Maneesh Babu vs Dr.C.M.Hyderali
2021 Latest Caselaw 16524 Ker

RCRev. No.218/2020                           1/2




                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                      THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                           &
                         THE HONOURABLE MRS. JUSTICE M.R.ANITHA
                Thursday, the 5th day of August 2021 / 14th Sravana, 1943

                         IA.NO.1/2020 IN RCREV. NO. 218 OF 2020


RCA 7/2019 OF RENT CONTROL APPELLATE AUTHORITY/ ADDITIONAL DISTRICT COURT, NORTH
PARAVUR, ERNAKULAM

RCP 6/2019, RENT CONTROL COURT, ALUVA.

   PETITIONER/ REVISION PETITIONER:

          MANEESH BABU, AGED 38 YEARS, S/O V.C. BABU, EASWARI, SANTHI LANE,
          THOTTAKKATTUKARA, THOTTAKKATTUKARA P O, PIN-683102., ALUVA WEST
          VILLAGE AND TALUK

   RESPONDENTS/ RESPONDENTS:

      1. DR.C.M.HYDERALI, AGED 71 YEARS, S/O LATE C.K. MEETHIAN, ASHAR,
         SANTHOSH LANE, ALUVA KARA AND ALUVA WEST VILLAGE, P O, PIN-683101,
         NOW AT BUILDING NO 6/983, NEAR ANWAR MEMORIAL HOSPITAL, ALUVA P O,
         -683101.

            And 2 Others.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment dated 19-08-2020 in R.C.A No. 7/2019, Rent Control
   Appellate Authority, North Parur, pending disposal of the above 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 20/05/2021, and upon hearing the arguments of M/S DINESH
   R.SHENOY, EBIN MATHEW & P.ROHIT PREMANANDA SHENOY, Advocates for the
   petitioner and of SRI.AJITH VISWANATHAN, Advocate for the respondents 1 to
   3, the court passed the following:



                                                                              [PTO]
 RCRev. No.218/2020                              2/2




                           ANIL K. NARENDRAN & M.R. ANITHA, JJ.
                     ----------------------------------------------------------
                                    R.C.Rev.No.218 of 2020
                                                and
                                        I.A.No.1 of 2020
                     ----------------------------------------------------------
                            Dated this the 5th day of August, 2021

                                                ORDER

Anil K. Narendran, J.

The learned counsel for the petitioner seeks an

adjournment.

List on 01.09.2021.

I.A.No.1 of 2020:

Interim order is extended by one month.

Sd/-

ANIL K. NARENDRAN JUDGE

Sd/-

                                                                  M.R. ANITHA
              shg                                                    JUDGE




05-08-2021                        /True Copy/                                Assistant Registrar