M.A.John vs Jayakrishna Shenoi

RCRev. No.2/2021                               1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                         THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                              &
                           THE HONOURABLE MR.JUSTICE P.G.AJITHKUMAR

                   Thursday, the 7th day of July 2022 / 16th Ashadha, 1944

                            IA.NO.1/2021 IN RCREV. NO. 2 OF 2021

            RCP No.13/2013 of the RENT CONTROL COURT (MUNSIFF), CHERTHALA

RCA No.4/2019 of the RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT
COURT- II), ALAPPUZHA
   PETITIONER/ PETITIONER:

       1. M.A.JOHN, AGED 69 YEARS, S/O. ANTONY, CONDUCTING BAKERY AND COOL BAR
          BUSINESS, NADAKKAVU JUNCTION, CHERTHALA, RESIDING AT MADAVANA HOUSE,
          CHERTHALA NORTH MURI, CHERTHALA NORTH VILLAGE, CHERTHALA TALUK,
          ALAPPUZHA. (DIED) LR'S IMPLEADED
       2. ADDL.P2. MARYKUTTY JOHN, AGED 72 YEARS, W/O LATE M.A. JOHN, RESIDING
          AT MADAVANA HOUSE, C.M.C. 30, CHERTHALA NORTH MURI, CHERTHALA NORTH
          VILLAGE, CHERTHALA TALUK, ALAPPUZHA DISTRICT, PIN-688524.

            and 3 others...

   RESPONDENTS/RESPONDENTS:

       1. JAYAKRISHNA SHENOI, AGED 27 YEARS, S/O. V.N. RAMACHANDRA SHENOI,
          VELIPARAMBIL HOUSE, CHERTHALA NORTH MURI, CHERTHALA NORTH VILLAGE,
          CHERTHALA TALUK, ALAPPUZHA.

            and 2 others...

         Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings for eviction of the petitioner herein from the petition schedule
   item number 1 shop room, persuant to the judgment in R.C.A 4/2019 of the Rent
   Control Appellate Authority (Addtional District Judge- II), Alappuzha dated
   15-07-2020, pending disposal of this Rent Control Revision Petition.



        This application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dated 07.06.2022 and        upon hearing the arguments of M/S
   C.R.SYAMKUMAR, SOORAJ T.ELENJICKAL & P.A.MOHAMMED SHAH, Advocates for the
   petitioner and of Sri. T.JAYAKRISHNAN, Advocate for the respondent 1, the
   court passed the following:

                                                                             (p.t.o)
 RCRev. No.2/2021                              2/2




                                       O R D E R

Interim order will stand extended by one month..

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