Abdul Rahiman vs Anitha, W/O. Suresh
2021 Latest Caselaw 23457 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT
                 THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                      &
                  THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
        Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943

                            RCREV. NO. 140 OF 2020

  RCP 15/2016 IN RENT CONTROL COURT ( PRINCIPAL MUNSIFF'S COURT), PALAKKAD.

RCA 10/2017 OF THE RENT CONTROL APPELLATE AUTHORITY (ADDL. DISTRICT JUDGE- II),
                                   PALAKKAD

 REVISION PETITIONER/ APPELLANT/ RESPONDENT- TENANT:

       ABDUL RAHIMAN, AGED 62 YEARS, S/O. P. V. ABDUL KADER, MUMTHAZ HOUSE,
       CHAKKANTHARA CITY P. O., PALAKKAD.

     BY ADVS. M/S RAJESH SIVARAMANKUTTY, ABRAHAM SAMSON & LOVELY SAMSON.

 RESPONDENT/ RESPONDENT/ PETITIONER- LANDLORD:

       ANITHA, W/O. SURESH, AGED 37 YEARS, 'LAKSHMI', KARNAKI NAGAR,
       MOOTHANTHARA, VADAKKANTHARA AMSOM, PALAKKAD TALUK, PALAKKAD
       DISTRICT, PIN - 678 012.

     BY ADVS. M/S BINOY VASUDEVAN & R.MANIKANTAN.


      This Rent Control Revision having come up for orders on 25.11.2021,
 upon perusing this court's judgment dated 02-02-2021, and this court's
 order dated 29-03-2021 in IA-1/2021, the court on the same day passed the
 following:


                                                                         [pto]
    ANIL K. NARENDRAN & P. G. AJITHKUMAR, JJ.
   ------------------------------------------------------
                   R.C.R.No.140 of 2020
 -----------------------------------------------------------
     Dated this the 25th day of November, 2021

                          ORDER

Anil K. Narendran, J.

Rule 95 of the Rules of the High Court of Kerala, 1971

provides 'counsel to exchange lists of authorities', which

reads thus;

"95. Counsel to exchange list of authorities:- Before the date of hearing, counsel shall exchange lists of authorities they propose to cite, at the same time, filing a copy thereof into Court, and, unless the Court approves it, no authority other than those appearing in the lists shall be cited."

During the course of arguments, the learned counsel

for the petitioner placed reliance on two decisions. On a

query made by this Court, the learned counsel for the

petitioner would submit that he is yet to furnish the list of

authorities to the learned counsel on the other side, who is

attending court proceedings through video conferencing.

The conduct of the learned counsel for the petitioner

in citing decision without providing citation to the learned R.C.R.No.140 of 2020

counsel on the other side has to be deprecated in the

strongest words and we do so.

List this matter to next week, the learned counsel for

the petitioner to exchange list of authorities to the learned

counsel for the respondent, today itself.

List on 01.12.2021.

Sd/-

ANIL K. NARENDRAN, Judge

Sd/-

P. G. AJITHKUMAR, Judge MIN

25-11-2021 /True Copy/ Assistant Registrar