Supreme Court - Daily Orders
R.C. Rajan vs The Director General Of Coast Guard on 10 October, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.13 COURT NO.8 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). 49347/2025
[Arising out of impugned final judgment and order dated 29-04-2025
in WA No.1173/2022 passed by the High Court of Judicature at
Madras]
R.C. RAJAN Petitioner
VERSUS
THE DIRECTOR GENERAL OF COAST GUARD Respondent
I.A. No.239472/2025-CONDONATION OF DELAY IN FILING
I.A. No.239473/2025-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 10-10-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) :Ms. Neema, AOR Mr. Shahrukh Ejaz, Adv.
Mr. Abhishek Kukkar, Adv.
Ms. Muskan Sehgal, Adv.
Mr. Mohit Kumar, Adv.
Mr. Prince Saini, Adv.
Mr. Indra Lal, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. Delay condoned.
2. We are not inclined to interfere with the impugned judgment and order of the High Court; hence, the special leave petition is dismissed.
3. Pending application(s), if any, shall stand disposed of.Signature Not Verified Digitally signed by rashmi dhyani pant Date: 2025.10.11 15:00:49 IST Reason:
(RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA) ASST. REGISTRAR-CUM-PS COURT MASTER (NSH)