Supreme Court - Daily Orders
Navaskani K vs O. Panneerselvam on 21 July, 2025
Author: Surya Kant
Bench: Surya Kant
ITEM NO.3 COURT NO.2 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).18726/2025
[Arising out of impugned final judgment and order dated 21-04-2025
in OA No.100/2025 passed by the High Court of Judicature at Madras]
NAVASKANI K Petitioner(s)
VERSUS
O. PANNEERSELVAM & ORS. Respondent(s)
(IA No. 164242/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 21-07-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
For Petitioner(s) Mr. Nikhil Goel, Sr. Adv.
Mr. Haris Beeran, Adv.
Mr. Azhar Assees, Adv.
Mr. Anand B. Menon, Adv.
Mr. Radha Shyam Jena, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned Senior Counsel for the petitioner and carefully perused the material placed on record.
2. No case to interfere with the impugned order dated 21.04.2025, passed by the High Court of Judicature at Madras, is made out.
3. The Special Leave Petition is, accordingly, dismissed.
4. As a result, the pending interlocutory application also stands disposed of.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2025.07.22 18:10:05 IST Reason:(SATISH KUMAR YADAV) (PREETHI T.C.) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR