Sreeja K.R vs P.A.Varghese
2024 Latest Caselaw 13120 Ker

Kerala High Court

Sreeja K.R vs P.A.Varghese on 23 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.
           Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                            OP (RC) NO. 67 OF 2024
              EP 382/2023 OF PRINCIPAL MUNSIFF COURT, ERNAKULAM
PETITIONER/JUDGMENT DEBTOR:

     SREEJA K.R, AGED 42 YEARS, MIDAS ENTERPRISES, GROUND FLOOR, COSMO
     TOWER, AVENUE-2 ROAD, KATHRIKKADAVU, KOCHI, PIN - 682017

RESPONDENT/DECREE HOLDER:

     P.A.VARGHESE, PULIPARAMBIL HOUSE, EDAKOCHI P.O., ERNAKULAM, KOCHI,
     PIN - 682010

     Op (rent control) praying inter alia that in the circumstances
stated in the affidavit filed along with the OP (RC) the High Court be
pleased to stay all further proceedings in EP No.382/2023 on the file of
the Munsiff Court, Ernakulam till the final disposal of the above OP(RC).
     This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP (RC) and upon hearing the arguments
of M/S.K.A.RASHEED & MANSOOR.B.H., Advocates for the petitioner, the court
passed the following:



                                                                     (P.T.O)
                         AMIT RAWAL & EASWARAN S., JJ.
                          ----------------------------------------
                              O.P.(RC) No. 67 of 2024
                          ----------------------------------------
                       Dated this the 23rd day of May, 2024

                                            ORDER

AMIT RAWAL, J.

Inter alia alleges that the eviction order dated

21.09.2023 was passed keeping in view the business

conducted in the tenanted premises. Petitioner tenant was

granted time to vacate the premises till 18.05.2024. The

application has been filed seeking extension but Execution

Petition is listed for delivering the possession tomorrow.

Petitioner had installed lot of electrical equipments meant for

storing of the medicines in the refrigerator and would be

needing two more weeks to vacate the premises.

2. Issue notice before admission by special messenger

to the respondent.

Post this matter 29.05.2024. Till then there shall be

interim stay qua dispossession.

Sd/-

AMIT RAWAL JUDGE

Sd/-

EASWARAN S. JUDGE vv

23-05-2024 /True Copy/ Assistant Registrar