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Hajara Saheer vs Manoj N.J
2024 Latest Caselaw 12891 Ker

Citation : 2024 Latest Caselaw 12891 Ker
Judgement Date : 22 May, 2024

Kerala High Court

Hajara Saheer vs Manoj N.J on 22 May, 2024

Author: Amit Rawal

Bench: Amit Rawal

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                        &
                  THE HONOURABLE MR. JUSTICE EASWARAN S.
     WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
                          OP (RC) NO. 65 OF 2024
AGAINST THE ORDER/JUDGMENT IN RCP NO.28 OF 2018 OF III ADDITIONAL
MUNSIFF   COURT,    ERNAKULAM   (RENT       CONTROL)   ARISING    OUT   OF    THE
ORDER/JUDGMENT IN RCA NO.11 OF 2023 OF DISTRICT COURT & SESSIONS
COURT, ERNAKULAM
PETITIONER(S)RESPONDENTS/PETITIONERS:

    1       HAJARA SAHEER
            AGED 63 YEARS
            W/O. LATE SAHEER, ANTHROLIL HOUSE,
            THAIKATTUKARA P.O., ALUVA,, PIN - 683106

    2       SUFIL SAHEER
            AGED 38 YEARS
            S/O. LATE SAHEER, ANTHROLIL HOUSE,
            THAIKATTUKARA P.O., ALUVA, PIN - 683106

            BY ADVS.
            K.R.VINOD
            M.S.LETHA
            NABIL KHADER
            DEVIKA S.



RESPONDENT(S)/APPELLANT/RESPONDENT:

            MANOJ N.J.
            AGED 48 YEARS
            S/O. N.V. JOSEPH, NADUVILEMULLOTH HOUSE,
            PUTHENPAILY, VARAPUZHA P.O., PIN - 683517


     THIS   OP    (RENT   CONTROL)    HAVING    COME   UP   FOR   ADMISSION   ON
22.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (RC) NO. 65 OF 2024
                                 2




                             JUDGMENT

Amit Rawal, J.

Appeal is of the year 2023, pending before the Appellate

Authority against the order of Rent Controller. We have not

been apprised of the daily proceedings of the Appellate

Authority reflecting the delay at the behest of either of parties.

We do not wish to issue directions but are sanguine of the fact

that Appellate Authority shall endeavor to decide the appeal as

expeditiously as possible.

Petition stands disposed off.

Sd/-

AMIT RAWAL JUDGE

Sd/-

EASWARAN S. JUDGE nak OP (RC) NO. 65 OF 2024

APPENDIX OF OP (RC) 65/2024

PETITIONER EXHIBITS

Exhibit P1 THE COPY OF THE RENT CONTROL PETITION NO.28/2018 FILED BY THE PETITIONERS HEREIN BEFORE THE RENT CONTROL COURT, ERNAKULAM,

Exhibit P2 THE COPY OF THE OBJECTION FILED BY THE RESPONDENT DATED 23.05.2019

Exhibit P3 THE COPY OF THE ORDER IN R.C.P.NO.28/2018 DATED 03.12.2022 OF THE IIIRD ADDITIONAL MUNSIFF AND RENT CONTROLLER, ERNAKULAM,

Exhibit P4 THE COPY OF THE MEMORANDUM OF

Exhibit P5 THE COPY OF THE ECOURT PROCEEDINGS OF

 
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