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Wednesday vs K.S.Thomas
2021 Latest Caselaw 10038 Ker

Citation : 2021 Latest Caselaw 10038 Ker
Judgement Date : 24 March, 2021

Kerala High Court
Wednesday vs K.S.Thomas on 24 March, 2021
IA/1/2021 IN RCRev. 42/2021            1/2



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    Present:
                  THE HONOURABLE MR. JUSTICE A.HARIPRASAD
                                      &
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

            Wednesday,the 24th day of March 2021/3rd Chaithra, 1943
            For information        purpose only
                    IA 1/2021 IN RCRev. 42/2021
RCA No.17/2012 of the ADDITIONAL RENT CONTROL APPELLATE AUTHORITY- I,

KOTTAYAM

RCOP No.27/2009 of the PRINCIPAL RENT CONTROL COURT, KOTTAYAM

PETITIONER/ REVISION PETITIONER
        K.S.THOMAS,
        SON OF SOURI, MANDAPATHIL HOUSE, ST.THOMAS SHOE
        MART, KANJIKUZHY, KOTTAYAM-686 004.

RESPONDENT/ RESPONDENT IN R.C.R
        THOMAS GEORGE
        SON OF K T GEORGE, KAKKUZHIYIL HOUSE, NATTASSERY
        KARA, S H MOUNT P O, KOTTAYAM PIN-686 006.

   Application praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to issue, pending final
disposal of this revision, an order staying all further proceedings in
execution and enforcement of the judgment dated 26-10- 2018 in RCA
No. 17 of 2012 of the Additional Rent Control Appellate Authority I,
Kottayam arising from order dated 31-01-2012 in RCOP No. 27 of 2009
of the Principal Rent Control Court, Kottayam.


     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      ABRAHAM          GEORGE
JACOB, C.MURALIKRISHNAN & AKSHAY R, Advocates for the petitioner, the
court passed the following.
 IA/1/2021 IN RCRev. 42/2021       2/2



                              ORDER

There will be an interim stay as prayed for, for a period of three months.

Post along with connected cases RCR No. 32/2019.

24-03-2021 For information purpose only Sd/-

A.HARIPRASAD,JUDGE

Sd/-

ZIYAD RAHMAN A.A.,JUDGE

/true copy/ Sd/-

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