Supreme Court - Daily Orders
B. Manickam Tagore vs V.Vijaya Prabhakaran on 23 July, 2025
Bench: Surya Kant, Dipankar Datta
ITEM NO.807 COURT NO.2 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION………………. Diary No(s).39397/2025
[Arising out of impugned final judgment and order dated 21-04-2025
in C.A. No.5371/2025 21-04-2025 in C.A. No.5370/2025 passed by the
Supreme Court of India]
B. MANICKAM TAGORE Petitioner(s)
VERSUS
V.VIJAYA PRABHAKARAN & ORS. Respondent(s)
Date : 23-07-2025 This petition was mentioned today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) : Mr. Omar Hoda, Adv.(mentioned by)
Ms. Eesha Bakshi, Adv.
Mr. Usman Ghani Khan, AOR
For Respondent(s) :
UPON being mentioned, the Court made the following
O R D E R
1. Paragraph 6 of the order dated 21.04.2025 being categorical, we see no ground to entertain this application for modification/clarification of order dated 21.04.2025.
2. The Miscellaneous Application is, accordingly, disposed of.
(ARJUN BISHT) (PREETHI T.C.)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2025.07.23
17:05:07 IST
Reason: