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Rca No.53/2019 Of The Rent Control ... vs Poozhiparambath Safiya
2021 Latest Caselaw 10470 Ker

Citation : 2021 Latest Caselaw 10470 Ker
Judgement Date : 26 March, 2021

Kerala High Court
Rca No.53/2019 Of The Rent Control ... vs Poozhiparambath Safiya on 26 March, 2021
IA/1/2020 IN RCRev. 149/2020                    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/1/2020 IN RCRev./149/2020

RCA No.53/2019 of the RENT CONTROL APPELLATE AUTHORITY/ADDITIONAL
DISTRICT & SESSIONS COURT, VADAKARA
RCP No.83/2017 of the RENT CONTROL COURT (MUNSIFF COURT), VADAKARA
PETITIONER/ REVISION PETITIONER

        POOZHIPARAMBATH SAFIYA, AGED 60 YEARS
        W/O.MAHAMOOD,'RAMSY VILLA',NEAR
        GOVT.HOSPITAL,NADAKKUTHAZHA AMSOM,
        PUTHUR DESOM,VATAKARA TALUK, KOZHIKODE-673 104.

RESPONDENT/ RESPONDENT

        MAPPANTAVIDA SREEDHARAN,
        S/O.PAITHAL,THIRUVATHIRA,NUT STREET.P.O,
        VATAKARA AMSOM,DESOM, VATAKARA TALUK,
        KOZHIKODE DISTRICT-673 104.

  Application praying that in the circumstances stated in the affidavit filed therewith
the High Court be pleased to stay further proceedings pursuant to the Judgment
passed by the Rent Control Appellate Authority, Vatakara in RCA 53/2019
confirming the order passed by the Rent Control Court, Vatakara in RCP 83/2017
pending disposal of the Rent Control Revision.


   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
B.KRISHNAN & R.PARTHASARATHY, Advocates for the petitioner and of M/S
P.B.KRISHNAN, P.B.SUBRAMANYAN, SABU GEORGE & MANU VYASAN
 IA/1/2020 IN RCRev. 149/2020             2/2

PETER, Advocates for the respondents, the court passed the following
                                    ORDER

There shall be an interim stay for three months.

Post after vacation.

26-03-2021 Sd/-

For information purpose A.MUHAMEDonly MUSTAQUE,JUDGE

Sd/-

DR. KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

hr....

 
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