Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

J. Ranganathan vs Sundaresan on 28 March, 2025

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

     ITEM NO.8                                   COURT NO.11                     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). 1856/2025

     [Arising out of impugned final judgment and order dated 20-02-2024
     in SA No. 1056/2017 passed by the High Court of Judicature at
     Madras]

     J. RANGANATHAN & ANR.                                                        Petitioner(s)

                                                             VERSUS

     SUNDARESAN & ORS.                                                            Respondent(s)

     FOR ADMISSION and I.R.
     IA No. 70949/2025 - CONDONATION OF DELAY IN FILING
     IA No. 70948/2025 - CONDONATION OF DELAY IN REFILING /                             CURING THE
     DEFECTS
     IA No. 70950/2025 - EXEMPTION FROM FILING O.T.

     Date : 28-03-2025 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
                             HON'BLE MR. JUSTICE JOYMALYA BAGCHI

     For Petitioner(s) :Mr. V.Prabakar, Sr. Adv.
                        Ms. R. Shase, AOR
                        Ms. Jyothi Parashar, Adv.
                        Mr. Nanchil J Deekshith, Adv.
                        Mr. Sibi Kargil, Adv.

     For Respondent(s) :

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

Delay condoned.

Heard the learned counsel appearing for the petitioners. We are not inclined to interfere with the impugned judgment and order passed by the High Court. Hence, the Special Leave Petition is dismissed.

Signature Not Verified

Pending application(s), if any, shall stand disposed of.

Digitally signed by KAPIL TANDON Date: 2025.03.28 17:17:57 IST Reason: 
     (KAPIL TANDON)                                                          (NIDHI WASON)
     COURT MASTER (SH)                                                     COURT MASTER (NSH)