Supreme Court - Daily Orders
Kerala Public Service Commission vs Yesudas . on 30 January, 2014
¬
ITEM NO.101 REGISTRAR COURT.2 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SUNIL THOMAS
TRANSFER PETITION (CIVIL.) NO(s). 1929 OF 2013
KERALA PUBLIC SERVICE COMMISSION Petitioner(s)
VERSUS
YESUDAS & ORS. Respondent(s)
(With appln(s) for stay and office report)
Date: 30/01/2014 This Petition was called on for hearing today.
For Petitioner(s) Mr. Udayaditya Banerjee,Adv.
M/S. Temple Law Firm,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
It was recorded on 20.1.2014 that one Mr. R.P. Goyal,Advocate had submitted that he proposes to seek reference of the matter to the Mediation Centre. However, it appears that it was a wrong submission made. Vakalatnama has not been filed by Mr. R.P. Goyal,Advocate and according to the learned counsel for the petitioner it is not a Matrimonial matter, where possibility of mediation can be exercised. Hence the order dated 20.1.2014 regarding the above statement of Mr. Rameshwar Prasad Goyal and listing the matter before the Hon’ble Court has been revised accordingly. Respondents have been served through the High Court. No appearance for the respondents. List the matter before the Hon’ble Court, as per rules.
| | |(SUNIL THOMAS) | |mg | |Registrar |