NAJUMUDDIN Vs. AL WAZZANI ELECTRO MECHANICAL CONTRACTING SHARJAH

JUDGEMENT

(1.) The original petition is filed, interalia, to direct the Court of the Subordinate Judge, Punalur, to consider and dispose of I.A.Nos. 3/2022 and 4/2022 in O.S. 85/2016, within a time frame and until such time to defer further proceedings in E.P.2/2022 as against the petitioner.

(2.) Pursuant to the order dtd. 12/1/2023 passed by this Court, the learned Subordinate Judge, by communication dtd. 19/1/2023, has informed this Court that I.A Nos.3 and 4/2022 have been filed to set aside the ex parte decree dtd. 24/5/2018 and to condone the delay of 1606 days in filing I.A No.3/2022. The application stands posted for return of notice of the respondents 3 and 4. The court below would make an endeavour to dispose of the applications within one month after notice is served on all the respondents.

(3.) Heard; Sri.Sanil Kumar, the learned counsel appearing for the petitioner and Sri.D.Anil Kumar, the learned counsel appearing for respondents 1 and 2.