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P.Pushpalatha vs V.Premanathan
2022 Latest Caselaw 7325 Ker

Citation : 2022 Latest Caselaw 7325 Ker
Judgement Date : 23 June, 2022

Kerala High Court
P.Pushpalatha vs V.Premanathan on 23 June, 2022
RCRev. No.27/2021                              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

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

                              IA 1/2021 IN RCREV. NO. 27 OF 2021

   RCP 35/2015 OF THE RENT CONTROL COURT (ADDL. MUNSIFF COURT- II), KOZHIKODE.

RCA 188/2016 OF THE RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT COURT-
                                V), KOZHIKODE.

   PETITION/ REVISION PETITIONER:

          P.PUSHPALATHA, AGED 56 YEARS, W/O ASHOKAN, CAMEO, NGO QUARTERS
          JUNCTION, RESIDING AT MANDADAI HOUSE, CHEVAYOOR AMSOM DESOM,
          P.O.CHEVARAMBALAM, KOZHIKODE-673 012.

   RESPONDENTS/ RESPONDENTS:

       1. V.PREMANATHAN, AGED 70 YEARS, S/O LATE ACHUTHAN, VELUTHARAMBATH
          HOUSE, CHEVAYOOR AMSOM DESOM, P.O.MERIKKUNU, KOZHIKODE TALUK,
          PIN-673 012.

              and 4 others


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the judgment of the Rent Control Appellate Authority/ Additional
   District Court- V, Kozhikode in R.C.A No. 188 of 2016 dated 24-11-2020
   confirming the Order of the Rent Control Court (Additional Munsiff Court-
   II) Kozhikode in RCP No. 35 of 2015 dated 15-06-2016, pending disposal of
   the 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 25.03.2022 and upon hearing the arguments of M/S R.SUDHISH, &
   M.MANJU, Advocates for the petitioner and of M/S V.V.SURENDRAN &
   P.A.HARISH, Advocates for the respondents, the court passed the
   following:




                                                                              (p.t.o)
 RCRev. No.27/2021                             2/2




                                        ORDER

Interim order will stand extended by two weeks.

                                                    Sd/-   ANIL K.NARENDRAN,    JUDGE

                                                    Sd/-   P.G.AJITH KUMAR,    JUDGE




23-06-2022                      /True Copy/                               Assistant Registrar
 

 
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