Supreme Court - Daily Orders
Ramadoss @ Seenu vs M. Muthukumaran on 24 February, 2026
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.18 COURT NO.9 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 23380-23381/2024
[Arising out of impugned final judgment and order dated 05-04-2024
in SA No. 709/2020 05-04-2024 in CO No. 31/2023 passed by the High
Court of Judicature at Madras]
RAMADOSS @ SEENU Petitioner(s)
VERSUS
M. MUTHUKUMARAN & ORS. Respondent(s)
(IA No. 126600/2025 - EXEMPTION FROM FILING O.T.
IA No. 218138/2024 - EXEMPTION FROM FILING O.T.
IA No. 126597/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 24-02-2026 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. Anand Padmanabhan, Sr. Adv.
Mr. T. Harish Kumar, AOR
Mr. Shubham Kothari, Adv.
Mrs. Aiyushi Daga, Adv.
Mr. Shubham P. Chopra, Adv.
For Respondent(s) Mr. S. Thananjayan, AOR
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel for the respondents, list on 10.03.2026.
(SNEHA DAS) (NIDHI MATHUR)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
LOKESH ARORA
Date: 2026.02.24
17:45:22 IST
Reason: