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Judgment
4 paragraphs · 89 wordsDr.Kauser Edappagath, J
1.
This O.P.(Crl.) has been filed for expeditious disposal of C.C.No.549/2019 pending on the file of the Judicial First Class Magistrate Court-III, Neyyattinkara.
2.
I have called for a report from the Judicial First Class Magistrate-III, Neyyattinkara, who reported that the matter could be disposed of within a period of eight months.
Hence, this O.P.(Crl.) is disposed of with a direction to the learned Magistrate to dispose of C.C.No.549/2019 within a period of eight months from the date of receipt of a copy of this judgment.