Supreme Court - Daily Orders
Ramadass vs Vijayalakshmi on 30 October, 2025
ITEM NO.6 COURT NO.12 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 51310/2025
[Arising out of impugned final judgment and order dated 13-08-2025
in CRLOP No. 21988/2025 13-08-2025 in CRLMP No. 15063/2025 passed
by the High Court of Judicature at Madras]
RAMADASS Petitioner(s)
VERSUS
VIJAYALAKSHMI Respondent(s)
IA No. 265712/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS;IA No. 265704/2025 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT;IA No. 265709/2025 - EXEMPTION FROM FILING O.T.
IA No. 265707/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 30-10-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Mr. G.s. Mani, Adv.
Mr. K. Rajan, Adv.
Ms. T. Sivasankari, Adv.
Mr. K. Ezhilarasan, Adv.
Mr. Suriya Kannan Sabanayagam, Adv.
Ms. Smita Amratlal Vora, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
2. Having considered the matter in its entirety, we are not inclined to interfere with the order impugned. Accordingly, the Special Leave Petition stands dismissed.
Signature Not Verified3. Digitally signed by VARSHA MENDIRATTA Date: 2025.10.30 Pending application(s), if any, shall stand disposed of. 16:25:25 IST Reason:
(VARSHA MENDIRATTA) (ANJALI PANWAR) COURT MASTER (SH) ASSISTANT REGISTRAR