Supreme Court - Daily Orders
K. Annapoorani vs P. Devaraj on 28 November, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
SLP(Civil) NO. 34419/2025
ITEM NO.67 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
PETITION FOR SPECIAL LEAVE TO APPEAL (C) NO. 34419/2025
[Arising out of impugned final judgment and order dated 25-09-2025
in CRPPD No. 1775/2025 passed by the High Court of Judicature at
Madras]
K. ANNAPOORANI PETITIONER(S)
VERSUS
P. DEVARAJ RESPONDENT(S)
(IA No. 304795/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT,IA No. 304796/2025 - EXEMPTION FROM FILING O.T.)
Date : 28-11-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) :
Mr. Rahul Kaushik, Sr. Adv.
Ms. R. Shase, AOR
Mr. Sibi Kargil .v, Adv.
Mr. Selvam Packiam, Adv.
For Respondent(s) : Mr. S. Mahendran, AOR
UPON hearing the counsel, the Court made the following
O R D E R
1. Petitioner lays challenge to the judgment and order dated 25.09.2025 in CRPPD No. 1775 of 2025 titled “K. Signature Not Verified Annapoorani vs. P. Devaraj“ passed by the High Court of Digitally signed by POOJA SHARMA Judicature at Madras.
Date: 2025.12.0116:36:35 IST Reason:
2. Issue notice, returnable on 16.01.2026. 1 SLP(Civil) NO. 34419/2025
3. Mr. S. Mahendran, learned Advocate on Record, who appears on caveat, waives notice on behalf of the sole respondent and submits that the main matter stands decided.
4. Mr. Rahul Kaushik, learned senior counsel appearing for the petitioner states that the said order is likely to be challenged before the appropriate authority.
5. Let counter affidavit be filed within two weeks. Rejoinder affidavit, if any, be filed within two weeks thereafter.
6. In the meantime, parties shall maintain status quo as on date in respect of the subject property.
(POOJA SHARMA) (MANOJ KUMAR)
AR-CUM-PS COURT MASTER (NSH)
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