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Ia/1/2021 In Rcrev./29/202 vs Dr.Prasanth
2021 Latest Caselaw 5810 Ker

Citation : 2021 Latest Caselaw 5810 Ker
Judgement Date : 17 February, 2021

Kerala High Court
Ia/1/2021 In Rcrev./29/202 vs Dr.Prasanth on 17 February, 2021
IA/1/2021 IN RCRev. 29/2021              1/1


                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
                      THE HONOURABLE MR. JUSTICE A.HARIPRASAD
                                         &
                   THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
               Wednesday,the 17th day of February 2021/28th Magha,1942


                          IA/1/2021 IN RCRev./29/2021
    For information purpose only
RCA No.55/2019 of the RENT CONTROL APPELLATE AUTHORITY/ADDITIONAL
DISTRICT COURT, IRINJALAKUDA
RCP No.50/2012 of the RENT CONTROLLER (PRINCIPAL MUNSIFF) COURT,
IRINJALAKUDA

PETITIONER/ REVISION PETITIONER

          DR.PRASANTH, SREYAS DENTAL CLINIC, ROOM NO 1/273,
          KUNDUKAVU THEKKENADA GOPURM COMPLEX,
          ALAGAPPANAGAR GRAMA PANCHAYAT, AMBALLUR VILLAGE, MUKUNDAPURAM
          TALUK, TRISSUR DISTRICT, PIN-680 302.

RESPONDENT/ RESPONDENT

          NSS KARAYOGAM NO.3222, AMBALLUR, AMBALLUR VILLAGE, MUKUNDAPURAM
          TALUK, TRISSUR DISTRICT,
          REPRESENTED BY THE PRESIDENT , NSS KARAYOGAM NO. 3222,
          AMBALLUR VILLAGE, MUKUNDAPURAM TALUK,
          TRISSUR DISTRICT, PIN-680302.

        Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay t he operation of the judgment in RCA
55/2019 on the file of the Rent Control Appellate Authority/ Addl. District Court,
Irinjalakuda dated 08-06-2020 till disposal of this revision petition.
       This application coming on for orders upon perusing the application and the
affidavit filed in support thereof, and upon hearing the arguments of M/S REJI
MATHEW.M, MEHRUNISHA BASIMA & MATHEW VARGHESEL, Advocate for the
petitioner, the court passed the following.

                                       ORDER

Revision petitioner shall clear off all the admitted arrears and continue to pay admitted rent to the respondent. 17-02-2021 Sd/-

A.HARIPRASAD,JUDGE

Sd/-

P.V.KUNHIKRISHNAN,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR hr.....

 
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