Citation : 2023 Latest Caselaw 1358 Ker
Judgement Date : 18 January, 2023
OP (RC) No.14/2023 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
Wednesday, the 18th day of January 2023 / 28th Pousha, 1944
OP (RC) NO. 14 OF 2023
EP 206/2022 IN RCP 36/2022 OF MUNSIFF COURT, THALIPARAMBA, KANNUR
PETITIONER/ PETITIONER/ RESPONDENT:
K.V. JAVAD, AGED 37 YEARS, S/O. MUHAMMAD HAJI, K.V. HOUSE,
PATTANNUR AMSOM, KOORARI DESOM, THALIPARAMBA TALUK, P.O.
IRIKKUR, KANNUR DISTRICT, PIN - 670593
RESPONDENT/ RESPONDENT/ PETITIONER:
KINAKKOOL THAROL NASIRA, AGED 38 YEARS, D/O. MUHAMMED ASHRAF HAJI,
KINAKKOOL THAROL, THALIPARAMBA TALUK, P.O.IRIKKUR, KANNUR DISTRICT,
PIN - 670593
OP (Rent Control) praying inter alia that in the circumstances
stated in the affidavit filed along with the OP (RC) the High Court be
pleased to stay all execution proceedings in pursuance to Exhibit P1
Judgment EP No. 206/2022 in RCP 36/2021 on the file of Rent Control
(Munsiff) Court, Taliparamba till the disposal of this Original Petition
(Civil), for the interest of justice.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP (RC) and upon hearing the arguments
of M/S K.N.ABHILASH, SUNIL NAIR PALAKKAT, RITHIK S.ANAND, ANU PAUL &
SREELAKSHMI MENON P, Advocates for the petitioner, the court passed the
following:
O R D E R
Notice before admission by speed post. Simultaneously, serve notice on the respondent through the counsel appearing for her before the court below.
There shall be an interim stay as prayed for, for a period of one month.
Post on 31-01-2023.
Sd/- A.MUHAMED MUSTAQUE, JUDGE
Sd/- SHOBA ANNAMMA EAPEN, JUDGE
18-01-2023 /True Copy/ Assistant Registrar OP (RC) No.14/2023 2/2
APPENDIX OF OP (RC) 14/2023
Exhibit P1 THE TRUE COPY OF THE ORDER DATED 17-06-2022 IN R.C.P.
36/2021 ON THE FILES OF RENT CONTROL COURT (MUNSIFF), TALIPARAMBA
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