CourtKutchehry.com
Supreme CourtDivision Bench

Praveen Kumar C.P. vs Kerala Public Service Commission & Ors.

Supreme Court Of India · Decided on 28 January 2022 · Citation: (2022) 01 SC CK 0116

HON’BLE JUDGES
L. Nageswara Rao, J · B.R. Gavai, J
RESULT
Allowed
CASE NUMBER
Miscellaneous Application No.1769 Of 2021 In Civil Appeal No.4846 Of 2021
Ask AI about this case

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

3 paragraphs · 62 words

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.