Supreme Court - Daily Orders
K. Annapoorani vs P. Devaraj on 5 February, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.11 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
Petition(s) for Special Leave to Appeal (C) No(s). 34419/2025
[Arising out of impugned final judgment and order dated 25-09-2025
in CRPPD No. 1775/2025 passed by the High Court of Judicature at
Madras]
K. ANNAPOORANI Petitioner(s)
VERSUS
P. DEVARAJ Respondent(s)
(IA No. 304795/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 304796/2025 - EXEMPTION FROM FILING O.T.)
Date : 05-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) :Ms. R. Shase, AOR
Mr. Sibi Kargil.v, Adv.
Mr. Selvam.p, Adv.
For Respondent(s) :Mr. S. Mahendran, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. The petitioner challenges the judgment and order dated 25.09.2025 in CRPPD No.1775/2025 titled “K. Annapoorani vs. P Devaraj” passed by the High Court of Judicature at Madras.
2. Learned counsel for the petitioner seeks permission to withdraw the special leave petition.
3. Permission is granted.
4. Signature Not Verified The special leave petition is dismissed as withdrawn. Digitally signed by RAJNI MUKHI Date: 2026.02.07 17:22:12 IST Reason:
(RAJNI MUKHI) (ANU BHALLA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)