Valiyaapeediyekal Hirshan vs Muhemmed Sadique
2022 Latest Caselaw 6951 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                  &
             THE HONOURABLE MRS. JUSTICE C.S. SUDHA
 TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                     RCREV. NO. 172 OF 2021
AGAINST THE JUDGMENT IN RCP 119/2018 OF PRINCIPAL MUNSIFF
                          COURT,KANNUR
RCA 172/2019 OF DISTRICT COURT & SESSIONS COURT,THALASSERY
PETITIONER/APPELLANT/RESPONDENT:

            VALIYAPEEDIYYEKAL HIRSHAN
            AGED 33 YEARS
            S/O. ABDULRAHMAN, VALIYAPEEDIYEKAL HOUSE,
            BUSINESS, RIVER SIDE HOUSE, P.O. MAMPAD,
            PONGALOOR, MALAPPURAM
            BY ADVS.
            K.A.SREEJITH
            HARIDAS THAIKKANDY


RESPONDENTS/RESPONDENTS/PETITIONER:

            MUHEMMED SADIQUE
            AGED 49 YEARS
            S/O. BALYATHANAL ABDULKAREEM, OCCUPATION
            BUSINESS, RESIDENT OF STAR VILLA, GOPAL STREET,
            KANNUR-670 001, KANNUR TALUK, KANNUR DISTRICT
            BY ADV P.U.SHAILAJAN


     THIS     RENT   CONTROL    REVISION    HAVING    COME    UP    FOR
ADMISSION    ON   14.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 R.C.Rev. No.172 of 2021                2




              P.B.SURESH KUMAR & C.S.SUDHA, JJ.
               -----------------------------------------------
                      R.C.Rev. No.172 of 2021
               -----------------------------------------------
             Dated this the 14th day of June, 2022.


                                ORDER

The learned counsel for the petitioner seeks

permission to withdraw the Rent Control Revision. The

permission sought for is granted and the Rent Control Revision

is dismissed as withdrawn.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

C.S.SUDHA, JUDGE.

Mn