P.S.Noble vs Laila
2022 Latest Caselaw 2613 Ker

RCRev. No.411/2018                                 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
                     Monday, the 7th day of March 2022 / 16th Phalguna, 1943

                             IA.NO.1/2022 IN RCREV. NO. 411 OF 2018




                      OPRC No.4/2015 of THE RENT CONTROL COURT, HARIPAD.

RCA No.2/2017 of the RENT CONTROL APPELLATE AUTHORITY, MAVELIKKARA.
   PETITIONER/REVISION PETITIONER:

          P.S.NOBLE, AGED 42 YEARS, S/O SREENIVASAN, RESIDING AT POURNAMI,
          VETTUVENI MURI, KARITHIKAPPALY VILLAGE, ALAPPUZHA DISTRICT-690 514.

   RESPONDENT/RESPONDENT:

          SMT.LAILA, AGED 57 YEARS, W/O SHAHUL HAMEED, RESIDING AT LAILA
          MANZILIL, THAMALLACKAL SOUTH MURI, KUMARAPURAM VILLAGE,
          KARTIKAPPALLY TALUK, ALAPPUZHA-690 549.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass appropriate
   orders to the effect of reviving and extending the stay all further
   proceedings pursuant to stay the judgment in RCA No.2/2017 of the Court of
   the Rent Control Appellate Authority, Mavelikkara dated 21.11.2018 and all
   further proceedings thereto, pending disposal of this Rent Control
   Revision; so as to produce before the Court below.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dated 04.03.2020 in IA 1/2018 and upon hearing the arguments of
   M/S.GILBERT GEORGE CORREYA, A.VELAPPAN NAIR & GEORGIE JOHNY, Advocates for
   the petitioner and of SRI.S.SREEKUMAR, Advocate for the respondent, the
   court passed the following:

                                              ORDER

The interim order granted in I.A No.1 of 2018 is revived and extended for a period of one month.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- P.G. AJITHKUMAR, JUDGE

07-03-2022 /True Copy/ Assistant Registrar