Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO.1769/2021
IN
CIVIL APPEAL No.4846/2021
PRAVEEN KUMAR C.P. Appellant(s)
VERSUS
KERALA PUBLIC SERVICE COMMISSION & ORS. Respondent(s)
O R D E R
The application for correction in the Cause
Title of the judgment dated 17.08.2021 passed in
C.A.No.4846/2021 is allowed.
Accordingly, the name of the respondent(s) in
the cause title is shown as KERALA PUBLIC SERVICE
COMMISSION COMMISSION & ORS., shall now be read as
KERALA PUBLIC SERVICE COMMISSION & ORS.
Miscellaneous Application is accordingly,
allowed. Pending application(s), if any, shall stand
disposed of.
....................J
(L. NAGESWARA RAO)
Signature Not Verified
....................J
(B.R. GAVAI)
Digitally signed by
Charanjeet kaur
Date: 2022.01.31
17:02:16 IST
Reason:
NEW DELHI;
th
28 January, 2022.
ITEM NO.3 Court 5 (Video Conferencing) SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No.1769/2021 in C.A. No.4846/2021
PRAVEEN KUMAR C.P. Applicant(s)
VERSUS
KERALA PUBLIC SERVICE COMMISSION & ORS. Respondent(s)
Date : 28-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) By Courts Motion, AOR
For Respondent(s) Mr. Vipin Nair, AOR
Mr. C. K. Sasi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Miscellaneous Application is allowed in
terms of the signed order. Pending application(s), if
any, shall stand disposed of.
(B.Parvathi) (Anand Prakash)
Court Master Court Master
(Signed order is placed on the file)