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Asif vs Muhammed Rafi Saithalavi
2022 Latest Caselaw 5492 Ker

Citation : 2022 Latest Caselaw 5492 Ker
Judgement Date : 20 May, 2022

Kerala High Court
Asif vs Muhammed Rafi Saithalavi on 20 May, 2022
RCRev. No.178/2021                             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 20th day of May 2022 / 30th Vaisakha, 1944


                         IA.NO.1/2021 IN RCREV. NO. 178 OF 2021

 EP No. 16 of 2020      in RCP 185/2018 OF THE RENT CONTROL COURT, KOZHIKODE.

RCA 28/2020 OF THE RENT CONTROL APPELLATE AUTHORITY, KOZHIKODE.


   PETITIONER/ REVISION PETITIONER:


          ASIF, AGED 55 YEARS, S/O. HYDRU, ROOM NO.8/15, R.C. ROAD, NEAR
          TAGORE CENTERARY HALL, NAGARAM AMSOM AND DESOM, KOZHIKODE-673 001.

   RESPONDENT/ RESPONDENT:

          MUHAMMED RAFI SAITHALAVI, AGED 53 YEARS, S/O. SAITHALAVI, THOTTUNGAL
          VALAPPIL GRAND HOUSE, FRANCIS ROAD, NAGARAM AMSOM AND DESOM,
          KOZHIKODE-673 001


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and execution of order dated 16-11-2019 in R.C.P No. 185 of 2018 passed by
   Rent Control Court/ Principal Munsiff Court- I, Kozhikode as confirmed by
   judgment dated 17-03-2021 in R.C.A No. 28 of 2020 passed by Rent Control
   Appellate Authority/ Additional District Court- IV, Kozhikode and all
   further proceedings in EP No. 16 of 2020 on the files of Principal
   Munsiff's Court- I, Kozhikode pending disposal of the 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 21.03.2022 and upon hearing the arguments of M/S K.M.FIROZ &
   M.SHAJNA, Advocates for the petitioner and of Sri. SREEKUMAR CHELUR,
   Advocate for the respondent, the court passed the following:


                                        O R D E R

Interim order is revived and extended for a period of two weeks.

List on 30-05-2022.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- P.G. AJITHKUMAR, JUDGE

20-05-2022 /True Copy/ Assistant Registrar

 
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