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Irina Tankha vs Anirudh N Tankha on 9 March, 2026

     ITEM NO.50                          COURT NO.4                 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

IA NO. 28410/2026 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA NO. 327155/2025 - PERMISSION TO FILE APPLICATION FOR DIRECTION Date : 09-03-2026 This matter was called on for hearing today.

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

Mr. Aditya Guha, Adv.

Mr. Anand Kumar Soni, Adv.

Mr. Aayush Goyal, Adv.

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

Mr. Bharat Sood, Adv.

Mr. Jashan Vir Singh, Adv.

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

Mr. Lakshmeesh S. Kamath, AOR Mrs. Vijayata Mann Bhalla, Adv. Mr. Virendra Singh, Adv.

Mr. Deepak Gupta, Adv.

Mrs. Samriti Ahuja, Adv.

Ms. Aditi Prakash, Adv.

Ms. Eka Kumari Singh, Adv.

Reason: UPON hearing the counsel the Court made the following O R D E R 1  We have heard learned counsel for the respective parties.

Learned counsel for the respondent submitted that counter-affidavit shall be filed if sometime is granted.

Hence, the matter is adjourned.

List on 27.04.2026.

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