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Maneesh Babu vs Dr.C.M.Hyderali
2022 Latest Caselaw 7334 Ker

Citation : 2022 Latest Caselaw 7334 Ker
Judgement Date : 23 June, 2022

Kerala High Court
Maneesh Babu vs Dr.C.M.Hyderali on 23 June, 2022
RCRev. No.218/2020                             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.1/2020 IN RCREV. NO. 218 OF 2020

           RCA 7/2019 OF THE RENT CONTROL APPELLATE AUTHORITY, NORTH PARUR.

                     RCP 6/2019 OF THE RENT CONTROL COURT, ALUVA.

   PETITIONER/ REVISION PETITIONER:

          MANEESH BABU, AGED 38 YEARS, S/O C V BABU, EASWARI, SANTHI LANE,
          THOTTAKKATTUKARA, THOTTAKKATTUKARA P O, PIN-683102., ALUVA WEST
          VILLAGE AND TALUK

   RESPONDENTS/ RESPONDENTS:

      1. DR.C.M.HYDERALI, AGED 71 YEARS, S/O LATE C K MEETHIAN, ASHAR,
         SANTHOSH LANE, ALUVA KARA AND ALUVA WEST VILLAGE P O, PIN-683101,
         NOW AT BUILDING NO 6/983, NEAR ANWAR MEMORIAL HOSPITAL, ALUVA
         MUNICIPALITY, ALUVA P O, -683101.

           and 2 others..


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment dated 19-08-2020 in RCA No. 7/2019, Rent Control Appellate
   Authority, North Parur, pending 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 02.06.2022 and upon hearing the arguments of M/S DINESH
   R.SHENOY, EBIN MATHEW & P.ROHIT PREMANANDA SHENOY, Advocates for the
   petitioner and of SRI.P.VISWANATHAN, Senior Advocate along with SRI.AJITH
   VISWANATHAN, Advocate for the respondent, the court passed the following:

                                         ORDER

Interim order will stand extended by one month.

                                                     Sd/-   ANIL.K.NARENDRAN,    JUDGE

                                                     Sd/-   P.G.AJITHKUMAR,     JUDGE




23-06-2022                       /True Copy/                               Assistant Registrar
 

 
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