Supreme Court - Daily Orders
Kumudhavalli vs P. C. Vethagiri on 9 March, 2026
ITEM NO.11 COURT NO.4 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). 62467/2025
[Arising out of impugned final judgment and order dated 21-03-2024
in OSA No. 167/2013 passed by the High Court of Judicature at
Madras]
KUMUDHAVALLI & ORS. Petitioner(s)
VERSUS
P. C. VETHAGIRI & ORS. Respondent(s)
(IA No. 61971/2026 - CONDONATION OF DELAY IN FILING
IA No. 61974/2026 - CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS
IA No. 61970/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 61972/2026 - EXEMPTION FROM FILING O.T. IA No. 61969/2026 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 09-03-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) Mr. Sudhanshu Choudhari, Sr. Adv.
Mr. S. Gowthaman, AOR Mr. Abhisar Thakral, Adv. Mr. Akash Verma, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. There is a gross delay of 498 days in filing this Special Leave Petition.
2. Learned senior counsel for the petitioners submitted that permission may be granted to the petitioners Signature Not Verified Digitally signed by RADHA SHARMA Date: 2026.03.10 herein to withdraw this Special Leave Petition with 16:39:45 IST Reason: liberty to take all submissions that are available in 1 law in the final decree proceedings (FDP).
3. His submission is placed on record.
4. Consequently, the Special Leave Petition is dismissed as withdrawn along with all pending applications.
(RADHA SHARMA) (DIVYA BABBAR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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