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Prof. M.Usman vs C.C.O.P. Kunhami
2021 Latest Caselaw 18652 Ker

Citation : 2021 Latest Caselaw 18652 Ker
Judgement Date : 8 September, 2021

Kerala High Court
Prof. M.Usman vs C.C.O.P. Kunhami on 8 September, 2021
RCRev. No.101/2019                                1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                              &
                              THE HONOURABLE MR.JUSTICE K. BABU
              Wednesday, the 8th day of September 2021 / 17th Bhadra, 1943

                            IA.NO.1/2019 IN RCREV. NO. 101 OF 2019

                     RCP No.43/2009 of the RENT CONTROL COURT, THALASSERY

RCA No.276/2010 of the RENT CONTROL APPELLATE AUTHORITY, THALASSERY
   PETITIONER/REVISION PETITIONER:

          PROF. M.USMAN, AGED 62 YEARS, S/O.MOIDEEN, ORBIT ELECTRONIC AND
          ELECTRICALS, OLD BUS STAND , THALASSERY, KANNUR DISTRICT.

   RESPONDENTS/RESPONDENTS:

      1. C.C.O.P. KUNHAMI, AGED 56 YEARS, D/O.BEEBI, C.C.O.P.HOUSE, MAIN
         ROAD, THALASSERY, KANNUR DISTRICT, PIN-670101.

            AND 4 OTHERS

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order
   staying all further proceedings in pursuance to the Judgment dated
   30-11-2018 of the Rent Control Appellate Authority, Additional District
   Judge- IV, Thalassery in R.C.A. 276/2010 confirming the Order of the Rent
   Control Court (Munsiff), Thalassery, in RCP 43/2009, pending disposal of
   this Rent Control 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 12.2.2020 and upon hearing the arguments of Sri. ASHWIN
   SATHYANATH, Advocate for the petitioner and of MR.ESM KABEER, Advocate for
   the respondents 1 to 4, the court passed the following:

                                             ORDER

Interim order is revived and extended for a period of three months.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- K. BABU, JUDGE

08-09-2021 /True Copy/ Assistant Registrar

 
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