PRAJANANDHAN Vs. SHIBU

JUDGEMENT

(1.) The original petition is filed to stay all further proceedings in IA No.11/2022 in OS No.369/2014 of the Court of the Principal Subordinate Judge, Thrissur, till the consideration of IA No.2/2022 in AS No.172/2022 of the Court of the District Judge ' V, Thrissur.

(2.) Pursuant to the order dtd. 7/8/2023 passed by this Court, the learned Additional District Judge-V, by communication dtd. 16/8/2023, has informed this Court that IA No.1/2022 is filed in the appeal to condone the delay of 88 days. After the condonation of delay, the appeal can be disposed of within one year.

(3.) Heard; Sri.Akshay Joseph Adhikaram, the learned counsel appearing for the petitioner and Sri.R.Rajesh Kormath, the learned counsel appearing for the respondent.