Supreme Court - Daily Orders
The State Of Tamil Nadu vs Thiru V. Rajendran on 17 March, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.61 COURT NO.11 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). 8729/2025
[Arising out of impugned final judgment and order dated 07-03-2023
in WA No. 1405/2022 passed by the High Court of Judicature at
Madras]
THE STATE OF TAMIL NADU & ORS. Petitioner(s)
VERSUS
THIRU V. RAJENDRAN Respondent(s)
FOR ADMISSION and I.R.
IA No. 62557/2025 - CONDONATION OF DELAY IN FILING
IA No. 62559/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 17-03-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE MANOJ MISRA For Petitioner(s) :Mr. Sabarish Subramanian, AOR Mr. Poornachandiran R, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. We see no reason to condone the inordinate delay of 621 days in filing the Special Leave Petition as the explanation sought to be provided, does not constitute sufficient cause.
2. Accordingly, the Special Leave Petition(s) stands dismissed on the ground of delay.
Signature Not Verified
(KAPIL TANDON) Digitally signed by KAPIL TANDON Date: 2025.03.17 (NIDHI WASON) COURT MASTER (SH) 19:00:45 IST Reason: COURT MASTER (NSH)