Rcp No.131/2015 Of The Munsiff ... vs Nafeesa
2021 Latest Caselaw 10865 Ker

IA/1/2018 IN RCRev. 335/2018                          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.

                                           st                     th
                           Wednesday,the 31 day of March 2021/10 Chaithra, 1943

        For        information               purpose only
                              IA/1/2018 IN RCRev./335/2018

RCA No.302/2016 of theRENT CONTROL APPELLATE AUTHORITY/ADDL.Distric Judge,

VATAKARA

RCP No.131/2015 of the MUNSIFF COURT, VATAKARA

PETITIONERS/REVISION PETITIONER
1. NAFEESA,AGED 67 YEARS,
     M/O LATE ASHRAF, NASEEBA HOUSE, CUSTOMS ROAD, VATAKARA TALUK,
     KOZHIKODE DISTRICT 673103
and another

RESPONDENTS/RESPONDENTS
1. THE GENERAL SECRETARY,
       VATAKARA MERCHANT'S ASSOCIATION, MERCHANT'S ASSOCIATION BUILDING,
       CONVENT ROAD, VATAKARA, REP. BY PAKKAYIL IBRAHIM , S/O ABDURAHIMAN,
       AGED 67 YEAR, KAYPEES HOUSE, VATAKARA TALUK, KOZHIKODE DISTRICT 673103
and 4 others
   Application praying that in the circumstances stated in the affidavit filed therewith the High Court be

pleased to stay all further proceedings pursuant to the Judgment passed in RCA 302/2016 on the file of Rent

Control Appellate Authority/Addl. District Judge, Vatakara confirming the Order in RCP 131/2015 on the

file of Rent Controller/Munsiff Court, Vatakara, pending disposal of the above Revision.

  This application again coming on for orders upon perusing the application and the affidavit filed in support

thereof, and this court's order dated 15-11-2018 and upon hearing the arguments of M/S.B.KRISHNAN &
R.PARTHASARATHY, Advocates for the petitioner and of M/S.K.K.ANILRAJ & U.K.DEVIDAS,

Advocates for R1, the court passed the following:

                                                ORDER

Interim order is extended for two months.

31-03-2021 Sd/-

A.HARIPRASAD,JUDGE

Sd/-

ZIYAD RAHMAN A.A.,JUDGE IA/1/2018 IN RCRev. 335/2018 2/2

/true copy/ Sd/-

ASSISTANT REGISTRAR

For information purpose only