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For Information Purpose Only vs Peetakandiyil Rajan
2021 Latest Caselaw 7346 Ker

Citation : 2021 Latest Caselaw 7346 Ker
Judgement Date : 2 March, 2021

Kerala High Court
For Information Purpose Only vs Peetakandiyil Rajan on 2 March, 2021
IA/1/2021 IN RCRev. 204/2019                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.

                   Tuesday,the 2nd day of March 2021/11th Phalguna, 1942
                                IA 1/2021 IN RCR 204/2019
RCA No.200/2017 of the ADDITIONAL DISTRICT & SESSIONS COURT, VADAKARA

    For information purpose only
RCP No.13/2016 of the MUNSIFF COURT, VADAKARA

PETITIONER/REVISION PETITIONER
      PEETAKANDIYIL RAJAN,AGED 64 YEARS,
      S/O.KANNAN, ARAMANA HOUSE, KARTHIKAPPALLY AMSOM, KURINJALIYODE,
      VATAKARA TALUK, KOZHIKODE DISTRICT.
RESPONDENT
      KIZHAKKEDATH IBRAYI,AGED 25 YEARS,
      S/O.KUNHAMMAD HAJI, KIZHAKKEDATH HOUSE, VILLIAPPALLY AMSOM,
      DESOM, VILLIAPPALLY P.O., VATAKARA TALUK, KOZHIKODE DISTRICT-673 542.


  Application praying that in the circumstances stated in the affidavit filed therewith the

High Court be pleased to revive and extend the interim order dated 23.05.2019 granted

in I.A. No.1/2019 staying the order of eviction passed by the Rent Control Appellate

Authority/Addl. District Court, Vatakara in RCA 200/2017 confirming the Judgment

passed by the Rent Control Court, Vatakara in RCP 13/2016, pending disposal of the

above Rent Control 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 25-02-2020 in IA 1 of 2019

and upon hearing the arguments of M/S. B.KRISHNAN & R.PARTHASARATHY, Advocates

for the petitioner and of SMT. K.REEHA KHADER, Advocate for the respondent, the court

passed the following

                                        ORDER

Interim order passed is revived and extended for a period of four months. Post after summer vacation.

02-03-2021 Sd/-

A.HARIPRASAD,JUDGE

Sd/-

ZIYAD RAHMAN A.A.,JUDGE

/true copy/ Sd/-

IA/1/2021 IN RCRev. 204/2019 2/2

ASSISTANT REGISTRAR

For information purpose only

 
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