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Indirani vs S. Thangaraj on 7 November, 2025

Author: Dipankar Datta

Bench: Dipankar Datta

     ITEM NO.25                                 COURT NO.9                    SECTION XII

                                     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 (CIVIL) Diary No(s). 57531/2025

     [Arising out of impugned final judgment and order dated 01-08-2025
     in CRP No. 2045/2025 by the Hon’ble High Court of Judicature at
     Madras and impugned judgment and Final Order dated 15-09-2025
     passed in OA No. 10/2025 passed by the Ld. Special Judge, TNPID
     Act, Coimbatore.]

     INDIRANI                                                                   Petitioner(s)

                                                         VERSUS

     S. THANGARAJ & ANR.                                                        Respondent(s)


     IA No. 267037/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 267039/2025 - EXEMPTION FROM FILING O.T. IA No. 267036/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) Date : 07-11-2025 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) :Mr. Balaji Srinivasan, AOR Mr. Vishwaditya Sharma, Adv.

Ms. Harsha Tripathi, Adv.

For Respondent(s) :Mr. Sachin S, Adv.

Mr. A. Karthik, AOR UPON hearing the counsel the Court made the following O R D E R

1. Permission, to file the special leave petitions, is granted.

2. Issue notice.

3. Tag with SLP(C) 17099-17100 of 2024.

4. Mr. A. Kartik, learned counsel appears on caveat and accepts notice on behalf of the respondents / caveators.

5. JATINDER KAUR Date: 2025.11.08 12:06:01 IST Formal service of notice on the respondents / caveators is dispensed with.

(JATINDER KAUR) (SUDHIR KUMAR SHARMA) P.S. to REGISTRAR COURT MASTER (NSH)