Thursday, 14, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Muhammed Asharaf vs Sofia Abdul Kader
2021 Latest Caselaw 18654 Ker

Citation : 2021 Latest Caselaw 18654 Ker
Judgement Date : 8 September, 2021

Kerala High Court
Muhammed Asharaf vs Sofia Abdul Kader on 8 September, 2021
RCRev. No.108/2020                               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.1/2020 IN RCREV. NO. 108 OF 2020

               RCA 36/2017 of Rent Control Appellate Authority, Alappuzha

                     RCP 50/2015 of Rent Control Court, Alappuzha

   PETITIONERS/REVISION PETITIONERS:

      1. MUHAMMED ASHARAF, AGED 36 YEARS, S/O.CHEKKUTTY, SHOP NO.16/18A,
         16/18F AND 16/338, BEST BAKERY SPRING COMPLEX, MANANCHERY PANCHAYAT,
         ALAPPUZHA, RESIDING AT PADUYOOR, PEEDIYAKKAL, MUNNIYOOR.P.O.,
         MUNNIYOOR VILLAGE, MALAPPURAM-676311.

            AND ANOTHER

   RESPONDENT/RESPONDENT:

          SOFIA ABDUL KADER, AGED 48 YEARS, W/O.ABDUL KADER, SPRING VILLAGE,
          MANNANCHERY.P.O., MANNACHERU VILLAGE, ALAPPUZHA-688538.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order
   staying the execution of the judgment dated 13.02.2019 in R.C.A No.36/2017
   of the Rent Control Appellate Authority, Alappuzha araising from order
   dated 31.07.2017 in R.C.P No.50/2015 of the Rent Control Court, Alappuzha
   in the interest of justice.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dated 19.3.2021 and upon hearing the arguments of M/S.
   K.S.HARIHARAPUTHRAN & BHANU THILAK, Advocates for the petitioners and of
   SMT.V.SHYLAJA, Advocate for the respondent 1, the court passed the
   following:

                                            ORDER

Interim order is revived and extended by three months.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- K. BABU, JUDGE

08-09-2021 /True Copy/ Assistant Registrar

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter