Supreme Court - Daily Orders
Suguna @ Kamatchi vs Srinivasan on 18 May, 2026
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.13 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. 60045/2025
[Arising out of impugned final judgment and decree dated 21.01.2025
passed by the High Court of Judicature at Madras in S.A. No.
806/2014]
SUGUNA @ KAMATCHI Petitioner(s)
VERSUS
SRINIVASAN & ORS. Respondent(s)
(FOR ADMISSION and IA No. 143743/2026 - CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS; IA No. 143746/2026 - EXEMPTION FROM
FILING O.T.)
Date : 18-05-2026 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. Ayyam Perumal Karthik M., AOR
Mr. Kathiravan N, Adv.
Mr. Vinayak Dubey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Issue notice.
3. Tag with C.A. No. 6557 of 2022 titled “Tej Bhan(D) Through Lr. & Ors. Vs. Ram Kishan (D) Through Lrs. & Ors.”.
4. In the meantime, parties are directed to maintain status quo with regard to the properties Signature Not Verified Digitally signed by SNEHA DAS Date: 2026.05.19 in dispute in all aspects.
18:32:19 IST Reason:(SNEHA DAS) (NIDHI MATHUR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)s