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E.C.Nazar vs Ussain
2023 Latest Caselaw 523 Ker

Citation : 2023 Latest Caselaw 523 Ker
Judgement Date : 11 January, 2023

Kerala High Court
E.C.Nazar vs Ussain on 11 January, 2023
RCRev. No.28/2022                               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
              Wednesday, the 11th day of January 2023 / 21st Pousha, 1944
                         IA.NO.1/2022 IN RCREV. NO. 28 OF 2022

            RCA 41/2020 OF THE RENT CONTROL APPELLATE AUTHORITY, KOZHIKODE.

    RCP 58/2014 OF THE RENT CONTROL COURT [ADDITIONAL MUNSIFF- I], KOZHIKODE.

   PETITIONER/ REVISION PETITIONER:

          E.C.NAZAR, AGED 59 YEARS, S/O.M.P.C.ABDU HAJI, ELAVANCHALIL HOUSE,
          KODUVALLY AMSOM, KODUVALLY DESOM, THAMARASSERY TALUK, KOZHIKODE
          DISTRICT, PIN-673573.

   RESPONDENTS/ RESPONDENTS:

       1. USSAIN, AGED 53, S/O MAMUKOYA, EDAYADIPOYIL HOUSE, MADAVOOR AMSOM,
          MADAVOOR DESOM, KOZHIKODE TALUK, KOZHIKODE DISTRICT, PIN-673585.

         And another..

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all execution
   proceedings pursuant to the Judgment in R.C.A No. 41/2020 dated 19-11-2021
   on the file of the Court of Rent Control Appellate Authority (District
   Judge), Kozhikode which arose from order dated 09-10-2019 in R.C.P No.
   58/2014 of the court of the Rent Control Court/ Additional Munsiff- I,
   Kozhikode, pending disposal of the above Appeal, 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 dated 06.12.2022 and upon hearing the arguments of Sri.
   G.S.REGHUNATH, Advocate for the petitioner and of M/S P.B.PRADEEP & VISHNU
   PRADEEP, Advocates for the respondents, the court passed the following:
                                    O R D E R

No representation for respondents.

Post on 30-01-2023.

The interim order will continue till 30-01-2023.

Sd/- A.MUHAMED MUSTAQUE, JUDGE

Sd/- SHOBA ANNAMMA EAPEN, JUDGE

11-01-2023 /True Copy/ Assistant Registrar

 
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