P M LALITHAMBIKA Vs. JOYMON J

JUDGEMENT

(1.) THIS writ petition is filed seeking to quash Ext. P7 order and consequent orders and to allow Ext. P6 application for stay. When the matter came up for admission this Court ordered interim stay for a period of two weeks. The other side has also entered appearance. There was an ex parte decree passed against the writ petitioner and he moved the trial court for setting aside the ex parte decree after condoning the delay. They were dismissed. Against that decision a review petition was filed before the same court and I am informed that it is pending consideration by that court on 15-6-2007. It is for that court to consider it and dispose of the same on merits after hearing both sides. So, in order to preserve the status quo I dispose of the writ petition as follows: