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Maniyadan Suresh vs Mahendran C.P
2023 Latest Caselaw 291 Ker

Citation : 2023 Latest Caselaw 291 Ker
Judgement Date : 6 January, 2023

Kerala High Court
Maniyadan Suresh vs Mahendran C.P on 6 January, 2023
RCRev. No.149/2022                             1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                            &
                      THE HONOURABLE MRS.JUSTICE SHOBA ANNAMMA EAPEN
                 Friday, the 6th day of January 2023 / 16th Pousha, 1944

                         IA.NO.1/2022 IN RCREV. NO. 149 OF 2022

RCA 188/2016 OF THE RENT CONTROL APPELLATE AUTHORITY( ADDL. DISTRICT JUDGE- IV),
                                  THALASSEERY.

           RCP 140/2009 OF THE RENT CONTROL COURT (ADDL. MUNSIFF), KANNUR.

   PETITIONER/ REVISION PETITIONER:

          MANIYADAN SURESH, AGED 68 YEARS, S/O KUNHIRAMAN, BUILDING
          NO.PP.IX/361 (NEW NO PP-XIII/294), NEAR DHANALAKSHMI, KAKKAD DESOM,
          P.O.KAKKAD, KANNUR - 670005.


   RESPONDENTS/ RESPONDENTS.:


      1. MAHENDRAN C.P, AGED 71 YEARS, S/O LATE PANKAJAKSHI, RESIDING AT SREE
         MANASA, NEAR TB JUNCTION, ANGAMALY P.O., ERANAKULAM - 683572.

            and 6 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 judgment dated 26-02-2022 of the court of the
   Rent Control Appellate Authority (Addl. District Judge- IV), Thalassery in
   RCA No. 188/2016, which was filed against the order dated 30-09-2016 of
   the Addl. Rent Control Court (Addl. Munsiff), Kannur in RCP No. 140/2009,
   pending disposal of the above revision petition in the interest of
   justice.
        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this court's
   order dqted 26-09-2022 and upon hearing the arguments of M/S MAHESH V
   RAMAKRISHNAN & PRAVEEN K.S, Advocates for the petitioner and of Sri.
   JAWAHAR JOSE, Advocate for the respondents 1 to 7, the court passed the
   following:
                                    O R D E R

Interim order is extended till 13-02-2023.

Sd/- A.MUHAMED MUSTAQUE, JUDGE

Sd/- SHOBA ANNAMMA EAPEN, JUDGE

06-01-2023 /True Copy/ Assistant Registrar

 
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