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A.K.Dinesan vs Shahul Hameed
2024 Latest Caselaw 4273 Ker

Citation : 2024 Latest Caselaw 4273 Ker
Judgement Date : 1 February, 2024

Kerala High Court

A.K.Dinesan vs Shahul Hameed on 1 February, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

RCRev. No.98/2020                                1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                             &
                          THE HONOURABLE MR. JUSTICE JOHNSON JOHN
                Thursday, the 1st day of February 2024 / 12th Magha, 1945

                           IA.NO.2/2023 IN RCREV. NO. 98 OF 2020

    RCA NO.25/2019 OF THE RENT CONTROL APPELLATE AUTHOIRTY, THIRUVANANTHAPURAM

                    RCP NO.2/2015 OF THE RENT CONTROL COURT, NEDUMANGADU

   APPLICANT/REVISION PETITIONER:

       1. A.K.DINESAN, AGED 50 YEARS, S/O. A.M. KESAVAN, NOW RESIDING AT
          T.C.NO.24/1010, ARACKAL VEEDU, THYCAUD, THIRUVANANTHAPURAM-695 014,
          FROM ARAKKAL VEEDU, PALISSERY VILLAGE, THRISSUR.
       2. MANOJ S, AGED 48 YEARS, S/O. SREEDHARAN, THRISSUR POORAM JEWELLERS,
          MARKET JUNCTION, NEDUMANGADU, THIRUVANANTHAPURAM, RESIDING AT
          KUTTIKKATTU PARAMBIL, PARALAM P.O., VENGINISSERI, THRISSUR-680 563.

   RESPONDENTS/RESPONDENTS:

       1. SHAHUL HAMEED, S/O. MUHAMMED KASIM, KHADEEJA BUILDING, MARKET
          JUNCTION, MANCHA ROAD, NEDUMANGADU P.O., THIRUVANANTHAPURAM-695 541.
       2. ISHARA, S/O. SHAHUL HAMEED, KHADEEJA BUILDING, MARKET JUNCTION,
          MANCHA ROAD, NEDUMANGADU P.O., THIRUVANANTHAPURAM-695 541.
       3. NISHARA, D/O. SHAHUL HAMEED, KHADEEJA BUILDING, MARKET JUNCTION,
          MANCHA ROAD, NEDUMANGADU P.O., THIRUVANANTHAPURAM-695 541.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   granted by this Hon'ble Court by Judgment dated 3.11.2023 for payment of
   arrears of rent upto 5.12.2023, in the interest of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's final order
   dated 03-11-2023 and upon hearing the arguments of SRI.A.S.SHAMMY RAJ,
   Advocate for the petitioners and of M/S. R.HARIKRISHNAN, V.SURESH &
   G.SUDHEER, Advocates for the respondents, the court passed the following:


                                            ORDER

Allowed.

Sd/- P.B.SURESH KUMAR, JUDGE

Sd/- JOHNSON JOHN, JUDGE

01-02-2024 /True Copy/ Assistant Registrar

 
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