Kerala High Court
Leela Vijayan vs Baby on 16 January, 2008
Author: M.N.Krishnan
Bench: M.N.Krishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 1887 of 2008(Y)
1. LEELA VIJAYAN, KEEZHATHU HOUSE,
... Petitioner
Vs
1. BABY, KALLANICKAL HOUSE,
... Respondent
For Petitioner :SRI.P.P.JACOB
For Respondent : No Appearance
The Hon'ble MR. Justice M.N.KRISHNAN
Dated :16/01/2008
O R D E R
M.N.KRISHNAN, J.
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WP(C) No. 1887 of 2008
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Dated, this the 16th day of January, 2008
J U D G M E N T
This writ petition is filed with a prayer to direct the IInd Additional Munsiff, Ernakulam to dispose of I.A. 10016/07 and I.A. 10428/07 in O.S. 1928/04 before including the suit in the list. The defendant is the writ petitioner. Her grievance is that she has filed a work memo as early as in June 2007 and the Commissioner has omitted to note the same and therefore, she had moved those applications. Without considering that applications, the court has included the suit in the list on 08/02/2008. If it materialises, it will cause hardship to the parties. When applications are filed, it is desirable that the Court disposes of those applications before proceeding with the trial, otherwise it will cause unnecessary embarrassment to the parties as well as the Court. Therefore, I direct the learned IInd Additional Munsiff to dispose of the two applications mentioned above and then only list the case. I feel, this is a case where the court can postpone the case and list it on 31/03/2008 after disposal of these applications.
This writ petition is disposed of as above.
(M.N.KRISHNAN, JUDGE) jg