Supreme Court - Daily Orders
Irina Tankha vs Anirudh N Tankha on 25 November, 2025
ITEM NO.43 COURT NO.4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 33092/2025
[Arising out of impugned final judgment and order dated 04-11-2025
in MATAPP(FC) No. 55/2025 passed by the High Court of Delhi at New
Delhi]
IRINA TANKHA Petitioner(s)
VERSUS
ANIRUDH N TANKHA Respondent(s)
[TO BE TAKEN AT 2.00 P.M.]
IA No. 292322/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 25-11-2025 This matter was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE R. MAHADEVAN For Petitioner(s) :Mr. M. Dutta, Sr. Adv.
Mr. P. S. Sudheer, AOR Mr. Aditya Guha, Adv.
Mr. Anand K. Soni, Adv.
Mr. Ayush Goyal, Adv.
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Mr. Jai Govind M J, Adv.
Mr. Jashan Vir Singh, Adv.
For Respondent(s) :Mrs. Usha Mann, Adv.
Mr. Lakshmeesh S. Kamath, AOR Mr. Deepak Gupta, Adv.
Mrs. Vijayata Mann Bhalla, Adv. Mrs. Samriti Ahuja, Adv.
Ms. Aditi Prakash, Adv.
UPON hearing the counsel the Court made the following O R D E R Pursuant to the directions issued on 17.11.2025, both parties are present before this Court. They have expressed that they would explore the possibility of having separation and therefore dissolution of their marriage by a decree of Signature Not Verified divorce by mutual consent in which event all allegations made Digitally signed by NEETU SACHDEVA Date: 2025.11.26 16:18:33 IST Reason: against each other shall not be gone into and shall be withdrawn.
Contd..
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In order to explore this possibility, the matter stands adjourned to 10.12.2025. To be listed under the category of “Direction Matters” (NEETU SACHDEVA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)