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Supreme Court - Daily Orders

N.Mohandoss vs The Management Of Dharasuram Primary ... on 11 February, 2026

Author: Vikram Nath

Bench: Vikram Nath

                                        IN THE SUPREME COURT OF INDIA
                                            INHERENT JURISDICTION


                               REVIEW PETITION (CIVIL) NO.          OF 2026
                                 (Arising from Diary No(s). 51291/2025)

                                                         IN

                                         CIVIL APPEAL NO.3786 OF 2025


                         N.MOHANDOSS                                       PETITIONER(S)

                                                        VERSUS

                         THE MANAGEMENT OF DHARASURAM
                         PRIMARY AGRICULTURAL CO-OPERATIVE
                         CREDIT SOCIETY LTD.                               RESPONDENT(S)




                                                   O R D E R

1. Perused the office report dated 05th February, 2026.

2. Notwithstanding the defects pointed out by the Registry in the present petition, the same have not been cured and also the fact that there is a delay of 146 days in filing the review petition for which no satisfactory explanation has been furnished, we have perused the review petition as well as the grounds in support thereof and are convinced that the order of Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2026.02.11 which review has been sought, does not suffer from any 16:33:49 IST Reason: error apparent warranting its reconsideration. 1

3. Accordingly, the objections raised by the Registry are waived, delay is condoned and the review petition is dismissed on merits.

....................,J.

(VIKRAM NATH) ....................,J.

(SANDEEP MEHTA) NEW DELHI;

FEBRUARY 11, 2026.

R.P.(C) Diary No(s). 51291/2025 2 ITEM NO.1003 SECTION XII-B S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CIVIL) Diary No(s). 51291/2025 IN CIVIL APPEAL NO.3786 OF 2025 N.MOHANDOSS Petitioner(s) VERSUS THE MANAGEMENT OF DHARASURAM PRIMARY AGRICULTURAL CO-OPERATIVE CREDIT SOCIETY LTD Respondent(s) IA No. 226194/2025 - CONDONATION OF DELAY IN FILING REVIEW PETITION Date : 11-02-2026 This matter was circulated today. CORAM :

HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SANDEEP MEHTA By Circulation UPON perusing papers the Court made the following O R D E R The objections raised by the Registry are waived, delay is condoned and the review petition is dismissed on merits.
Pending application(s), if any, shall stand disposed of.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file.) R.P.(C) Diary No(s). 51291/2025 3