Supreme Court - Daily Orders
Ramadoss @ Seenu vs M. Muthukumaran on 17 February, 2026
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.14 COURT NO.7 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) Nos. 23380-23381/2024
[Arising out of impugned final judgment and order dated 05-04-2024
in SA No. 709/2020 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 : 17-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) :Mr. Anand Padmanabhan, Sr. Adv.
Mr. T. Harish Kumar, AOR
Mr. Manoj Kumar A, Adv.
Mr. Shubham Kothari, Adv.
Mrs. 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
Put up on 24.02.2026 so as to enable learned senior counsel appearing for the respondents to take instructions with regard to the final decree, if any, passed pursuant to Signature Not Verified the preliminary decree in Original Suit No.927 of 1995.
Digitally signed by NEETU SACHDEVA Date: 2026.02.18 10:10:47 IST Reason: (NEETU SACHDEVA) (NIDHI MATHUR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)