Citation : 2022 Latest Caselaw 10078 Ker
Judgement Date : 13 September, 2022
RCRev. No.126/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE MURALI PURUSHOTHAMAN
&
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
Tuesday, the 13th day of September 2022 / 22nd Bhadra, 1944
IA.NO.1/2022 IN RCREV. NO. 126 OF 2022
RCA 20/2016 OF THE RENT CONTROL APPELLATE AUTHORITY, THRISSUR.
RCP 93/2013 OF THE RENT CONTROL COURT, THRISSUR.
APPLICANT/ REVISION PETITIONER/ APPELLANT/ RESPONDENT.:
K.J.ANTONY, AGED 60 YEARS, S/O. JOHN, KONIKKARA HOUSE, KOLAZHY
VILLAGE AND DESOM, THRISSUR TALUK, THRISSUR DISTRICT, PIN-680 010.
RESPONDENTS/ RESPONDENTS/ RESPONDENTS/ PETITIONERS:
1. MARINA SUNNY, AGED 70 YEARS, W/O. PALLAN SUNNY, ERINJERY ANGADI,
CHEMBUKKAVU VILLAGE, THRISSUR TALUK, PIN- 680 020.
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 operation of the Judgment of the Rent Control
Appellate Authority, Thrissur in RCA 20/2016 dated 29-11-2021 filed
against the Order of Rent Control Court, Thrissur in R.C.P No. 93/2013
dated 31-08-2015 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 12.08.2022 and upon hearing the arguments of M/S T.K.VIPINDAS
& K.M.MUHAMMED HUSSAIN, Advocates for the petitioner, the court passed the
following:
O R D E R
Interim order will stand extended by two months.
Sd/- MURALI PURUSHOTHAMAN, JUDGE
Sd/- P.G. AJITHKUMAR, JUDGE
13-09-2022 /True Copy/ Assistant Registrar
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