SANDHYA S. PAI Vs. M. VIJAYA SANKAR

JUDGEMENT

(1.) .The respondent in R.C.P.No.116 of 2023 before the Third Additional Munsiff's Court, Ernakulam, has filed this original petition under Article 227 of the Constitution of India, seeking stay of all further proceedings in E.P.No.28 of 2024 in R.C.P.No.116 of 2023 for a reasonable time, so as to enable him to obtain the certified copies of the ex parte decree in R.C.P.No.116 of 2023 dtd. 29/11/2023 and the orders in Restro Petition No.234 of 2023 and I.A.No.1 of 2023 in R.C.P.No.116 of 2023.

(2.) The short facts necessary for the disposal of this original petition are as follows:

(3.) In the nature of the orders that we propose to pass in this original petition, service of notice to the respondent herein is dispensed with.