Chelur Corporation vs Seetha Ramaswamy
2022 Latest Caselaw 10251 Ker

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                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                          &
                       THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
             Thursday, the 15th day of September 2022 / 24th Bhadra, 1944

                       R.C.REV --- OF 2022(FILING NO.119/2022)

Judgment dated 16.11.2021 in RCA 65 of 2019, on the files of Additional District
Judge- VI & RCAA, Ernakulam, arising out of Order dated 29.08.2019 in RCP 112 of
 2015 on the files of III rd Additional Munsiff & Rent Controller, Ernakulam.

  REVISION PETITIONER/APPELLANT IN RCA/ RESPONDENT IN RCP:

        M/S CHELUR CORPORATION, CHELUR BUILDING, M.G.ROAD, ERNAKULAM,
        REPRESENTED BY ITS MANAGING PARTNER

      BY ADVS M.P.SREEKRISHNAN & MUHAMMED MUSTHAFA. A


  RESPONDENTS/RESPONDENTS IN RCA/PETITIONERS IN RCP:

     1. MRS.SEETHA RAMASWAMY, 6A, GANAPATHY LAYOUT, K.K. PUDUR, COIMBATORE -
        641038.
     2. MRS. VIJI WARREN, 16282, TYPHOON LANE, HUNTINGTON BEACH,
        CALIFORNIA-92649, U.S.A REPRESENTED BY ITS POWER OF ATTORNEY
        HOLDER,P.S.SADASIVAM, S/O. P.S.SUNDARESAN, CHARTERED ACCOUNTANT,
        201, RADHAKRISHNA ROAD, TASA ROAD, COIMBATORE, PIN- 641 001.
     3. MRS. LATHA BALASUBRAMANIAM, 13, BHARATHI PARK, 7TH CROSS ROAD,
        COIMBATORE-641 011.

       This Rent control revision having come up for orders on 15.09.2022,
  the court on the same day passed the following:

                                         ORDER

Petitioner seeks time to produce certified copy of the order in R.C.P.No.112/2015. If the petitioner had applied for certified copy in the above matter, the Rent Controller shall issue the same within ten days

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

15-09-2022 /True Copy/ Assistant Registrar