Supreme Court - Daily Orders
Ramasubbu vs Jeyasubbulakshmi on 5 January, 2026
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
ITEM NO.44 COURT NO.17 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). 35714/2025
[Arising out of impugned final judgment and order dated 24-09-2024
in SAMD No. 579/2005 passed by the High Court of Judicature at
Madras at Madurai]
RAMASUBBU Petitioner(s)
VERSUS
JEYASUBBULAKSHMI Respondent(s)
FOR ADMISSION and I.R.
(IA No. 301777/2025 - CONDONATION OF DELAY IN FILING
IA No. 301775/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 301779/2025 - EXEMPTION FROM FILING O.T.)
Date : 05-01-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
HON'BLE MR. JUSTICE N.V. ANJARIA
For Petitioner(s) :Mr. A. Selvin Raja, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Having heard learned counsel for the petitioner, we are not inclined to entertain this Special Leave Petition.
3. Hence, the Special Leave Petition is dismissed.
4. Pending application(s), if any, shall stand disposed of.
(MINI) Signature Not Verified (CHETNA BALOONI) COURT MASTER (SH) Digitally signed by MINI COURT MASTER (NSH) Date: 2026.01.06 16:33:23 IST Reason: