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Dr.Abraham Mohan vs Raveendran
2022 Latest Caselaw 7316 Ker

Citation : 2022 Latest Caselaw 7316 Ker
Judgement Date : 23 June, 2022

Kerala High Court
Dr.Abraham Mohan vs Raveendran on 23 June, 2022
RCRev. No.376/2019                               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

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

                           IA.NO.1/2019 IN RCREV. NO. 376 OF 2019

            RCA No.190/2011 OF RENT CONTROL APPELLATE AUTHORITY, THRISSUR

                      RCP No.40/2009 OF RENT CONTROL COURT, THRISSUR

   PETITIONER/REVISION PETITIONER:

          DR.ABRAHAM MOHAN, AGED 61 YEARS, S/O.ABRAHAM CHERIYAN, HOMEO HOUSE,
          SILVER SAND BUILDING, M.G.ROAD, WEST FORT, THRISSUR

   RESPONDENTS/RESPONDENTS:

      1. RAVEENDRAN, S/O.KOLLARA AYYAPPANKUTTY, VARIYAM LANE, PATTURAIKKAL
         DESOM, THRISSUR VILLAGE AND TALUK-680001.

            AND 3 OTHERS


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to the judgment dated 6.7.2019 in R.C.A.190 of 2011
   on the file of First Additional Rent Control Appellate Authority, Thrissur
   which arose from common order dtd.22.7.2011 in R.C.P. 40 of 2009 etc. on
   the file of Rent Control Court, Thrissur, till the disposal of the above
   Rent Control Revision Petition.


        This application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this Court's
   order dated 25.05.2022 and upon hearing the arguments of MR.K.P.DANDAPANI,
   SENIOR ADVOCATE along with MR. MILLU DANDAPANI, Advocate for the
   petitioner and of M/S.G.SREEKUMAR (CHELUR) & RIYAS.C.S, Advocates for R1
   to R3, the court passed the following:


                                           ORDER

Interim order will stand extended by three weeks.

                                                       Sd/-   ANIL K.NARENDRAN,    JUDGE

                                                       Sd/-   P.G.AJITHKUMAR,     JUDGE




23-06-2022                         /True Copy/                               Assistant Registrar
 

 
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