ANILA K. SANKAR Vs. K. S. MOHANAN

JUDGEMENT

(1.) The petitioner who is the plaintiff in OS No. 161/2019 pending before the Munsiff-Magistrate Court, Adimaly, has filed this petition seeking a direction to the court below to dispose of the case as expeditiously as possible.

(2.) Heard the learned counsel for the petitioner.

(3.) Since the limited prayer sought for is only for a direction to the court below to dispose of the case at the earliest, notice to the respondent is dispensed with.