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Judgment
4 paragraphs · 86 wordsDr Kauser Edappagath, J
1.
This Crl.M.C has been filed for expeditious disposal of C.C.No.49/2020 on the file of the Judicial First Class Magistrate Court, Sasthamcotta.
2.
I have called for a report from the learned Magistrate who reported that the matter could be disposed of within a period of nine months.
Hence, this Crl.M.C is disposed of with a direction to the learned Magistrate to dispose of C.C.No.49/2020 within a period of nine months from the date of receipt of a copy of this order.