Citation : 2021 Latest Caselaw 23515 Ker
Judgement Date : 25 November, 2021
RCRev. No.131/2019 1/1
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
IA.NO.1/2019 IN RCREV. NO. 131 OF 2019
RCP No.3/1999 of the RENT CONTROL COURT (PRINCIPAL MUNSIFF), KANNUR
RCA No.195/2014 of the RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT
COURT - III), THALASSERY
PETITIONER/REVISION PETITIONER:
ARYADEVI ANDARJANAM, AGED 69 YEARS, D/O.MADHAVAN NAMBOODIRI, CW
30/1581, J.S.PAUL CORNER, KANNUR-670001
RESPONDENT/RESPONDENT:
K.M.ABDUL NAJEEB, AGED 32 YEARS, S/O.THAREEKUTTY HAJI, BUSINESS,
THAMANNA MANZIL, P.O.KOODALI, KANNUR DISTRICT, PIN-670592.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of the Order dated 31.10.2014 in R.C.P.No.3/1999 of the Rent Control Court
(Additional Munsiff), Kannur, which confirmed in judgment dated 31.01.2018 in
R.C.A. No.195/2014 of the Rent Control Appellate Authority (Additional
District Judge-III) Thalassery, pending disposal of the Rent Control
Revision.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support thereof and this Court's order dated
29.09.2021 and upon hearing the arguments of M/S K.BABU, JEN JAISON &
SHAJI THOMAS, Advocates for the petitioner and of Mr. ALEX.M.SCARIA,
Advocate for the respondent, the court passed the following:
O R D E R
Interim order is extended for a period of three months.
Sd/- ANIL K.NARENDRAN, Judge,
Sd/- P.G. AJITHKUMAR, Judge,
25-11-2021 /True Copy/ Assistant Registrar
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