AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 133 wordsA.Muhamed Mustaque, J
The petitioner is a private limited company. They apprehended immediate execution of the order in I.A.No.7/2020 in RCP No.86/2019 on the file of
the Rent Control Court, Thiruvananthapuram, pending their application for issuance of certified copy. Accordingly, they approached this Court with
this original petition.
It is submitted that the certified copy has been issued pending this original petition. The report of the officer is also on board.
In the light of the above, we are of the view that the petitioner is free to work out their remedy in accordance with law. In order to enable the
petitioner to work out their remedy, the impugned order shall be kept in abeyance for a period of one week from today.
The original petition is disposed of as above.