Supreme Court - Daily Orders
Ramadoss @ Seenu vs M. Muthukumaran on 22 September, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.52 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
Petition(s) for Special Leave to Appeal (C) Nos.23380-23381/2024
[Arising out of impugned final judgment and order dated 05-04-2024
in SA No. 709/2020 05-04-2024 in CO No. 31/2023 passed by the High
Court of Judicature at Madras]
RAMADOSS @ SEENU Petitioner(s)
VERSUS
M. MUTHUKUMARAN & ORS. Respondent(s)
IA No. 126600/2025 - EXEMPTION FROM FILING O.T.
IA No. 218138/2024 - EXEMPTION FROM FILING O.T.
IA No. 126597/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 22-09-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) :Mr. T. Harish Kumar, AOR
Mr. Bharathi Subramanian, Adv.
Mr. Shubham Korhati, Adv.
Mrs. Aiyushi Daga, Adv.
For Respondent(s) :Mr. Ratnakar Dash, Sr. Adv.
Ms. Promila, Adv.
Mr. Vishant Soni, Adv.
Mr. S. Thananjayan, AOR
UPON hearing the counsel the Court made the following
O R D E R
List on any non-miscellaneous day in December, 2025.
Parties may file brief note of submissions.
Additional documents which were part of record Signature Not Verified Digitally signed by SONIA BHASIN Date: 2025.09.23 are permitted to be filed in the meantime.
17:06:54 IST Reason:(KRITIKA TIWARI) (NIDHI MATHUR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)