Kurukkan Manikkoth Aabida vs Kurukkan Manikkoth Aabida
2021 Latest Caselaw 2156 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE A.HARIPRASAD

                                  &

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

    TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                      RCRev..No.295 OF 2017

AGAINST THE ORDER IN RCP 36/2011 DATED 31-03-2012 OF RENT CONTROL
COURT (ADDITIONAL MUNSIFF COURT), KANNUR.

AGAINST THE JUDGMENT IN RCA 99/2012 DATED 25-10-2016 OF RENT
CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT COURT - III),
THALASSERY.


REVISION PETITIONER/RESPONDENT/PETITIONER     :

             KURUKKAN MANIKKOTH AABIDA,
             D/O MARIYUMMA, AZHIKODE AMSOM,
             DESOM, P.O.AZHIKODE, KANNUR DISTRICT.

             BY ADVS.
             SRI.P.U.SHAILAJAN
             SMT.D.N.NISHANI
             SRI.M.SURESH KUMAR
             SRI.V.SREEJITH (K/1398/2000)
             SMT.VIDYA KURIAKOSE.




RESPONDENT/APPELLANT/RESPONDENT       :

             SHAHIDA THARELA PEEDIKAYIL, D/O ASMA,
             HOUSE NO.IX-485, THARELA PEEDIKAYIL HOUSE,
             AZHIKODE AMSOM, AZHIKKALCHAL JUNCTION,
             ONDEN ROAD, KANNUR DISTRICT. PIN - 670 009.

             R1 BY ADV. SMT.C.LEENA.



     THIS RENT CONTROL REVISION HAVING BEEN FINALLY HEARD       ON
19.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 R.C.R NO.295 OF 2017                        2




                       A.HARIPRASAD & P.V.KUNHIKRISHNAN, J J.

                       --------------------------------------
                                R.C.R NO.295 OF 2017
                       --------------------------------------
                       Dated this the 19th day of January, 2021


                                      ORDER

A.HARIPRASAD, J

L:earned counsel for the petitioner seeks permission to withdraw the

revision petition. Permission is granted. Revision petition is dismissed as withdrawn

All pending interlocutory application will stand dismissed.

A. HARIPRASAD, JUDGE.

P.V.KUNHIKRISHNAN, JUDGE

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