For Information Purpose Only vs Karimattathil K.C.Augustin
2021 Latest Caselaw 8433 Ker

IA/1/2019 IN RCRev. 59/2019            1/1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               Present:
             THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                  &
               THE HONOURABLE MRS. JUSTICE M.R.ANITHA
              Friday,the 12th day of March 2021/21st Phalguna, 1942
                            IA 1/2019 IN RCR 59/2019
RCA No.167/2017 of the ADDITIONAL DISTRICT COURT KOZHIKODE- II/RENT

    For information purpose only
CONTROL APPELLATE AUTHORITY
RCP No.2/2016 of the MUNCIFF MAGISTRATE COURT/RENT CONTROL COURT,
PERAMBARA
PETITIONER/REVISION PETITIONER
      KARIMATTATHIL K.C.AUGUSTIN,
      S/O.CHACKO, CHEMBANANODA AMSOM, PALLIPERUVANNA
      DESOM, KOYILANDY TALUK, KOZHIKODE DISTRICT.
RESPONDENT/RESPONDENT
      MADATHINAKATHU JAMES,
      S/O.JOSEPH, P.O.CHEMBANODA, CHEMBANODA AMSOM,
      PILLAPPERUVANNA DESOM, KOYILANDY TALUK, KOZHIKODE
      DISTRICT, PIN - 673 528.
   Application praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to stay the enforcement of the
Judgment passed by the Rent Control Appellate Authority, Kozhikode in
RCA 167/2017 pending disposal of the 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 08-01-2020 in IA 1 of 2019 and upon hearing the arguments
of M/S. B.KRISHNAN & R.PARTHASARATHY, Advocates for the petitioner
and of Mr. A.S.SASIDHARAN, Advocate for the respondents, the court
passed the following;
                                   ORDER

Interim stay extended by three months. 12-03-2021 Sd/-

K.VINOD CHANDRAN,JUDGE Sd/-

M.R.ANITHA,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR