CITY UNION BANK LTD Vs. P. SUBBAIAH

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed seeking a direction to dispose of I.A.No.19 of 2012 in O.S.No.4 of 2012 pending on the file of the learned Subordinate Judge, Kovilpatti.

(2.) HEARD the learned Counsel for the revision petitioner.

(3.) I could see considerable force in the submission of the learned Counsel for the revision petitioners and accordingly, the following direction is issued: The lower Court, shall do well to see that I.A.No.19 of 2012 in O.S.No.4 of 2012 is disposed of within a period of one month from the date of receipt of a copy of this order, if there is no stay by any Court and if there is no legal impediment for disposing of the same.