Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

P. Sivasamy vs A. Radhakrishnan on 3 November, 2025

                                                 1

     ITEM NO.49 + 68 + 69                    COURT NO.7               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). 58313/2025

     [Arising out of impugned final judgment and order dated 23-10-2019
     in WPMD No. 64/2018 24-01-2025 in REV.APLW(MD) No. 106/2023 passed
     by the High Court of Judicature at Madras at Chennai]

     P. SIVASAMY                                                   Petitioner(s)

                                                VERSUS

     A. RADHAKRISHNAN & ORS.                                       Respondent(s)

     IA No. 261434/2025 - CONDONATION OF DELAY IN FILING
     IA No. 261433/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 261432/2025 - PERMISSION TO FILE PETITION
     (SLP/TP/WP/..)

     WITH

     Diary No(s). 58320/2025 (XII)
     IA No. 263399/2025 - CONDONATION OF DELAY IN FILING
     IA No. 263401/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 263397/2025 - PERMISSION TO FILE PETITION
     (SLP/TP/WP/..)

     Diary No(s). 59523/2025 (XII)

     with

     SLP (C) Diary No. 61780 of 2025
     IA No. 273444/2025 - CONDONATION OF DELAY IN FILING
     IA No. 273445/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 273443/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) SLP (C) Diary No. 61781 of 2025 IA No. 273478/2025 - CONDONATION OF DELAY IN FILING IA No. 273474/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 273476/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) Date : 03-11-2025 These matters were called on for hearing today.

CORAM :

17:02:42 IST Reason: HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ATUL S. CHANDURKAR For Petitioner(s) : Mr. R. Subramanian, Sr. Adv.

Mr. S. Senthil, Adv.

Mr. K. Shiva, AOR Mr. Saurabh Ankit, Adv.

Mr. Mukul Rohatgi, Sr. Adv. Mr. Siddhartha Iyer, AOR Mr. Chhatresh Kumar Sahu, Adv. Mr. Aman Gupta, Adv.

Mr. Siddhartha Iyer, AOR Mr. Chhatresh Kumar Sahu, Adv. Mr. Aman Gupta, Adv.

For Respondent(s) : Mr. R Bharanidharan, Adv.

Mr. K Balambihai, Adv.

Mrs. K Balambihai, Adv.

Mr. B. Karunakaran, AOR Ms. Madhvi Diwan, Sr. Adv. Mr. Amit Anand Tiwari, AAG Ms. Misha Rohatgi, AOR Mr. Nakul Mohta, Adv.

Mr. Amulya Upadhyay, Adv. Mr. Ayush Kashyap, Adv.

Ms. Arjoo, Adv.

Mr. Athrva Kotwal, Adv.

Mr. Vipin Sanghvi, Sr. Adv. Ms. Misha Rohatgi, AOR Mr. Nakul Mohta, Adv.

Mr. Amulya Upadhyay, Adv. Mr. Ayush Kashyap, Adv.

Mr. B. Karunakaran, AOR UPON hearing the counsel the Court made the following O R D E R

1. Delay condoned.

2. Having considered the matter in detail, we are of the opinion that the High Court has not committed any error, and we are not inclined to interfere with the impugned order passed by the High Court.

3. However, we make it clear that as defendants in the suit, the petitioners will be entitled to raise all pleas, including the  3 period of limitation.

4. With these observations, the Special Leave Petitions stand disposed of.

5. Pending interlocutory application(s), if any, is/are disposed of.

(JAYANT KUMAR ARORA) (NIDHI WASON) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR