Rcp No.18/2018 Of The Rent Control ... vs Haris.P.K.
2021 Latest Caselaw 6672 Ker

IA/1/2021 IN RCRev. 46/2021                  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 24th day of February 2021/5th Phalguna, 1942

    For information purpose onlyIA/1/2021 IN RCRev./46/2021

RCA No.27/2019 of the RENT CONTROL APPELLATE AUTHORITY (DISTRICT

COURT) ,KASARAGOD

RCP No.18/2018 of the RENT CONTROL COURT (MUNSIFF COURT), HOSDRUG

PETITIONER/REVISION PETITIONER
      HARIS.P.K.,AGED 40 YEARS,
      S/O. ABOOBACKER P.M, R/AT VADAKKAN VALAPPIL HOUSE,
      P.O CHITHARI, CHITHARI VILLAGE, HOSDURG TALUK 671 316.
RESPONDENT/RESPONDENT
      P.M.RAMLA, AGED 40 YEARS,
      D/O. LATE P.M MAMMUNHI HAJI, NOW R/AT KUNIYA,
      PERIYA VILLAGE, PERIYA P.O, HOSDURG TALUK 671 316

     Application praying that in the circumstances stated in the affidavit filed therewith
the High Court be pleased to stay the execution of the judgment dated 17-11-2020 in
R.C.A No.27 of 2019 on the file of Rent Control Appellate Authority (District Judge)
Kasaragod and the order of the Rent Controller Court (Munsiff) Hosdurg dated
31.10.2019 in R.C.P No.18 of 2018, and further proceedings in E.P No.15 of 2020 on the
files of the Rent Controller Court (Munsiff) Hosdurg.
    This application coming on for orders upon perusing the application and the affidavit
filed in support thereof, and upon hearing the arguments of MR.A.ARUNKUMAR,
Advocate for the petitioner, the court passed the following
                                          ORDER

Admit.

No representation for the respondent. There shall be an interim stay as prayed for, for a period of 4 months.

24-02-2021 Sd/-

A.HARIPRASAD,JUDGE

Sd/-

P.V.KUNHIKRISHNAN,JUDGE

/true copy/ Sd/-

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