R Balakulandaivelu vs S Muralidharan on 8 December, 2025

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Supreme Court - Daily Orders

R Balakulandaivelu vs S Muralidharan on 8 December, 2025

Bench: Sanjay Karol

     ITEM NO.18                                   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). 56251/2025

     [Arising out of impugned final judgment and order dated 04-09-2025
     in CRP No. 2757/2025 passed by the High Court of Judicature at
     Madras]

     R BALAKULANDAIVELU & ORS.                                                   Petitioner(s)

                                                         VERSUS

     S MURALIDHARAN & ORS.                                                       Respondent(s)

     (IA No. 307031/2025 - CONDONATION OF DELAY IN REFILING /   CURING
     THE DEFECTS,IA No. 307028/2025 - EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT AND IA No. 307029/2025 - EXEMPTION FROM FILING
     O.T.)

     Date : 08-12-2025 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJAY KAROL
                             HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH

     For Petitioner(s) :Ms. R. Shase, AOR
                        Ms. Ranu Purohit, Adv.
                        Mr. Selvam Packiam, Adv.
                        Mr. Ajay Prabu S, Adv.

     For Respondent(s) :

                           UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Petitioners lay challenge to the judgment and order dated 04.09.2025 in CRP No. 2757/2025 titled “S. Muralidharan vs. R.Balakulandaivelu & Ors.” passed by the High Court of Judicature at Madras.

2. Signature Not Verified Delay condoned.

Digitally signed by

RAJNI MUKHI Date: 2025.12.09 18:26:05 IST Reason: 1 Diary No. 56251/2025

3. Even though we are not inclined to interfere with the impugned order but however, we clarify that it shall be open for the petitioners to take recourse to such remedies as are otherwise available, in accordance with law.

4. It is also clarified that observations made in the impugned order shall not come in the way of adjudication thereof.

5. The special leave petition is dismissed.

6. Pending application(s), if any, shall stand disposed of.

(RAJNI MUKHI)                                              (ANU BHALLA)
ASTT. REGISTRAR-cum-PS                                   COURT MASTER (NSH)




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