Valsan vs Raphy
2021 Latest Caselaw 22072 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                  THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                       &
                   THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Wednesday, the 3rd day of November 2021 / 12th Karthika, 1943

                      IA.NO.1/2021 IN RCREV. NO. 111 OF 2021

RCA 167/2019 OF THE   ADDITIONAL RENT CONTROL APPELLATE AUTHORITY-IV, THRISSUR.

                RCP 16/2017 OF THE RENT CONTROL COURT, IRINJALAKUDA

  PETITIONER/ REVISION PETITIONER:

       VALSAN, AGED 43 YEARS, S/O.THEKKODAN JOSE, KARUVANNUR, DESOM,
       PORATHISSRY VILLAGE, MUKUNDAPURAM TALUK, PIN-680125.

  RESPONDENT/RESPONDENT:

       RAPHY, AGED 56 YEARS, S/O.AZCHANGADAN PAUL, PERAMBRA VILLAGE AND
       DESOM, CHALAKUDY TALUK, PIN-680689.



       Application praying that in the circumstances stated in the
  affidavit filed therewith the High Court be pleased to stay all further
  proceeding pursuant to Order in R.C.P No. 16 of 2017 before Rent Control
  Court, Irinjalakuda which is also confirmed by the judgment of Additional
  Rent Control Appellate Authority, Thrissur in RCA No. 167/2019


       This Application again coming on for orders upon perusing the
  application and the affidavit filed in support thereof, and this court's
  order dated 08.09.2021 and upon hearing the arguments of M/S SREEDEVI
  KYLASANATH, ACHUTH KYLAS, JOSELAL GEORGE, R.MAHESH MENON, DEAGO JOHN K &
  AMAL DEV C.V., Advocates for the petitioner and of SRI.G.SREEKUMAR
  (CHELUR), Advocate for the respondent, the court passed the following:




                                                                       (P.T.O)
               ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
              -----------------------------------------------------
                             R.C.R No 111 of 2021
              ------------------------------------------------------
                 Dated this the 3rd day of November, 2021


                                    ORDER

Anil K. Narendran, J.

The learned counsel for the petitioner would submit that

settlement talks are going on.

List on 01.12.2021.

I.A.No.1 of 2021

Interim order will stand extended by one month.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

PV

03-11-2021 /True Copy/ Assistant Registrar