AMMUKUTTY VARUGHESE Vs. JOSEPH THOMAS

JUDGEMENT

(1.) The original petition is filed to direct the Court of the Subordinate Judge, Nedumangad, to consider and dispose of EA No.85/2016 in EP No.1/2013 in OS No.73/2009 within a time frame.

(2.) Pursuant to the order dtd. 13/3/2020 passed by this Court, the learned Subordinate Judge, by communication dtd. 18/3/2020, has informed this Court that the application was adjourned due to the COVID-19 pandemic. The court below would make every endeavour to dispose of the application within one month from the date of re-opening of Court after vacation.

(3.) Heard; Smt.Anjali.S, the learned counsel appearing for the petitioner and Sri.R.T Pradeep, the learned counsel appearing for the respondent.