K. Ranjitha Rao vs K.Vasudeva Rao on 16 January, 2026

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Supreme Court - Daily Orders

K. Ranjitha Rao vs K.Vasudeva Rao on 16 January, 2026

Bench: Sanjay Karol

     ITEM NO.7                               COURT NO.11                     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).66051/2025

     [Arising out of impugned final judgment and order dated 27-03-2025
     in Original Side Apeal No.119/2025 passed by the High Court of
     Judicature at Madras]

     K. RANJITHA RAO                                                          PETITIONER(S)

                                                        VERSUS

     K.VASUDEVA RAO & ORS.                                                    RESPONDENT(S)

     IA No. 7023/2026 - CONDONATION OF DELAY IN FILING
     IA No. 7025/2026 - CONDONATION OF DELAY IN REFILING /                         CURING THE
     DEFECTS
     IA No. 7024/2026 - EXEMPTION FROM FILING O.T.

     Date : 16-01-2026 This matter was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE SANJAY KAROL
                              HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH

     For Petitioner(s) :
                                        Ms. V.Mohana, Sr. Adv.
                                        Mr. G. Balaji, AOR
                                        Mr. Shiv Kumar, Adv.
                                        Ms. Vaishnavi, Adv.

     For Respondent(s) :

                          Upon hearing the counsel the Court made the following
                                                  O R D E R

1. Petitioner challenges the judgment and order dated 27.03.2025 in Original Side Apeal No.119/2025 passed by the High Court of Judicature at Madras, titled “K.Ranjitha Rao vs. K.Vasudeva Rao & Ors.”.

2. Delay condoned.

Signature Not Verified

Digitally signed by NAVEEN D Date: 2026.01.19

3. We have heard learned counsel for the petitioner. 17:05:13 IST Reason:

4. Having considered the contentions made across the Bar, 1 we do not find any reason to grant Special Leave to Appeal.

5. As such, the present Special Leave Petition is dismissed on merits.

6. However, it shall be open for the petitioner to raise all contentions before the Trial Court, including the ones which were raised before this Court, in accordance with law.

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

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




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