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T.C.Noushad vs K.M.Abdul Najeeb
2021 Latest Caselaw 23535 Ker

Citation : 2021 Latest Caselaw 23535 Ker
Judgement Date : 25 November, 2021

Kerala High Court
T.C.Noushad vs K.M.Abdul Najeeb on 25 November, 2021
RCRev. No.132/2019                               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. 132 OF 2019




        RCP No.5/1999 of the RENT CONTROL COURT (PRINCIPAL MUNSIFF), KANNUR

RCA No.201/2014 of the RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT
COURT - III), THALASSERY


   PETITIONERS/REVISION PETITIONERS

      1. T.C.NOUSHAD, AGED 64 YEARS, S/O.EBRAHIMKUTTY,

          RESIDING AT EBASAI, MUZHATHADAM, KANNUR - 670 002.

            AND 5 OTHERS

   RESPONDENT/RESPONDENT:

          K.M.ABDUL NAJEEB, S/O.THAREEKUTTY HAJI, AGED 42 YEARS, BUSINESS,
          THAMANNA MANZIL, P.O.KOODALI, KANNUR DISTRICT, PIN - 670 592.

         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.5/1999 of the Rent Control Court
   (Principal Munsiff), Kannur, which confirmed in judgment dated 31.01.2018 in
   R.C.A. No.201/2014 of the Rent Control Appellate Authority (Additional
   District Judge-III) Thalassery, pending disposal of the Rent Control
   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 29.09.2021 and upon hearing the arguments of M/S. K.BABU, JEN
   JAISON & SHAJI THOMAS, Advocates for the petitioners 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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