Manikkoth Kollarath Ashokan vs Kizhakke Manjakkandi Haridasan
2023 Latest Caselaw 8715 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
         Wednesday, the 9th day of August 2023 / 18th Sravana, 1945

                  IA.NO.3/2023 IN RCREV. NO. 102 OF 2023

(AGAINST THE JUDGMENT DATED 06.03.2023 IN RCA NO.08/2020 ON THE FILES OF THE
      RENT CONTROL APPELLATE AUTHORITY (DISTRICT JUDGE), THALASSERY)

PETITIONER/REVISION PETITIONER:

     MANIKKOTH KOLLARATH ASHOKAN AGED 65 YEARS S/O. K.P. KUNHIRAMAN
     MASTER, MAHATMA VIHAR, AZHIKODE, KANNUR, PIN - 670009.

RESPONDENT/RESPONDENT:

     KIZHAKKE MANJAKKANDI HARIDASAN AGED 65 YEARS S/O. LATE KUNHAPPAN,
     RESIDING AT INDRAPRASTAM, AZHIKODE, KANNUR DISTRICT, PIN - 670009.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to enlarge the time
for complying with the conditions in the order dated 19..6..2023 in the
above R.C.R till 31..8..2023.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S. MATHEW KURIAKOSE, G.GIREESH, K.R.ARUN, T.G.SUNIL (PERUMBAVOOR),
J.KRISHNAKUMAR (ADOOR), C.N.PRAKASH, MONI GEORGE & SHAJI P.K., Advocates
for the petitioner and of SRI. RAJESH SUKUMARAN K, Advocate for the
respondent, the court passed the following:
          Dr. A.K. JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
                         ......................................................
                                       I.A No.3 of 2023
                                                  IN
                                 RCRev NO.102 of 2023
                     .................................................................
                      Dated this the 9th day of August, 2023


                                         ORDER

MOHAMMED NIAS C.P.J

This is a petition seeking extension of time for complying with the

directions in the judgment.

Heard. Taking note of the averments in the affidavit filed in

support of the I.A, the delay in complying with the directions in the

judgment is condoned.

Sd/-

Dr. A.K. JAYASANKARAN NAMBIAR, JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

SJ