T. Thafseer vs K.T. Sreelatha Nambiar

Citation : 2022 Latest Caselaw 8407 Ker
Judgement Date : 1 July, 2022

Kerala High Court
T. Thafseer vs K.T. Sreelatha Nambiar on 1 July, 2022
RCRev. No.124/2020                                1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                              &
                          THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
                     Friday, the 1st day of July 2022 / 10th Ashadha, 1944

                            IA.NO.2/2020 IN RCREV. NO. 124 OF 2020




        RCP No.13/2011 of the RENT CONTROL COURT (MUNSIFF COURT), THALASSERY

RCA No.111/2018 of the RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT
COURT - II), THALASSERY
   PETITIONER/REVISION PETITIONER:

          T. THAFSEER, AGED 43 YEARS, S/O.BASHEER, PADMANBH, OPP.TOWN HALL,
          CHIRAKKARA, TELLICHERRY KANNUR DISTRICT.

   RESPONDENT/RESPONDENT:

          K.T. SREELATHA NAMBIAR, AGED 60 YEARS, W/O.K.T.R NAMBIAR, RESIDING
          AT 37, JAWAHARLAL NEHRU ROAD, CALCUTTA-700 071

         Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings purusant to the order dated 11/7/2018 in RCP No.13/2011 on the
   files of the Court of the Rent Controller (Munsiff), Thalassery and confirmed
   by judgment dated 19/3/2020 in RCA No.111/2018 of the Rent Control Appellate
   Authority, District Judge, Thalassery, pending disposal of the above revision
   petition in the interest of justice.



        This application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dated 07/07/2021 and upon hearing the arguments of SRI. T.P.SAJID,
   Advocate for the petitioner and of SRI.M.RAMESH CHANDER, Senior Advocate
   along with SRI.BALU TOM & SMT.K.A.SANJEETHA, Advocates for the respondent,
   the court passed the following:

                                             ORDER

The interim order is revived and extended for a period of one month.

Sd/- ANIL K.NARENDRAN, JUDGE Sd/- P.G. AJITHKUMAR, JUDGE 01-07-2022 /True Copy/ Assistant Registrar