S.P.Deepak vs B.Govardhanan Nair
2021 Latest Caselaw 20206 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                     THE HONOURABLE MR.JUSTICE K. BABU
         Monday, the 27th day of September 2021 / 5th Aswina, 1943

                     IA.NO.1/2021 IN RCREV. NO. 23 OF 2021


      RCA 5/2020 OF ADDITIONAL DISTRICT COURT & SESSIONS COURT - VI,
                           THIRUVANANTHAPURAM.

          RCP 11/2018    OF RENT CONTROL COURT, THIRUVANANTHAPURAM

REVISION PETITIONER/ APPELLANT/ COUNTER PETITIONER:

     S.P.DEEPAK, AGED 48 YEARS, S/O. SREENIVASAN, ADVOCATE, BHARATH LAW
     CHAMBERS, TC 27/1034(4), OPPOSITE VANCHIYOOR POLICE STATION,
     VANCHIYOOR, THIRUVANANTHAPURAM.

RESPONDENTS/ RESPONDENTS/ PETITIONERS:

  1. B.GOVARDHANAN NAIR, AGED 68 YEARS, S/O. BHASKARA PILLAI, RESIDING AT
     'SREE DHANYA', S.P.II/675, SREEKARIYAM PANCHAYAT, PANGAPPARA
     VILLAGE, THIRUVANANTHAPURAM - 695 581.

    And 2 others.


     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. 5 of 2020 on the file of the
Court of the Additional District Judge VI (RCC), Thiruvananthapuram,
pending final disposal of the above Rent Control Revision.


     This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this court's
order dated 09-09-2021 and upon hearing the arguments of M/S NAGARAJ
NARAYANAN, SAIJO HASSAN, BENOJ C AUGUSTIN, RAFEEK. V.K., U.M.HASSAN,
P.PARVATHY, SURYA P SHAJI, MANAS P HAMEED, AATHIRA SUNNY & ELDHO N. MONCY,
Advocates for the petitioner and of M/S G.SUDHEER & R.HARIKRISHNAN,
Advocates for the respondents 1 to 3, the court passed the following:


                                                                       [PTO]
                       ANIL K.NARENDRAN & K. BABU, JJ.
                              ------------------------------
                             R.C.Rev.No.23 of 2021
                                            &
                             O.P.(RC)No.49 of 2021
                           -----------------------------------
                   Dated this the 27th day of September, 2021

                                     ORDER

Anil K. Narendran, J.

An adjournment is sought on behalf of Adv.Saijo Hassan, the

learned counsel for the petitioner, since he is tested COVID

positive.

Post after two weeks.

I.A.No.1 of 2021 in R.C.Rev.No.23 of 2021

Interim order will stand extended by one month.

Sd/-

ANIL K.NARENDRAN JUDGE

Sd/-

K. BABU JUDGE

yd

27-09-2021 /True Copy/ Assistant Registrar