D.Suresh vs Rajeev
2021 Latest Caselaw 18380 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT
                   THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                        &
                        THE HONOURABLE MR.JUSTICE K. BABU
           Tuesday, the 7th day of September 2021 / 16th Bhadra, 1943


                        IA.1/2019 IN RCRev. No.304/2019


RCA No.19/2018 of the RENT CONTROL APPELLATE AUTHORITY,(DISTRICT COURT),
ALAPPUZHA

RCP No.11/2016 of the RENT CONTROL COURT, CHERTHALA


  PETITIONER/ REVISION PETITIONER:

        D.SURESH, AGED 69 YEARS, SON OF DAMODRAN, SURYALAYAM,
        THURAVOOR.P.O.,CHERTHALA,PIN - 688531.


  RESPONDENT/ RESPONDENT:

        RAJEEV, SON OF RAMAN NAIR, FROM RAJESH NIVAZ, PATINJATTUMKARA NORTH
        MURRI, KUTHIYATHODU VILLAGE, THURAVOOR P.O., CHERTHALA, PIN - 688
        531.

          Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order
   staying the operation and implementation of judgment dated 07-06-2019 in
   RCA No. 19/2018 of the Court of the District Judge Alappuzha (Rent
   Control Appellate Authority) pending disposal of 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 09-04-2021 and upon hearing the arguments of       M/S P.SANTHOSH

  KUMAR, T.P.SAJAN & M.MOHAMED NAVAZ, Advocates for the petitioner and of

  Dr.   V.N.   SANKARJEE,   Caveator,   M/S   V.N.MADHUSUDANAN,     M.M.VINOD,

  M.SUSEELA, & SAKIR K.H, Advocates for the respondent, the court passed the

  following:

                                                                          [pto]
                              ANIL K. NARENDRAN &
                                    K. BABU, JJ.
                  --------------------------------------------------
                                 I.A.No.1 of 2019
                                          in
                              R.C.R.No.304 of 2019
                                          &
                              R.C.R.No.304 of 2019
                 ----------------------------------------------------
                     Dated this the 7th day of September, 2021

                                     ORDER

Anil K. Narendran, J.

I.A.No.1 of 2019

Interim order is extended for a period of two months.

R.C.R

Learned counsel for the petitioner-tenant would submit that the

arrears of rent, if any, shall be paid, within two weeks, either to the

landlord or to the learned counsel for the landlord, after obtaining a

proper receipt.

Call for L.C.R.

Include in the weekly list, commencing after three weeks.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

K. BABU, JUDGE AS

07-09-2021 /True Copy/ Assistant Registrar