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Present vs Dr.Prasanth
2021 Latest Caselaw 9158 Ker

Citation : 2021 Latest Caselaw 9158 Ker
Judgement Date : 18 March, 2021

Kerala High Court
Present vs Dr.Prasanth on 18 March, 2021
IA/1/2021 IN RCRev. 62/2021                       1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               Present:
                    THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                                  &
                     THE HONOURABLE JUSTICE DR. KAUSER EDAPPAGATH
                                        th                    th
                          Thursday,the 18 day of March 2021/27 Phalguna, 1942
                                     IA 1/2021 IN RC3Rev. 62/2021
RCA No.94/2019 of the ADDITIONAL DISTRICT COURT, IRINJALAKUDA
             For information purpose only
RCP No.50/2012 of the PRINCIPAL MUNSIFF COURT ,IRINJALAKUDA

PETITIONER/REVISION PETITIONER
        DR.PRASANTH,AGED 46 YEARS
        REPRESENTED BY SREYAS DENTAL CLINIC, ROOM NO. 1/273 OF
        ALAGAPPANAGAR PANCHAYAT, S/O. MECHERY PARAMESWARAN NAIR,
        AMBALLUR VILLAGE, DESAM, MUKUNDAPURAM TALUK, TRISSUR DISTRICT, PIN
        - 680302.
RESPONDENT/RESPONDENT
        NSS KARAYOGAM NO.3222,
        REPRESENTED BY PRESIDENT C. MURALI, AMBALLUR VILLAGE, DESAM,
        MUKUNDAPURAM TALUK, TRISSUR DISTRICT, PIN - 680302


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

be pleased to stay the operation of the judgment in RCA 94/2019 on the file of the Rent Control

Appellate Authority/Addl. District Court, Irinjalakuda dated 08/06/2020 till disposal of this revision

petition.

    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. REJI MATHEW.M, MATHEW

VARGHESE, M.K.MEHRUNISHA BASIMA, Advocates for the petitioner, the court passed the

following;

                                              ORDER

Admit.

Issue notice to the respondent by speed post. There shall be an interim order enforcing the revised rent.

18-03-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

DR. KAUSER EDAPPAGATH,JUDGE

/true copy/ IA/1/2021 IN RCRev. 62/2021 2/2

Sd/-

ASSISTANT REGISTRAR

For information purpose only

 
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