Kerala High Court
Anna Maggie vs A.S.Mani on 18 July, 2008
Bench: P.R.Raman, T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 21786 of 2008(R)
1. ANNA MAGGIE,. W/O.JELSON,
... Petitioner
Vs
1. A.S.MANI, S/O.SKARIA,
... Respondent
For Petitioner :SRI.C.J.JOY
For Respondent : No Appearance
The Hon'ble MR. Justice P.R.RAMAN
The Hon'ble MR. Justice T.R.RAMACHANDRAN NAIR
Dated :18/07/2008
O R D E R
P.R.RAMAN & T.R.RAMACHANDRAN NAIR, JJ.
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W.P.(C).No.21786 of 2008-R
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Dated this the 18th day of July, 2008
J U D G M E N T
RAMAN, J.
The petitioner is a counter petitioner in R.C.P.No.59/2007 filed by the alleged landlord seeking eviction. According to the petitioner, he filed I.A.No.4578/2008 raising a bona fide dispute of relationship of landlord-tenant between the parties which was decided against him as per order passed on 16/07/2008. Though Ext.P3 copy application was submitted he was not issued with a copy of the order. It is said that the Rent Control Court is proceeding with the case to decide the other issues. In the factual situation and in the view we are taking, it is not necessary to issue notice to the respondents.
2. If Ext.P3 copy application is already received, there will be a direction to the Rent Control Court, Ernakulam, to issue copy of the order in I.A.No.4578/2008 in R.C.P.No.59/2007, as applied for by the petitioner herein, expeditiously, within ten days. Further proceedings pending before the Rent Control Court in R.C.P.No.59/2007 will stand adjourned until a copy of the order is issued.
The writ petition is disposed of as above.
Sd/-
P.R.RAMAN, Judge Sd/-
T.R.RAMACHANDRAN NAIR, Judge ms \\True copy//