Supreme Court - Daily Orders
Boopalan B vs Union Of India on 24 November, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.55 COURT NO.14 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). 29613/2025
[Arising out of impugned judgment and order dated 06-08-2025 in
WPSR No. 88158/2025 passed by the High Court of Judicature at
Madras]
BOOPALAN B Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION
IA No. 262334/2025 - PERMISSION TO APPEAR AND ARGUE IN PERSON)
WITH Diary No(s). 51504/2025
(IA No. 282544/2025 - CONDONATION OF DELAY IN FILING
IA No. 282545/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 282538/2025 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 282535/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 24-11-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) :
Mr. Boopalan B., in-person
For Respondent(s) :
UPON hearing the petitioner-in-person the Court made the following
O R D E R
Delay condoned in Diary No.51504 of 2025.
After hearing the petitioner appearing in person, we do not find any case is made out for interference with the impugned orders. The Special Leave Petitions are, accordingly, dismissed.
Signature Not VerifiedDigitally signed by ANITA MALHOTRA Date: 2025.11.27 17:01:25 IST Reason: Pending applications shall also stand disposed of.
(ANITA MALHOTRA) (AKSHAY KUMAR BHORIA)
AR-CUM-PS COURT MASTER