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Varadharajan vs The State Rep. By The Inspector Of Police on 27 January, 2026

     ITEM NO.57                          COURT NO.13                SECTION II-C

                              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 (Crl.)              No(s).    20626-
     20627/2025

     [Arising out of impugned final judgment and order dated 21-09-2022
     in CLRA No. 437/2014 21-09-2022 in CLRA No. 444/2014 passed by the
     High Court of Judicature at Madras]

     VARADHARAJAN                                                   Petitioner(s)

                                                VERSUS

     THE STATE REP. BY THE INSPECTOR OF POLICE                      Respondent(s)


     IA No. 322313/2025 - APPROPRIATE ORDERS/DIRECTIONS
     IA No. 30179/2025 - EXEMPTION FROM FILING O.T.

     Date : 27-01-2026 This matter was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE MANOJ MISRA
                         HON'BLE MR. JUSTICE MANMOHAN


     For Petitioner(s) :
                                  Ms. Payoshi Roy, Adv.
                                  Mr. Bharathimohan M., Adv.
                                  Ms. V. Swetha, Adv.
                                  Mr. Vairawan A.s, AOR


     For Respondent(s) :
                                  Mr. Sabarish Subramanian, AOR



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

1. The learned counsel for the respondent prays for and is allowed two weeks’ time to file counter affidavit.

2. List thereafter.

     (CHETAN ARORA)                                              (SAPNA BANSAL)
     ASTT. REGISTRAR-cum-PS                                    COURT MASTER (NSH)