Princy Francis vs Raveendran
2022 Latest Caselaw 7374 Ker

RCRev. No.377/2019                               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. 377 OF 2019

                     R.C.P 49/2009 OF THE RENT CONTROL COURT, THRISSUR

      R.C.A 193/2011 OF Ist ADDITIONAL RENT CONTROL APPELLATE AUTHORITY, THRISSUR.

   PETITIONER/ REVISION PETITIONER:

          PRINCY FRANCIS, W/O. CHITTILAPPILLY KUNJAPPU FRANCIS, P.O.
          MARATHAKKARA, THRISSUR-680 618.

   RESPONDENTS/ RESPONDENTS:

      1. RAVEENDRAN, S/O. KOLLARA AYYAPPAKUTTY, VARIYAM LANE, PATTURAIKKAL
         DESOM, THRISSUR VILLAGE AND TALUK-680 001.

            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 06-07-2019 in R.C.A 193 of 2011
   on the file of First Additional Rent Control Appellate Authority, Thrissur
   which arose from common order dated 22-07-2011 in R.C.P 49 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 Sri.
   K.P.DANDAPANI, Senior Advocate along with M/S     MILLU DANDAPANI & ROY
   THOMAS (MUVATTUPUZHA), Advocates for the petitioner and of M/S
   SREEKUMAR.G. CHELUR & RIYAS C.S, Advocates for respondents 1 to 3, 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