Citation : 2021 Latest Caselaw 12512 Ker
Judgement Date : 20 May, 2021
RCRev. No.63/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
&
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Thursday, the 20th day of May 2021 / 30th Vaisakha, 1943
IA.NO.2/2021 IN RCREV. NO. 63 OF 2021
RCA 104/2016 OF RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT COURT-
I),THALASSERY
RCP NO.28/2014 OF THE RENT CONTROL COURT (ADDITIONAL MUNSIFF), KANNUR
PETITIONER/REVISION PETITIONER:
LANGULATH VAZHAYIL NISAR, AGED 53 YEARS, S/O.MUSTHAFA, RESIDING AT
SAMEERA'S HAJI ROAD, KANNUR - 670 001.
RESPONDENTS/RESPONDENTS/PETITIONERS:
1. ROHINI, AGED 80 YEARS, D/O.JANAKI AMMA.
and 6 others
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the Judgment
in RCA 104/2016 on the file of the Rent Control Appellate Authority(
District Court-I) Thalassery dated 4.2.2019 and also against the Order in
RCP 28/2014 on the file of Rent Control Court, Kannur dated 29.2.2016 till
the disposal of the 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 30.3.2021 and upon hearing the arguments of MR.K.RAJESH
SUKUMARAN, Advocate for the petitioner and of MS/.LIJIN THAMBAN &
G.S.KRISHNAN KARTHA, Advocates for the respondents, the court passed the
following:
ORDER
Interim order stands extended by one month. Petitioner to take steps in the meanwhile.
Sd/-
C.T.RAVIKUMAR
JUDGE
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
20-05-2021 /True Copy/ Assistant Registrar
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