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Peetakandiyil Rajan vs Kizhakkedath Ibrayi
2022 Latest Caselaw 1287 Ker

Citation : 2022 Latest Caselaw 1287 Ker
Judgement Date : 28 January, 2022

Kerala High Court
Peetakandiyil Rajan vs Kizhakkedath Ibrayi on 28 January, 2022
RCRev. No.204/2019                             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

                Friday, the 28th day of January 2022 / 8th Magha, 1943

                        IA.NO.1/2019 IN RCREV. NO. 204 OF 2019

   RCA No.200/2017 of the RENT CONTROL APPELLATE AUTHORITY/ADDITIONAL DISTRICT
                                 COURT, VATAKARA

          RCP No.13/2016 of the RENT CONTROLLER/MUNSIFF COURT, VATAKARA



   PETITIONER/ REVISION PETITIONER:

          PEETAKANDIYIL RAJAN, AGED 62 YEARS, S/O.KANNAN, ARAMANA HOUSE,
          KARTHIKAPPALLY AMSOM, KURINJALIYODE, VATAKARA TALUK, KOZHIKODE
          DISTRICT.

   RESPONDENT/ RESPONDENT:

          KIZHAKKEDATH IBRAYI, AGED 25 YEARS, S/O.KUNHAMMAD HAJI, KIZHAKKEDATH
          HOUSE, VILLIAPPALLY AMSOM, DESOM, VILLIAPPALLY P.O., VATAKARA TALUK,
          KOZHIKODE DISTRICT-673 542.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the order of
   eviction passed by the Rent Control Appellate Authority/Addl.District
   Court, Vatakara in RCA 200/2017 confirming the Judgment passed by the Rent
   Control Court, Vatakara in RCP 13/2016, pending 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 7/01/2022 and upon hearing the arguments of M/S B.KRISHNAN &
   R.PARTHASARATHY, Advocates for the petitioner and of SMT.REEHA KHADER K.,
   Advocate for the respondent, the court passed the following.

                                       O R D E R

Interim order will stand extended by one month.

Sd/- ANIL K.NARENDRAN, Judge.

Sd/- P.G. AJITHKUMAR, Judge.

28-01-2022 /True Copy/ Assistant Registrar

 
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