M.A.John vs Jayakrishna Shenoi
2021 Latest Caselaw 18811 Ker

RCRev. No.2/2021                                  1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                           &
                           THE HONOURABLE MR.JUSTICE K. BABU
               Thursday, the 9th day of September 2021 / 18th Bhadra, 1943

                             IA.NO.1/2021 IN RCREV. NO. 2 OF 2021

RCP No.13/2013 of the RENT CONTROL COURT (MUNSIFF), CHERTHALA

RCA No.4/2019 of the RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT
COURT- II), ALAPPUZHA
  PETITIONER/PETITIONER:

           MR.M.A.JOHN, AGED 69 YEARS, S/O. ANTONY, CONDUCTING BAKERY AND COOL
           BAR BUSINESS, NADAKKAVU JUNCTION, CHERTHALA, RESIDING AT MADAVANA
           HOUSE, CHERTHALA NORTH MURI, CHERTHALA NORTH VILLAGE, CHERTHALA
           TALUK, ALAPPUZHA, PIN-688 524.

   RESPONDENTS/RESPONDENTS:

       1. JAYAKRISHNA SHENOI, AGED 27 YEARS, S/O. V.N. RAMACHANDRA SHENOI,
          VELIPARAMBIL HOUSE, CHERTHALA NORTH MURI, CHERTHALA NORTH VILLAGE,
          CHERTHALA TALUK, ALAPPUZHA, PIN-688 524

              AND 2 OTHERS

         Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings for eviction of the petitioner herein from the petition schedule
   item number 1 shop room, persuant to the judgment in R.C.A 4/2019 of the Rent
   Control appellate Authority (Addtional district Judge- II), Cherthala dated
   15-07-2020, 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 8.4.2021 and upon hearing the arguments of M/S C.R.SYAMKUMAR,
   SOORAJ T.ELENJICKAL & P.A.MOHAMMED SHAH, Advocates for the petitioner and
   of Sri. T.JAYAKRISHNAN, Advocate for the respondent 1, the court passed
   the following:
                                      ORDER

Interim order is extended for a period of three months.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- K. BABU, JUDGE

09-09-2021 /True Copy/ Assistant Registrar