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K.Prakash Kammath vs Kakkottakath Valappile Purayil ...
2021 Latest Caselaw 20184 Ker

Citation : 2021 Latest Caselaw 20184 Ker
Judgement Date : 24 September, 2021

Kerala High Court
K.Prakash Kammath vs Kakkottakath Valappile Purayil ... on 24 September, 2021
RCRev. No.46/2020                              1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                           &
                           THE HONOURABLE MR.JUSTICE K. BABU
                Friday, the 24th day of September 2021 / 2nd Aswina, 1943

                         IA.NO.1/2020 IN RCREV. NO. 46 OF 2020

        RCA 50-/2017 OF THE RENT CONTROL APPELLATE AUTHORITY(DISTRICT JUDGE),
                                     THALASSERY.

            RCP 14/2015 OF THE RENT CONTROL COURT (MUNSIFF), TALIPARAMBA.

   PETITIONER/ REVISION PETITIONER:

          K.PRAKASH KAMMATH, AGED 60 YEARS, S/O. KRISHNA KAMMATH, SUNDER
          ELECTRONICS, NATIONAL HIGHWAY, TALIPARAMBA AMSOM DESOM, POST
          TALIPARAMBA, KANNUR DISTRICT, PIN-670 009.

   RESPONDENT/ RESPONDENT:

          KAKKOTTAKATH VALAPPILE PURAYIL NASEEMA, D/O. SULAIMAN, TALIPARAMBA
          AMSOM DESOM, POST TALIPARAMBA, KANNUR DISTRICT, PIN-670 009.



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and execution of the judgment in R.C.A No. 50 of 2017 of the Rent Control
   Appellate Authority (District Judge), thalassery, till the disposal of the
   above 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 08-09-2021 and upon hearing the arguments of SRI
   P.U.SHAILAJAN, SRI.V.SREEJITH, SMT.VIDYA KURIAKOSE, Advocates for the
   petitioner and of SRI.M.SASINDRAN, Advocate for the respondent, the court
   passed the following:

                                        O R D E R

Interim order will stand extended by three months.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- K. BABU, JUDGE

24-09-2021 /True Copy/ Assistant Registrar

 
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