A.M.Antony vs Valiyakath Kunjimuhammed
2021 Latest Caselaw 20529 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                     THE HONOURABLE MR.JUSTICE K. BABU
           Friday, the 1st day of October 2021 / 9th Aswina, 1943

                     IA.NO.1/2021 IN RCREV. NO. 66 OF 2021

            RCP NO.99/2010 OF THE RENT CONTROL COURT, THRISSUR

         RCA NO. 146/2016 OF RENT CONTROL APPELLATE AUTHORITY, THRISSUR

PETITIONER/REVISION PETITIONER:

     A.M.ANTONY, 73 YEARS, S/O. AMBAKKADAN MATHU, PROPRIETOR, BABY WORLD,
     PARK HOUSE BUILDING, THRISSUR ROUND, THRISSUR VILLAGE, THRISSUR
     TALUK.

RESPONDENTS/RESPONDENTS

     VALIYAKATH KUNJIMUHAMMED, S/O. KARAPPAMVEETTIL ABDULLA HAJI,
     EDAKKAZHIYUR VILLAGE, DESAM, CHAVAKKAD TALUK.

     AND 7 OTHERS


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the execution
of the judgment dated 29.11.2019 in R.C.A No.146/2016, pending before the
Principal Munsiff's Court, Thrissur as E.P No.2423 of 2016, pending final
disposal of the above Revision Petition.

     This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof, and this court's
order dated 28.07.2021 and upon hearing the arguments of MR.K.PAUL
KURIAKOSE, Advocate for the petitioner and of M/S.A.MUHAMMED MUSTHAFA &
M.P.SREEKRISHNAN, Advocates for the respondents, the court passed the
following:




                                                                          (P.T.O)
                      ANIL K. NARENDRAN & K. BABU, JJ.
                    -------------------------------------------
                             R.C.Rev.No.66 of 2021
                    --------------------------------------------
                   Dated this the 1st day of October , 2021

                                    ORDER

ANIL K. NARENDRAN, J.

R.C.Rev.No.66 of 2021

Learned counsel for the petitioner seeks adjournment on

account of personal inconvenience. The learned counsel for

the respondent seeks an early disposal, since the rent control

petition is of the year 2000.

Post for disposal on 25-10-2021.

I.A.No.1 of 2021

Interim order is extended till then.

Sd/-

ANIL K. NARENDRAN JUDGE

Sd/-

K. BABU JUDGE SSK/01/10

01-10-2021 /True Copy/ Assistant Registrar