Nafeesa vs The General Secretary
2021 Latest Caselaw 19663 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT
                  THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                       &
                  THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
           Friday, the 17th day of September 2021 / 26th Bhadra, 1943

                     IA.NO.1/2018 IN RCREV. NO. 335 OF 2018




        RCP No.131/2015 of the RENT CONTROLLER/MUNSIFF COURT, VADAKARA

RCA No.302/2016 of the Rent Control Appellate Authority/Additional District
Judge, VADAKARA


  PETITIONERS/REVISION PETITIONERS:

     1. NAFEESA, AGED 67 YEARS, M/O LATE ASHRAF, NASEEBA HOUSE, CUSTOMS
        ROAD, VATAKARA TALUK, KOZHIKODE DISTRICT-673103


          And Another.

  RESPONDENTS/RESPONDENTS:

     1. THE GENERAL SECRETARY, VATAKARA MERCHANTS ASSOCIATION, MERCHANTS
        ASSOCIATION BUILDING, CONVENT ROAD, VATAKARA, REP. BY PAKKAYIL
        IBRAHIM , S/O ABDURAHIMAN, AGED 67 YEARS, KAYPEES HOUSE, VATAKARA
        TALUK, KOZHIKODE DISTRICT-673103.

         And 4 Others.


       Petition 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 passed in RCA 302/2016 on the file of Rent
  Control Appellate Authority/Addl.District Judge, Vatakara confirming the
  Order in RCP 131/2015 on the file of Rent Controller/Munsiff Court,
  Vatakara, pending disposal of the above Revision.

       This petition again coming on for orders upon perusing the petition
  and the affidavit filed in support thereof, and this court's order dated
  31.03.2021 and upon hearing the arguments of M/S. B.KRISHNAN &
  R.PARTHASARATHY, Advocates for the petitioner and of M/S.U.K.DEVIDAS &
  K.K.ANIL RAJ, Advocates for R1, the court passed the following:




                                                                              [PTO]
              ANIL K. NARENDRAN & MOHAMMED NIAS C.P., JJ.
                ---------------------------------------------------
                             R.C.R.No.335 of 2018
              ------------------------------------------------------
                Dated this the 17th day of September, 2021

                                      ORDER

Anil K. Narendran, J.

Await return of notice on respondents 1 to 3.

Call for LCR.

I.A.No.1 of 2018

The interim order, extended for one month on 31.03.2021, is

revived and extended for a period of three months, on condition that

the petitioner-tenant shall pay arrears of rent, if any, within a period

of one month, and shall continue to pay monthly rent for the

subsequent period, without any default, during the pendency of this

revision.

Sd/-

ANIL K. NARENDRAN, Judge

Sd/-

MOHAMMED NIAS C.P., Judge

AV/18/9

17-09-2021 /True Copy/ Assistant Registrar