Supreme Court - Daily Orders
The State Of Tamil Nadu vs Venkataraj on 16 January, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.43 COURT NO.6 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). 2808/2025
[Arising out of impugned final judgment and order dated 09-02-2024
in WA No. 601/2020 passed by the High Court of Judicature at
Madras]
THE STATE OF TAMIL NADU & ANR. Petitioner(s)
VERSUS
VENKATARAJ & ORS. Respondent(s)
IA No. 33883/2025 - CONDONATION OF DELAY IN FILING
IA No. 33880/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 43300/2025 - PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS Date : 16-01-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ALOK ARADHE For Petitioner(s) :Mr. Balaji Subramanian, A.A.G. Mr. Sabarish Subramanian, AOR Mr. Akash Kundu, Adv.
Mr. Vishnu Unnikrishnan, Adv.
For Respondent(s) :Ms. Aditi Anil Dani, Adv.
Ms. R. Shase, AOR Mr. Sibi Kargil.v, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. Delay condoned.
2. Learned counsel for the petitioners and respondents are ad idem that the Special Leave Petition can be disposed of in view of the favourable order in G.O. (MS). No. 30 dated 28.02.2025.
Signature Not Verified Digitally signed by KAPIL TANDON Date: 2026.01.173. 13:07:58 IST Reason: In view of the above statement, the Special Leave Petition is disposed of as per the G.O. (MS). No. 30 dated 28.02.2025 issued by 1 of 2 the Higher Education (B2) Department in the facts and circumstances of the case.
4. Pending application(s), if any, shall stand disposed of.
(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) ASSISTANT REGISTRAR 2 of 2