Kerala High Court
C.V.Vasu vs Pathalayintavida Usman on 27 July, 2022
RCRev. No.452/2019 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
Wednesday, the 27th day of July 2022 / 5th Sravana, 1944
IA.NO.1/2019 IN RCREV. NO. 452 OF 2019
RCP No.15/2014 of the RENT CONTROL COURT/ MUNSIFF COURT, THALASSERY
RCA No.80/2017 of the RENT CONTROL APPELLATE AUTHORITY/ ADDITIONAL DISTRICT
COURT - III, THALASSERY
PETITIONER/REVISION PETITIONER:
C.V.VASU, AGED 79 YEARS, S/O.CHATHUKUTTY, TALILORING WORK,
C.V.NIVAS, CHONADAM, P.O.ERANHOLI, THALASSERY TALUK, KANNUR DISTRICT
- 670 107.
RESPONDENT/RESPONDENT:
PATHALAYINTAVIDA USMAN, S/O.ABDULLA, AGED 56 YEARS, ONDATH HOUSE,
KAIVELIKKAL, P.O.PUTHOOR, THALASSERY TALUK, KANNUR DISTRICT - 670
692.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all further
proceedings pursuant to the Judgment passed by the Rent Control Appellate
Authority/ Additional District Judge- III, Thalassery in RCA 80/2017
confirming the order passed by the Rent Control Court, Thalassery in RCP
15/2014, pending disposal of the Rent Control Revision.
This application again coming on for orders upon perusing the
application and the affidavit filed in support thereof, and this court's
order dated 29.06.2022 and upon hearing the arguments of M/S B.KRISHNAN &
R.PARTHASARATHY, Advocates for the petitioner and of Sri. K.P. HAREENDRAN,
Advocate for the respondent, the court passed the following:
ORDER
Interim order will stand extended by one month.
Sd/- ANIL K.NARENDRAN, JUDGE Sd/- P.G.AJITHKUMAR, JUDGE 27-07-2022 /True Copy/ Assistant Registrar