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Ahammed Maniyoor vs Saira N
2022 Latest Caselaw 2221 Ker

Citation : 2022 Latest Caselaw 2221 Ker
Judgement Date : 24 February, 2022

Kerala High Court
Ahammed Maniyoor vs Saira N on 24 February, 2022
RCRev. No.17/2022                              1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                           &
                       THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
              Thursday, the 24th day of February 2022 / 5th Phalguna, 1943

                         IA.NO.1/2022 IN RCREV. NO. 17 OF 2022

       RCA 138/2019 OF THE RENT CONTROL APPELLATE AUTHORITY( DISTRICT COURT),
                                    THALASERRY.

                    RCP 40/2018 OF THE RENT CONTROL COURT, KANNUR.

   PETITIONER/ REVISION PETITIONER:

          AHAMMED MANIYOOR, S/O KAMAL HAJI, AGED 75 YEARS, ADVOCATE, NEAR SUB
          JAIL, SOUTH BAZAR, P.O, SOUTH BAZAR, KANNUR-670002.

   RESPONDENT/ RESPONDENT/ PETITIONER:

          SAIRA N, AGED 55 YEARS, RESIDING AT SAIRAJ, NO OCCUPATION, KAKKAD
          ROAD, SOUTH BAZAR P.O, CIVIL STATION, KANNUR, PIN - 670002


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the judgment
   in RCA 138/2019 on the file of the Rent Control Appellate Authority
   (District Court), Thalaserry dated 08-11-2021 and also against the order
   in RCP 40/2018 on the file of Rent Control Court, Kannur dated 27-08-2019
   till the disposal of the 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 21-01-2022 and upon hearing the arguments of Sri. K.RAJESH
   SUKUMARAN, Advocate for the petitioner and of Sri. P.U.SHAILAJAN,
   CAVEATOR  for the respondent, the court passed the following:

                                        O R D E R

The respondent enters appearance through counsel and seeks a short adjournment.

Post on 11-03-2022.

Interim order will stand extended by one month.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- P.G. AJITHKUMAR, JUDGE

24-02-2022 /True Copy/ Assistant Registrar

 
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