For Information Purpose Only vs Beerankutty
2021 Latest Caselaw 11235 Ker

OP (RC) 56/2021                                  1/2

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
                     THE HONOURABLE MR. JUSTICE A.HARIPRASAD
                                               &
                   THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

                     Wednesday,the 7th day of April 2021/17th Chaithra, 1943

            For information     purpose only
                      OP (RC) No.56/2021
RCA No.4/2020 of the ADDITIONAL DISTRICT COURT, TIRUR
PETITIONER/PETITIONER
       BEERANKUTTY, AGED 55 YEARS,
       PALATT THARAYIL (H), ESWARAMANGALAM AMSOM,
       PUZHAMBRAMDESOM, PONNANI TALUK,
       MALAPPURAM DISTRICT.
RESPONDENT/RESPONDENT
       THESNEENA, AGED 33 YEARS,
       D/O. MUJEEB RAHMAN, THEKKUTH (H), PALLAPRAM, PONNANI NAGARAM
       PO, PONNANI TALUK,
       MALAPPURAM DISTRICT-679583.

         Original Petition (Rent Control) praying inter alia that in the circumstances stated in
the affidavit filed along with the OP (RC) the High Court be pleased to stay all further
proceedings in pursuant to Ext.P1 judgment, pending the disposal of this original petition.
         This petition coming on for admission upon perusing the petition and the affidavit filed
in support of OP (RC) and upon hearing the arguments of M/S.JAMSHEED HAFIZ &
K.K.NESNA, Advocates for the petitioner. the court passed the following:
                                           ORDER

Admit.

Issue notice to the respondent by speed post. There shall be an interim stay as prayed for, for a period of three months. 07-04-2021 Sd/- A.HARIPRASAD, JUDGE Sd/- ZIYAD RAHMAN A.A.,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR PtK/08.04.21.

OP (RC) 56/2021 2/2

EXHIBIT P1: A TRUE COPY OF THE JUDGMENT IN R.C.P 18/2018 BEFORE THE RENT CONTROL COURT PONNANI DATED 3.12.2019.

For information purpose only