Supreme Court - Daily Orders
Ramadoss @ Seenu vs M. Muthukumaran on 9 December, 2025
ITEM NO.39 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
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 23380-
23381/2024
[Arising out of impugned final judgment and order dated 05-04-2024
in SA No. 709/2020 and order dated 05-04-2024 in CO No. 31/2023
passed by the High Court of Judicature at Madras]
RAMADOSS @ SEENU PETITIONER(S)
VERSUS
M. MUTHUKUMARAN & ORS. RESPONDENT(S)
(IA No. 126600/2025 - EXEMPTION FROM FILING O.T.
IA No. 218138/2024 - EXEMPTION FROM FILING O.T.
IA No. 126597/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 09-12-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.V.N. BHATTI
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Mr. T. Harish Kumar, AOR
Mr. Manoj Kumar A., Adv.
Mr. Shubham Kothari, Adv.
Aiyushi Daga, Adv.
Mr. Shubham P. Chopra, Adv.
For Respondent(s) Mr. Ratnakar Dash, Sr. Adv.
Ms. Promila, Adv.
Mr. Sujeet Kumar, Adv.
Mr. S. Thananjayan, AOR
UPON hearing the counsel the court made the following
O R D E R
At the joint request of the learned counsel for the parties, list on 13.01.2026.
Signature Not Verified Digitally signed by geeta ahuja Date: 2025.12.11 10:25:21 IST Reason: (Nidhi Mathur) (Geeta Ahuja)
Court Master (NSH) Assistant Registrar-cum-PS