Kerala State Civil Supplies ... vs Hydrosekutty
2023 Latest Caselaw 270 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR.JUSTICE P.B.SURESH KUMAR
                                    &
               THE HONOURABLE MRS.JUSTICE C.S. SUDHA
 FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                        RCREV. NO. 161 OF 2017
  AGAINST THE ORDER DATED 28/06/2013 IN RCP NO.2/2012 OF
                       RENT CONTROL COURT, ALUVA
 AGAINST THE JUDGMENT DATED 30/11/2016 IN RCA NO.16/2013
    OF RENT CONTROL APPELLATE AUTHORITY, NORTH PARAVUR


REVISION PETITIONERS:

    1          KERALA STATE CIVIL SUPPLIES CORPORATION LTD.,
               REPRESENTED BY ITS CHAIRMAN & MANAGING DIRECTOR,
               MAVELI BHAVAN, GANDHI NAGAR, KOCHI-682 020.
    2          DEPOT MANAGER
               KERALA STATE CIVIL SUPPLIES CORPORATION LTD.,
               TALUK DEPOT,NORTH PARAVUR.


               BY ADV SMT.MOLLY JACOB,SC,SUPPLYCO


RESPONDENT:

               HYDROSEKUTTY
               S/O.KOCHUNNI, AGED 77,
               VALLINJALIL,CHENGAMANAD,ALUVA.


               BY ADV SMT.JAYASREE MANOJ


        THIS    RENT   CONTROL     REVISION   HAVING    COME    UP    FOR
ADMISSION       ON   06.01.2023,    THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 RC.Rev.No.161 of 2017

                                         -2-

                 P.B.SURESH KUMAR & C.S.SUDHA, JJ.
                  -----------------------------------------------
                         RC.Rev.No.161 of 2017
                  -----------------------------------------------
               Dated this the 06th day of January, 2023


                                  ORDER

Learned counsel for the petitioners submits that the

matter is settled out of court.

In the light of the submission aforesaid, the revision

petition is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Sd/-

C.S.SUDHA, JUDGE.

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