P.K.Pramod Nair vs Dr.C.Baiju Abdulla
2022 Latest Caselaw 53 Ker

RCRev. No.145/2020                          1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                      THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                           &
                        THE HONOURABLE MR.JUSTICE P.G.AJITHKUMAR

               Monday, the 3rd day of January 2022/ 13th Pousha, 1943

                        IA.NO.1/2020 IN RCREV. NO. 145 OF 2020

     IA No.1806/2019 in IA No.4217/2018 in RCP No.165/2017 of the RENT CONTROL
                      COURT(PRINCIPAL MUNSIFF COURT)KOZHIKODE

RCA No.68/2019 of the RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT
COURT - V), KOZHIKODE
  REVISION PETITIONER/APPELLANT/PETITIONER:

          P.K.PRAMOD NAIR, AGED 39 YEARS, S/O. DR. KESAVAN NAIR, RESIDING AT
          WHITE HOUSE, OPP. TO VRINDAVAN COLONY P.O., CHEVAYUR, CHEVAYUR
          VILLAGE, CHEVAYUR AMSOM, KOZHIKODE TALUK, PINCODE-673017.

   RESPONDENT/RESPONDENT/RESPONDENT:

          DR.C.BAIJU ABDULLA, AGED 45 YEARS, S/O. DR.ABDULLA CHERAYAKKAT,
          REGISTERED MEDICAL PRACTITIONER BY PROFESSION AND AN OVERSEAS
          CITIZEN OF INDIA, HAVING CERTIFICATE OF REGISTRATION NO. A 2165639,
          PRESENTLY RESIDING AT 11595, DALLAS RD, PEYTON, COLORADO 80831 IN
          THE USA HAVING PERMANENT RESIDENCE AT ARADHANA HOUSE, MEDICAL
          COLLEGE P.O., KOZHIKODE TALUK, REPRESENTED BY HIS POWER OF ATTORNEY
          HOLDER IN THE COURT BELOW, VELLARIKKAL UMMER, AGED 63 YEARS, S/O.
          SAIDALI MOOPEN, RESIDING AT SALVAS HOUSE, OLAVANNA VILLAGE AND
          DESOM, OLAVANNA P.O., KOZHIKODE TALUK, PINCODE-673017.

         Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an order
   staying the operation of Judgment in R.C.A No.68/2019 dated 20.1.2020 of the
   Rent Control Appellate Authority Additional District Court-V, Kozhikode and
   the order in I.A. No.1806/2019 in I.A No.4217/2018 in R.C.P No.165/2017 dated
   12.04.2019 of the Rent Control Court/Principal Munsiff, Kozhikode until the
   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 02.12.2021 and upon hearing the arguments of MR. ANANTHU
   BAHULEYAN, Advocate for the petitioner and of M/S.V.V.SURENDRAN &
   P.A.HARISH, Advocates for the respondent, the court passed the following:

                                                                        (P.T.O)
 RCRev. No.145/2020                             2/2




                                          ORDER

Interim order will stand extended for a period of two months.

                                                       Sd/-     ANIL K.NARENDRAN,    JUDGE

                                                         Sd/-    P.G.AJITHKUMAR,    JUDGE




03-01-2022                       /True Copy/                               Assistant Registrar