Supreme Court - Daily Orders
Irina Tankha vs Anirudh N Tankha on 22 January, 2026
ITEM NO.9 COURT NO.4 SECTION XIV
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). 33092/2025
[Arising out of impugned final judgment and order dated 04-11-2025
in MATAPP(FC) No. 55/2025 passed by the High Court of Delhi at New
Delhi]
IRINA TANKHA Petitioner(s)
VERSUS
ANIRUDH N TANKHA Respondent(s)
IA No. 292322/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 327155/2025 - PERMISSION TO FILE APPLICATION FOR DIRECTION Date : 22-01-2026 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. M. Dutta, Sr. Adv.
Mr. Aditya Guha, Adv.
Mr. Anand Kumar Soni, Adv. Mr. Aayush Goyal, Adv.
Mr. P. S. Sudheer, AOR Mr. Rishi Maheshwari, Adv. Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Mr. Jai Govind M J, Adv.
Mr. Jashan Vir Singh, Adv.
For Respondent(s) :Mrs. Usha Mann, Adv.
Mr. Lakshmeesh S. Kamath, AOR Mrs. Vijayata Mann Bhalla, Adv. Mr. Virendra Singh, Adv. Mr. Deepak Gupta, Adv.
Mrs. Samriti Ahuja, Adv. Ms. Aditi Prakash, Adv.
UPON hearing the counsel the Court made the following O R D E R Signature Not Verified We have heard learned senior counsel and learned counsel Digitally signed by NEETU SACHDEVA Date: 2026.01.22 16:18:01 IST Reason: for the respective parties.
Contd..
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We direct the respondent herein to produce the child before this Court on 27.01.2026 at 2.00 P.M. List on 27.01.2026 at 2.00 P.M. (NEETU SACHDEVA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)