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Mht Kunhalavi vs Imbichipathummabi
2022 Latest Caselaw 7630 Ker

Citation : 2022 Latest Caselaw 7630 Ker
Judgement Date : 24 June, 2022

Kerala High Court
Mht Kunhalavi vs Imbichipathummabi on 24 June, 2022
RCRev. No.371/2019                                 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


                     Friday, the 24th day of June 2022 / 3rd Ashadha, 1944


                            IA.NO.1/2019 IN RCREV. NO. 371 OF 2019



 RCP No.30/2015 of the RENT CONTROL COURT/ADDITIONAL MUNSIFF COURT-I, KOZHIKODE

RCA No.279/2016 of the RENT CONTROL APPELLATE AUTHORITY (ADDITIONAL DISTRICT
COURT - V), KOZHIKODE
   PETITIONER/ PETITIONER:

          MR.MHT KUNHALAVI, AGED 70 YEARS, S/O.YAHUTTY, HASHIM NIVAS,
          KOYAPARAMB ROAD, NAGARAM AMSOM, NAGARAM DESOM, KOZHIKODE.

   RESPONDENT/ RESPONDENT:

          MRS.IMBICHIPATHUMMABI, AGED 76 YEARS, D/O.LATE MAMUKOYA HAJI,
          ASHIYANA HOUSE, PUTHIYAMANATHALAYIL, VALAYANAD AMSOM, VALAYANAD
          DESOM, MANKAVU POST, KOZHIKODE.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of and all further proceedings pursuant to the judgment in R.C.A.279/2016
   of the Rent Control Appellate Authority (Additional District Judge-V),
   Kozhikode dated 30-07-2019, pending disposal of this 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 24-05-2022 and upon hearing the arguments of M/S
   C.R.SYAMKUMAR, ASWIN KUMAR M J, HELEN P.A., K.ARJUN VENUGOPAL,
   P.A.MOHAMMED SHAH & SOORAJ T.ELENJICKAL, Advocates for the petitioner and
   of SRI.NIRMAL. S & SMT.VEENA HARI, Advocates for the respondent, the court
   passed the following:


                                            O R D E R

Interim order will stand extended by one month.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- P.G. AJITHKUMAR, JUDGE

24-06-2022 /True Copy/ Assistant Registrar

 
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