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Irina Tankha vs Anirudh N Tankha on 17 November, 2025

     ITEM NO.61                               COURT NO.5                  SECTION XIV

                                   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).   33092/2025

     [ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 04-11-2025
     IN MATAPP(FC) NO. 55/2025 PASSED BY THE HIGH COURT OF DELHI AT NEW
     DELHI]


     IRINA TANKHA                                                          PETITIONER(S)

                                                        VERSUS

     ANIRUDH N TANKHA                                                      RESPONDENT(S)


     IA NO. 292322/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

Date : 17-11-2025 This matter was called on for hearing today.

CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE R. MAHADEVAN For Petitioner(s): Mr. M. Dutta, Sr. Adv.

Mr. P. S. Sudheer, AOR Mr. Rishi Maheshwari, Adv. Ms. Anne Mathew, Adv.

Mr. Bharat Sood, Adv.

Mr. Jai Govind M J, Adv.

Mr. Jashan Vir Singh, Adv.

Mr. Aayush Goyal, Adv.

Mr. Aditya Guha, Adv.

For Respondent(s): Mrs. Usha Mann, Adv.

Mr. Lakshmeesh S. Kamath, AOR Mrs. Vijayata Mann Bhalla, Adv. Mrs. Samriti Ahuja, Adv.

Ms. Aditi Prakash, Adv.

UPON hearing the counsel the Court made the following O R D E R Issue notice to the respondent.

It is submitted at the bar that presently the child 12:10:47 IST Reason: has been handed over by the petitioner-mother to the 1  respondent-father in compliance with the direction of the High Court.

In order to ascertain the views of the parties, they are directed to appear before this Court on 25.11.2025 at 02:00 PM.

(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH) 2