M/S M-Raad Infra Ventures Pvt Ltd vs Uruniyan Husain
2024 Latest Caselaw 13175 Ker

Kerala High Court

M/S M-Raad Infra Ventures Pvt Ltd vs Uruniyan Husain 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. 148 OF 2023
AGAINST THE ORDER/JUDGMENT DATED 22.05.2023 IN RCP NO.63 OF 2021
OF ADDITIONAL MUNSIFF COURT ,KOZHIKODE-II
PETITIONER/APPELLANT/RESPONDENT:

            M/S M-RAAD INFRA VENTURES PVT LTD
            SHOP ROOM NO.1402B (DOOR NO.02/1149A75), 4TH FLOOR,
            HILITE BUSINESS PARK, PALAYI, KOZHIKODE TALUK,
            REPRESENTED BY MANAGING DIRECTOR MUBASHIR.K, AGED 43,
            S/O UMMER, KUNDANATH HOUSE, ULLANAM.PO,
            MALAPPURAM-676303, PIN - 676303

            BY ADVS.
            PRAVEEN K. JOY
            T.A.JOY
            E.S.SANEEJ
            M.P.UNNIKRISHNAN
            N.ABHILASH
            DEEPU RAJAGOPAL
            ARDRA ANIL
            ABISHA.E.R
            ALBIN VARGHESE
            FATHIMA SHALU S.
            ANUPAMA NAIR


RESPONDENTS/RESPONDENT/PETITIONER:

            URUNIYAN HUSAIN
            S/O MOHAMMED HABEEB MANZIL, KALAVE POST MAKKARAPARAMBA,
            MALAPPURAM-676507 REP BY POWER OF ATTORNEY HOLDER
            SHARAFUDHEEN V, S/O AYISHA, VENGASSERI HOUSE, VELLILA
            AMSOM DESOM, MANKADA VILLAGE, VELLILA P.O, MALAPPURAM,
            PIN - 679324


     THIS   OP    (RENT   CONTROL)    HAVING   COME   UP   FOR   ADMISSION   ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (RC) NO. 148 OF 2023
                              2




                          JUDGMENT

Amit Rawal, J.

Learned counsel for petitioner submitted that no cause

of action survives in this Petition, in view of the fact that

RCA has already been dismissed. Therefore, this OP(RC) is

dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE

Sd/-

EASWARAN S. JUDGE nak OP (RC) NO. 148 OF 2023

APPENDIX OF OP (RC) 148/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE UNNUMBERED RCA OF 2023(E-FILING NO.C202300024) WITH CF NO.18576/2023 FILED BEFORE RENT CONTROL APPELLATE AUTHORITY (DISTRICT COURT), KOZHIKODE DATED 25.08.2023 Exhibit P2 TRUE COPY OF THE UNNUMBERED IA OF 2023 WITH CF NO.18576/2023 IN UNNUMBERED RCA OF 2023(E-FILING NO.C202300024) WITH CF NO.18576/2023 ON THE FILES OF RENT CONTROL APPELLATE AUTHORITY (DISTRICT COURT), KOZHIKODE DATED 25.08.2023 Exhibit P3 TRUE COPY OF THE UNNUMBERED IA OF 2023 WITH CF NO.18579/2023 IN UNNUMBERED RCA OF 2023(E-FILING NO.C202300024) WITH CF NO.18576/2023 ON THE FILES OF RENT CONTROL APPELLATE AUTHORITY (DISTRICT COURT), KOZHIKODE DATED 25.08.2023 FOR ACCEPTING ONLINE COPY OF THE ORDER Exhibit P4 TRUE COPY OF THE E-COURT PROCEEDINGS OF EP NO.271/2023 OF PRINCIPAL MUNSIFF COURT-II, KOZHIKODE DATED 04.07.2023 Exhibit P5 TRUE COPY OF THE E-COURT PROCEEDINGS OF EP NO.271/2023 OF PRINCIPAL MUNSIFF COURT-II, KOZHIKODE DATED 27.07.2023 Exhibit P6 TRUE COPY OF THE E-COURT PROCEEDINGS