M. Rajakumar vs The Presiding Officer on 17 November, 2025

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Supreme Court - Daily Orders

M. Rajakumar vs The Presiding Officer on 17 November, 2025

Bench: Sanjay Karol

                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL APPELLATE JURISDICTION

                                       CIVIL APPEAL NO(s).                    OF 2025

                               (arising out of SLP (C) No(s).27193 of 2025)


     M. RAJAKUMAR                                                                     APPELLANT(S)

                                                              VERSUS

     THE PRESIDING OFFICER & ORS.                                                     RESPONDENT(S)


                                                        O R D E R

1. Leave granted.

2. Appellant challenges the judgment and order dated 01.10.2024 in WA No.2489/2021 passed by the High Court of Judicature at Madras, titled “M. Rajakumar vs. The Presiding Officer & Ors.”.

3. Having heard learned counsel for the parties and perused the material on record, we are of the view that the interest of justice would be best served by disposing of the present appeal in the following terms:

a) All proceedings inter se the parties shall come to an end;

b) Respondents shall pay a sum of Rs.10,00,000/-

(Rupees ten lakhs only) as lump-sum to the appellant within a period of three months, failing which the amount shall carry an interest at the Signature Not Verified rate of six per cent per annum;

Digitally signed by

NAVEEN D Date: 2025.11.18 19:45:06 IST Reason: c) The particulars of the appellant’s bank account shall be furnished by learned counsel for the 1 appellant to learned counsel for the respondents within one week from today, to enable compliance;

d) Any amount earlier directed to be recovered from the appellant, be it of whatever nature, shall be deemed to have been paid and not be recovered, clarifying that the amount recovered shall also be not refunded to the appellant; and

e) No further claim, of whatever nature, shall be set up by the appellant against the respondents.

4. Pending application(s), if any, shall stand disposed of.

..................J. (SANJAY KAROL) ..................J. (SATISH CHANDRA SHARMA) NEW DELHI 17-11-2025 2 ITEM NO.50 COURT NO.12 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).27193/2025 [Arising out of impugned final judgment and order dated 01-10-2024 in WA No.2489/2021 passed by the High Court of Judicature at Madras] M. RAJAKUMAR Petitioner(s) VERSUS THE PRESIDING OFFICER & ORS. Respondent(s) IA No. 217856/2025 - EXEMPTION FROM FILING O.T. Date : 17-11-2025 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) :

Mr. Balaji Srinivasan, AOR Mr. Vishwaditya Sharma, Adv.

For Respondent(s) :

Mr. K.M.Nataraj, Sr. Adv. Mr. Vatsal Joshi, Adv. Mr. Yogya Rajpurohit, Adv. Mr. P.krishnadevan, Adv. Mr. Shyam Gopal, AOR Upon hearing the counsel the Court made the following O R D E R

1. Leave granted.

2. The appeal is disposed in terms of the signed order, which is placed on the file.

3. Pending application(s), if any, shall stand disposed of.

            (D. NAVEEN)                         (ANU BHALLA)
          COURT MASTER (SH)                  COURT MASTER (NSH)




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