Supreme Court - Daily Orders
Veerayya vs Vijayakumar R.B on 22 April, 2026
1ITEM NO.22 COURT NO.12 SECTION II-E
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 (Crl.) No. 8456/2025
[Arising out of impugned final judgment and order dated 01-04-2025
in CRLRP No. 100436/2024 passed by the High Court of Karnataka
Circuit Bench at Dharwad]
VEERAYYA Petitioner(s)
VERSUS
VIJAYAKUMAR R.B Respondent(s)
(IA No. 138260/2025 - EXEMPTION FROM FILING O.T.)
Date : 22-04-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) Mr. Ankolekar Gurudatta, AOR
Mr. Sorokhaibam Shanti Jyoti Singh, Adv.
Ms. Kavya Eligeti, Adv.
Mr. Amith J, Adv.
For Respondent(s) Mr. Manjunath Meled, Adv.
Mr. Yanthanshan Yanthan, Adv.
Mrs. Vijayalaxmi Udapudi, Adv.
Ms. Arushi, Adv.
Mr. Ganesh Kumar R., AOR
UPON hearing the counsel, the Court made the following
O R D E R
The matter is adjourned to enable the learned counsel appearing for the respondent to verify whether the respondent would be willing to settle the matter at this stage.
Needful shall be done within three weeks from today. Signature Not Verified Digitally signed by babita pandey Date: 2026.04.23 It would also be open to the respondent, in the event he does 17:16:09 IST Reason: not agree to the same, to file his counter affidavit/reply. 1 Rejoinder thereto, if any, may be filed within two weeks thereafter.
Re-list on 22.07.2026.
(BABITA PANDEY) (PREETI SAXENA)
AR-CUM-PS COURT MASTER (NSH)
2