Supreme Court - Daily Orders
M.Ramasubbu vs The Commissioner on 11 May, 2026
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.25 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. 523/2026
[Arising out of impugned final judgment and order dated 18-08-2025
in WAMD No. 1053/2020 passed by the High Court of Judicature at
Madras at Madurai]
M.RAMASUBBU Petitioner(s)
VERSUS
THE COMMISSIONER,
TREASURIES AND ACCOUNTS DEPT. & ANR. Respondent(s)
(FOR ADMISSION and IA No. 137716/2026 - CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS; IA No. 137715/2026 - EXEMPTION FROM
FILING O.T.)
Date : 11-05-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. A. Selvin Raja, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Having heard learned counsel for the petitioner, we are not satisfied that it is a fit case to exercise our discretion under Article 136 of the Constitution of India.
3. The present petition is, accordingly, dismissed.
4. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by SNEHA DAS Date: 2026.05.11 18:42:20 IST Reason:(SNEHA DAS) (NIDHI MATHUR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)