VINEET GANESH Vs. PRIYANKA VASAN

JUDGEMENT

(1.) The petitioner in unnumbered Transfer Petition (C) No.25 of 2023 has filed this appeal invoking the provisions of Sec. 5(i) of the Kerala High Court Act, 1958. When this appeal was filed, the Registry raised an objection regarding its maintainability. As per the order dtd. 7/2/2023, the Registry was directed to number the Transfer Appeal subject to the decision regarding maintainability on the judicial side.

(2.) On 10/2/2023, notice was directed to be served on the respondent and an order of interim stay was granted for a period of one month. The interim order has been extended from time to time.

(3.) On 20/3/2023, the matter was referred for mediation with a direction that the mediator who mediated the matter on an earlier occasion should conduct mediation. The mediation, however, did not fetch any positive result.