K. Khader Nazeer vs Muhammed Anwar K
2024 Latest Caselaw 30033 Ker

Kerala High Court

K. Khader Nazeer vs Muhammed Anwar K on 22 October, 2024

Author: Amit Rawal

Bench: Amit Rawal

OP (RC) No.136/2024                           1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                      THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                        &
                      THE HONOURABLE MR. JUSTICE EASWARAN S.
            Tuesday, the 22nd day of October 2024 / 30th Aswina, 1946
                             OP (RC) NO. 136 OF 2024
         EP 228/2024 IN RCP 33/2020 OF PRINCIPAL MUNSIFF COURT, ERNAKULAM
   PETITIONER/JUDGMENT DEBTOR/RESPONDENT:

           K. KHADER NAZEER, AGED 63 YEARS, S/O. K.M. KHADER, ARAFA MANZIL,
           KUNNAEPPARAMBIL, KAKKANAD, VAZHAKKALA VILLAGE, THRIKKAKARA P.O., ,
           PIN - 682021

   RESPONDENT/DECREE HOLDER/PETITIONER:

           MUHAMMED ANWAR K, S/O K.A. MUHAMMED, RESIDING AT KALAPPURAKAL HOUSE,
           P.B.K MAIN ROAD, THRIKKAKARA P.O, KOCHI-, PIN - 682021

        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 of deliver of the petition
   schedule building in EP No.228 of 2024 in RCP No.33/2020 in the files of
   the Principal Munsiff's court, Ernakulam, pending disposal of this
   Original petition.
        This petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of OP (RC) and this court's
   order dated 08/10/2024 and upon hearing the arguments of M/S.K.R.VINOD,
   M.S.LETHA, KURIAN MAXIE & ANUROS MARTIN, Advocates for the petitioner, the
   court passed the following:

                                        ORDER

We have been informed that the application for condonation of delay before the appellate authority as noticed in our order dated 8/10/2024 is pending consideration for 26/10/2024. In this view of the matter, the case is posted for 13/11/2024. Interim order till continue till then.

Sd/- AMIT RAWAL, JUDGE

Sd/- EASWARAN S, JUDGE.

22-10-2024 /True Copy/ Assistant Registrar