R Velswamy vs Prathap Kumar
2021 Latest Caselaw 19344 Ker

RCRev. No.281/2018                              1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                          THE HONOURABLE MR. JUSTICE A.M.BADAR
                                           &
                     THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
               Tuesday, the 14th day of September 2021 / 23rd Bhadra, 1943

                          IA.NO.1/2018 IN RCREV. NO. 281 OF 2018




     RCP No.76/2012 of the ADDITIONAL MUNSIFF COURT(RCC), THIRUVANANTHAPURAM

R.C.A No.30/2016 of the RENT CONTROL APPELLATE AUTHORITY, THIRUVANANTHAPURAM
   REVISION PETITIONER-APPELLANT/2ND COUNTER PETITIONER:

          R.VELSWAMY, AGED 68 YEARS, PROPRIETOR, RSV STORES, MAIN ROAD,
          KAZHAKUTTOM, THIRUVANANTHAPURAM AND RESIDING AT SREE RAMAVILASOM,
          TC.2/270, ATTINKUZHY KAZHAKKUTTOM P.O., THIRUVANANTHAPURAM - 695 582

   RESPONDENT:- RESPONDENTS/PETITIONERS:

      1. PRATHAP KUMAR, AGED 45 YEARS, S/O.VALSALAN, PRATAP BHAVANAM,
         CHANDAVILA, KATTAIKONAM P.O., THIRUVANANTHAPURAM - 695 584.

            AND ANOTHER

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to the judgment of the Court of the Rent Control
   Appellate Authority, Thiruvananthapuram dated 09.03.2018 in R.C.A
   No.30 of 2016, pending final disposal of this 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 19/03/2021 and upon hearing the arguments of M/S.RAM MOHAN.G.,
   SHINOD G.P., GOVIND PADMANAABHAN and AJIT G.ANJARLEKAR, Advocates for the
   petitioner and of Sri.P.VISWANATHAN, Senior Advocate along with M/S.SUNIL
   N.SHENOI, SANOJ & SHAJAHAN P.M., Advocates for the respondents 1 & 2, the
   court passed the following:

                                           ORDER

Post on 1.10.2021 at the request of the parties.

In the meanwhile, interim order to continue. Registry to keep record and proceedings ready.

Sd/- A.M.BADAR, JUDGE

Sd/- MURALI PURUSHOTHAMAN, JUDGE

14-09-2021 /True Copy/ Assistant Registrar