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Pottarath Kunhammi vs Varikkapulakkal Abdullakutty @ Abdul ... on 30 March, 2015

Bench: Kurian Joseph, Amitava Roy

     SLP(C)No.9150/15 etc.                                1

     ITEM NO.45+59                                 COURT NO.12                 SECTION XIA

                                      S U P R E M E C O U R T O F       I N D I A
                                              RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).9150/2015

     (Arising out of impugned final judgment and order dated 07/11/2014
     in RCR No.364/2012 passed by the High Court of Kerala at Ernakulam)

     POTTARATH KUNHAMMI                                                     Petitioner(s)

                                                         VERSUS

     VARIKKAPULAKKAL ABDULLAKUTTY @ ABDUL HAJI                              Respondent(s)

     (With appln.(s) for exemption from filing O.T. and interim relief)
     With
     SLP(C)No.9573/2015
     (With appln.(s) for exemption from filing O.T. and interim relief
     and office report)
     SLP(C)No.9586/2015
     (With appln.(s) for exemption from filing O.T. and interim relief
     and office report)
     SLP(C)No.9673/2015
     (With appln.(s) for exemption from filing O.T. and interim relief
     and office report)

     Date : 30/03/2015 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)                     Mr.V.Giri, Sr.Adv.
                                           Mr. Harshad V. Hameed, Adv.
                                           Mr.Dileep Poolakkot, Adv.
                                           Ms.Ashly Harshad, Adv.

     For Respondent(s)                     Mr.Deepak Prakash, Adv.
                                           Mr.Subhash Chandran K.R., Adv.
                                           Ms.Yogamaya M.G., Adv.
                                           Ms.Neelambari Perumal, Adv.

                         Upon hearing the counsel the Court made the following
                                              O R D E R

Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2015.03.31 The special leave petitions are dismissed.

Reason: However, the petitioner is granted time till 01.11.2015 to vacate the suit premises subject to the condition that the SLP(C)No.9150/15 etc. 2 petitioner pays user charges at the rate of Rs.3,000/- and 1,000/- respectively per month. All arrears of rent, if any, and user charges shall be paid before the 10th of April, 2015. Future user charges shall be paid in advance, within the first ten days of every English calendar month. If there is any violation of these terms and in case the petitioner fails to file usual undertaking before this Court within three weeks, the petitioner shall not be entitled to the benefit of this order.

(SATISH KUMAR YADAV)                                (RENU DIWAN)
   COURT MASTER                                     COURT MASTER