S.P. Deepak vs B. Govardhanan Nair
2022 Latest Caselaw 7294 Ker

                  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 23rd day of June 2022 / 2nd Ashadha, 1944

                           OP (RC) NO. 49 OF 2021

           RCP 11/2018 OF RENT CONTROL COURT, THIRUVANANTHAPURAM
PETITIONER/RESPONDENT:

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

      BY ADVS.M/S. SAIJO HASSAN, NAGARAJ NARAYANAN, BENOJ C AUGUSTIN,
RAFEEK. V.K., U.M.HASSAN, P.PARVATHY, AATHIRA SUNNY & MANAS P HAMEED

RESPONDENTS/PETITIONERS:

  1. B. GOVARDHANAN NAIR, AGED 68, S/O BHASKARA PILLAI, RESIDING AT SREE
     DHANYA, S.P.II/675, SREEKARIYAM PANCHAYAT, PANGAPPARA VILLAGE,
     THIRUVANANTHAPURAM-695581.
  2. ANAND.G.L. THAMPI, AGED 25, S/O GOVARDHANAN NAIR, RESIDING AT SREE
     DHANYA, S.P.II/675, SREEKARIYAM PANCHAYAT, PANGAPPARA VILLAGE,
     THIRUVANANTHAPURAM-695581.
  3. AYSWARYA.L, AGED 23, S/O GOVARDHANAN NAIR, RESIDING AT SREE DHANYA,
     S.P.II/675, SREEKARIYAM PANCHAYAT, PANGAPPARA VILLAGE,
     THIRUVANANTHAPURAM-695581.

     BY ADVS M/S G.SUDHEER & R.HARIKRISHNAN



     This OP(RC) having come up for orders on 23.06.2022, upon perusing
the letter from Munsiff Court, Thiruvananthapuram dated 26.05.2022 and
this court's judgment dated 10.11.2021, the court on the same day passed
the following;



                                                                    (p.t.o)
           ANIL K. NARENDRAN & P.G.AJITHKUMAR, JJ.
         -----------------------------------------------------
                       O.P.(RC) No.49 of 2021
         ------------------------------------------------------
               Dated this the 23rd day of June, 2022

                              ORDER

Ajithkumar, J.

As per the judgment dated 10.11.2021, the Rent Control

Court, Thiruvananthapuram, was directed to dispose of

R.C.P.No.11 of 2018 within a period of four months from

29.11.2021. The period for disposal of the case was later

altered as four months from 17.01.2022 as per the order dated

20.12.2021.

Now, the Rent Control Court (Munsiff), Thiruvananthapuram,

submitted a report dated 26.05.2022 seeking extension by one

more month.

It is seen that major part of the evidence has already

been recorded and what remains is the recording of evidence

on the side of the respondents and hearing of the parties. In

the said circumstances, the request is allowed. The Rent

Control Court, Thiruvananthapuram, is granted one month

more time from today to dispose of R.C.P.No.11 of 2018

O.P.(RC) No.49 of 2021

pending on the files of that court.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE dkr

23-06-2022 /True Copy/ Assistant Registrar