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Judgment
7 paragraphs · 161 wordsA. Badharudeen, J
This Original Petition (Criminal) has been filed under Article 227 of the Constitution of India and the prayer herein is to give a direction to the Family Court, Tirur for an early disposal of Ext.P1 M.C.No.371/2021 pending before that court, at the earliest.
Heard.
When report of the Family Court was called for, it is reported that in this matter, interim maintenance granted and five months' time required for the disposal of the case.
Acting on the report of the Family Court Judge, in consideration of the prayer herein, there shall be a direction to the Family Court, Tirur to dispose of MC.No.371/2021 within a period of five months, from the date of receipt or production of a copy of this judgment.
This Original Petition (Criminal) stands disposed of as indicated above.
Registry is directed to forward a copy of this judgment to the court below concerned, within two weeks, for information and compliance.