Citation : 2021 Latest Caselaw 10456 Ker
Judgement Date : 26 March, 2021
IA/1/2020 IN RCRev. 427/2019 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Friday,the 26th day of March 2021/5th Chaithra, 1943
For information purpose only
IA 1/2019 IN RCRev. 427/2019
RCA No.10/2019 of the ADDITIONAL DISTRICT COURT & SESSIONS COURT - IV,
KOZHIKODE
RCP No.111/2015 of ADDITIONAL MUNSIFF COURT, KOZHIKODE-I
PETITIONER/REVISION PETITIONER
PUTHIYA MALIYAKKAL MINAVER,
S/O. KOYASSAN KOYA, PUTHIMALIYAKKAL HOUSE, PANNIYANKARA AMSOM,
DESOM, KOZHIKODE.
RESPONDENT/RESPONDENT
T.P. RAMLA, W/O. ABDULLA, 'SAJNAS',
AGED 47, PANNIYANKARA AMSOM DESOM,
KOZHIKODE.
Petition praying that in the circumstances stated in the affidavit filed therewith the High Court
be pleased to stay all further proceedings pursuant to the order dated 07.12.2018 in I.A.2418/17 in
R.C.P.No.111/2015 on the file of the Rent Control Court, Kozhikode as confirmed by the Judgment
dated 18.9.2019 in RCA No.10/2019 on the file of the Rent Control Appellate Authority/ Addl. District
Court, IV, Kozhikode till the disposal of the above Rent Control Revision.
This petition again coming on for orders upon perusing the petition and the affidavit filed in
support thereof, and this court's order dated 24-02-2020 in IA 1 of 2020 and upon hearing the
arguments of Sri.E.NARAYANAN, Advocate for the petitioner and of M/S.K.M.FIROZ
& M.SHAJNA, Advocates for the respondent, the court passed the following:
ORDER
Interim stay is extended by three months. Post after vacation. 26-03-2021 Sd/- A.MUHAMED MUSTAQUE,JUDGE Sd/-DR. KAUSER EDAPPAGATH,JUDGE
/true copy/ Sd/-
IA/1/2020 IN RCRev. 427/2019 2/2
ASSISTANT REGISTRAR PtK/30.03.21.
For information purpose only
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