional District Judge, by communication dtd. 31/1/2023, has informed this Court that IA No.2/2022 can be considered after service of notice on the respondent is completed in the CMA. The court below requires two months time to dispose of IA No.2/2022.

(3.) Heard; Sri.R.Reji, the learned counsel appearing for the petitioners. Even though notice has been served on the respondents, except for the respondents 19 and 23, there is no appearance for them. In view of the substantial representation for the respondents, I dispense with further notice to the respondents 19 and 23.