Friday vs Satheesh Kumar
2021 Latest Caselaw 11890 Ker

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

                              Friday,the 9th day of April 2021/19th Chaithra, 1943
            For information         purpose only
                     IA 1/2021 IN RCRev. 21/2021
RCA No.4/2017 of the RENT CONTROL AUTHORITY (ADDITIONAL DISTRICT
COURT-II), MANJERI
RCP No.60/2014 of the RENT CONTROL COURT (MUNSIFF COURT), MANJERI
PETITIONER/REVISION PETITIONER
        SATHEESH KUMAR,AGED 46,
        S/O PADMAVATHI AMMA, CHERUNGAL HOUSE, VALLUVAMBRAM
        AMSOM, PULLUR DESOM, ERNAD TALUK, MALAPPURAM DISTRICT-676517.
RESPONDENTS/RESPONDENTS
1. MOIDEEN HAJI,AGED 75
    S/O PARATHODI ABDULLAH, KARUVAMBRAM AMSOM, KIDANGAZHI
    DESOM, NARUKARA, ERNAD TALUK, MALAPPURAM DISTRICT-676123

        And 2 others.

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay operation and execution of the judgment in R.C.A.No.4 of 2017 dated
31.01.2020 passed by the Rent Control Appellate Authority (Additional District Court-II),
Manjeri pending disposal of the revision petition.


  This application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and this Court's order dated 15.01.2021 and upon hearing the arguments of
SRI.E.C.AHAMED FAZIL, Advocate for the petitioner, the court passed the following:
                                                                                     [P.T.O]
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                                          ORDER

Interim order is extended for a period of three months.

09-04-2021 Sd/-

A.HARIPRASAD,JUDGE

For information purpose only Sd/-

ZIYAD RAHMAN A.A.,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR msv/2 16.3.21