Supreme Court - Daily Orders
Ramadoss @ Seenu vs M. Muthukumaran on 20 January, 2026
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.8 COURT NO.9 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). 23380-
23381/2024
[Arising out of impugned final judgment and order dated 05-04-2024
in SA No. 709/2020 05-04-2024 in CO No. 31/2023 passed by the High
Court of Judicature at Madras]
RAMADOSS @ SEENU PETITIONER(S)
VERSUS
M. MUTHUKUMARAN & ORS. RESPONDENT(S)
(IA No. 218138/2024 - EXEMPTION FROM FILING O.T.
IA No. 126600/2025 - EXEMPTION FROM FILING O.T.
IA No. 126597/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 20-01-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. V. Ramasubramaniayan, Adv.
Mr. T. Harish Kumar, AOR
Mr. Manoj Kumar A, Adv.
Mr. Shubham Kothari, Adv.
Mrs. Aiyushi Daga, Adv.
Mr. Shubham P. Chopra, Adv.
For Respondent(s) Mr. Ratnakar Dash, Sr. Adv.
Mr. Neethithurai, Adv.
Ms. Promila, Adv.
Mr. S. Thananjayan, AOR
UPON hearing the counsel the court made the following
O R D E R
List after two weeks to enable the learned counsel for the petitioner to prepare the matter more Signature Not Verified thoroughly.
Digitally signed by geeta ahuja Date: 2026.01.21 13:04:55 IST Reason: (Nidhi Mathur) (Geeta Ahuja)
Court Master (NSH) Assistant Registrar-cum-PS