Supreme Court - Daily Orders
The State Of Tamil Nadu vs Venkataraj on 9 January, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.35 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 : 09-01-2026 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.
Mr. Selvam Packiam, Adv.
Mr. Ezhilarasan, Adv.
UPON hearing the counsel the Court made the following O R D E R Re-list the matter on 16.01.2026.
(JAYANT KUMAR ARORA) (NIDHI WASON) ASTT. REGISTRAR-cum-PS Signature Not Verified ASSISTANT REGISTRAR Digitally signed by Jayant Kumar Arora Date: 2026.01.10 12:32:34 IST Reason: