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Mht Kunhalavi vs Imbichipathummabi
2021 Latest Caselaw 19173 Ker

Citation : 2021 Latest Caselaw 19173 Ker
Judgement Date : 13 September, 2021

Kerala High Court
Mht Kunhalavi vs Imbichipathummabi on 13 September, 2021
RCRev. No.371/2019                              1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                       THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                            &
                            THE HONOURABLE MR.JUSTICE K. BABU
                Monday, the 13th day of September 2021 / 22nd Bhadra, 1943

                         IA.NO.1/2019 IN RCREV. NO. 371 OF 2019




RCP No.30/2015 of the RENT CONTROL COURT/ADDITIONAL MUNSIFF COURT-I, KOZHIKODE

RCA No.279/2016 of the RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT
COURT - V), KOZHIKODE
  PETITIONER/ PETITIONER:

          MR.MHT KUNHALAVI, AGED 70 YEARS, S/O.YAHUTTY, HASHIM NIVAS,
          KOYAPARAMB ROAD, NAGARAM AMSOM, NAGARAM DESOM, KOZHIKODE.

   RESPONDENT/ RESPONDENT:

          MRS.IMBICHIPATHUMMABI, AGED 76 YEARS, D/O.LATE MAMUKOYA HAJI,
          ASHIYANA HOUSE, PUTHIYAMANATHALAYIL, VALAYANAD AMSOM, VALAYANAD
          DESOM, MANKAVU POST, KOZHIKODE.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of and all further proceedings pursuant to the judgment in R.C.A.279/2016
   of the Rent Control Appellate Authority (Additional District Judge-V),
   Kozhikode dated 30-07-2019, 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 17-03-2020 and upon hearing the arguments of M/S
   C.R.SYAMKUMAR, ASWIN KUMAR M J, HELEN P.A., K.ARJUN VENUGOPAL,
   P.A.MOHAMMED SHAH & SOORAJ T.ELENJICKAL, Advocates for the petitioner and
   of SRI.NIRMAL. S & SMT.VEENA HARI, Advocates for the respondent, the court
   passed the following:


                                         O R D E R

Interim order is extended by three months.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- K. BABU, JUDGE

13-09-2021 /True Copy/ Assistant Registrar

 
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