Supreme Court - Daily Orders
State Of Tamil Nadu vs N.Anantha Jothi on 21 November, 2025
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.18 COURT NO.16 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). 59113/2025
[Arising out of impugned final judgment and order dated 04-04-2025
in WAMD No. 1591/2023 04-04-2025 in WAMD No. 1508/2023 passed by
the High Court of Judicature at Madras at Madurai]
STATE OF TAMIL NADU & ORS. Petitioner(s)
VERSUS
N.ANANTHA JOTHI Respondent(s)
IA No. 288840/2025 - CONDONATION OF DELAY IN FILING
IA No. 288838/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 288839/2025 - EXEMPTION FROM FILING O.T. Date : 21-11-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR HON'BLE MR. JUSTICE N.V. ANJARIA For Petitioner(s) :Mr. Balaji Subramaniam Aag, Adv.
Ms. G. Indira, AOR Mr. P Gandepan, Adv.
Ms. Anjali Singh, Adv.
Ms. Raniba Pangnila, Adv. Mr. Akash Kundu, Adv.
Mr. Anurag Kashyap, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. Delay condoned.
2. Issue notice, returnable in four weeks.
3. There shall be stay of operation of the impugned order till the next date of hearing.Signature Not Verified Digitally signed by babita pandey Date: 2025.11.24 18:57:26 IST Reason:
(MINI) (CHETNA BALOONI)
COURT MASTER (SH) COURT MASTER (NSH)