MPM GROUP Vs. R.D.ILLUMINATIONS

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Commercial Judge, Ernakulam, to consider and dispose of IA No.3/2022 in CS No.274/2022, on or before 9/2/2023.

(2.) Pursuant to the order passed by this Court today, the learned Judge of the Commercial Court has informed this Court that, IA No.3/2022 is posted to 15/2/2023. Similarly, IA No.10/2022 has been filed to advance the hearing in IA No.3/2022. However, as there is a defect in the application, the application is posted to this afternoon. The court below would consider and dispose of IA No.3/2022 in CS No.274/2022 within three days after service of notice is complete on the respondents.

(3.) Heard; Smt.Thushara James, the learned counsel appearing for the petitioners, Sri.Mohammed Siyad, the learned counsel appearing for the respondents 1 and 2, Sri.S.Sujin, the learned counsel appearing for the tenth respondent, Sri.Philip T Varghese, the learned counsel appearing for the eleventh respondent and Smt.B Sabitha, the learned counsel appearing for the thirteenth respondent. In view of the limited relief that I propose to pass, I dispense with notice to other respondents.