Baby Mary vs Sesu Mary
2021 Latest Caselaw 25254 Mad

                                                                              C.R.P.(PD) (MD) No.2090 of 2021



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 22.12.2021

                                                          CORAM:

                                        THE HONOURABLE MS.JUSTICE P.T.ASHA

                                              C.R.P.(PD) (MD) No.2090 of 2021

                     Baby Mary                                         .. Petitioner/Petitioner/
                                                                          Plaintiff

                                                               -vs-

                     Sesu Mary                                         .. Respondent/Respondent/
                                                                          Defendant

                     Prayer :- Petition filed under Article 227 of the Constitution of India to
                     direct the Additional District and Session Court, Padmanabhapuram to
                     dispose the I.A.No.1 of 2020 in O.S.No.172 of 2020 a speedy manner
                     within a time frame as fixed by this Court.

                                        For Petitioner    :      Mr.K.P.Narayanakumar


                                                              ******

                                                              ORDER

This Civil Revision Petition is filed by the petitioner/plaintiff

seeking expeditious disposal of the interlocutory application in I.A.No.1

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https://www.mhc.tn.gov.in/judis C.R.P.(PD) (MD) No.2090 of 2021

of 2020 in O.S.No.172 of 2020 pending on the file of the learned

Additional District and Sessions Court, Padmanabhapuram.

2.Perusal of the B-Diary extract would indicate that from

08.10.2021, the matter is being adjourned for enquiry. The application in

question is one seeking attachment of the property of the respondent

before judgment.

3.Considering the above, this Civil Revision Petition is allowed,

directing the learned Additional District and Sessions Judge,

Padmanabhapuram, to dispose of the interlocutory application in I.A.No.

1 of 2020 in O.S.No.172 of 2020 within a period of one month from the

date of receipt of a copy of this order. No costs.

22.12.2021 Index : Yes/No Speaking/Non-Speaking Order

abr

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https://www.mhc.tn.gov.in/judis C.R.P.(PD) (MD) No.2090 of 2021

P.T.ASHA, J.

abr Note:-

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate / litigant concerned.

To

The Additional District and Sessions Court, Padmanabhapuram.

C.R.P.(PD) (MD) No.2090 of 2021

Dated: 22.12.2021

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https://www.mhc.tn.gov.in/judis