Citation : 2021 Latest Caselaw 12164 Ker
Judgement Date : 20 April, 2021
IA/2/2021 IN RCRev. 14/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE V.G.ARUN
&
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
th th
Tuesday,the 20 day of April 2021/30 Chaithra, 1943
IA 2/2021 IN RCRev. 14/2021
For information purpose only
RCA No.121/2017 of the RENT CONTROL APPELLATE AUTHORITY (DISTRICT & SESSIONS
COURT),KOZHIKODE
RCP No.70/2015 of the RENT CONTROL COURT (ADDITIONAL MUNSIFF COURT-II),
KOZHIKODE
REVISION PETITIONERS/APPELLANTS/RESPONDENT
SENIOR SUPERINTENDENT OF POST OFFICES,
1.
CALICUT DIVISION, KOZHIKODE - 673 005.
AND ANOTHER
RESPONDENT/RESPONDENT/PETITIONER
ZUHARA IQBAL,AGED 57 YEARS, D/O.KUNHALIKUTTY HAJI, FASNA COTTAGE,
1.
POOKKOTTOOR,KODOTTY TALUK, MALAPPURAM DISTRICT, 676 517
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 dated 13.12.2018 in RCA No.121
of 2017 on the file of Additional Rent Control Appellate Authority, Kozhikode and the Order dated
12.04.2017 in RCP No.70 of 2015 on the file of the Rent Control Court/Additional Munsiff-II,
Kozhikode, pending disposal of the 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 18.01.2021 and upon hearing the arguments
of SRI.S.BIJU, (CGC) for the petitioners and of M/S.R.SUDHEESH & M.MANJU, Advocates for the
respondent,the court passed the following:
ORDER
Interim order is extended for a further period of two months.
20-04-2021 Sd/-
V.G.ARUN,JUDGE
Sd/-
MURALI PURUSHOTHAMAN,JUDGE
/true copy/ Sd/-
IA/2/2021 IN RCRev. 14/2021 2/2
ASSISTANT REGISTRAR
For information purpose only
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