Supreme Court - Daily Orders
S N Subbareddy Alias Chinnakayalapalli vs C Muniraju on 27 February, 2026
ITEM NO.18 COURT NO.1 SECTION XII-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 2419/2026
S N SUBBAREDDY ALIAS CHINNAKAYALAPALLI Appellant(s)
VERSUS
C MUNIRAJU & ORS. Respondent(s)
(IA No. 60813/2026 - EX-PARTE STAY)
Date : 27-02-2026 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
For Appellant(s) : Mr. Kapil Sibal, Sr. Adv.
Mr. Devadatt Kamat, Sr. Adv.
Mr. Javedur Rahman, AOR
Mr. Chandrasekhar Reddy, Adv.
Mr. Harsh Pandey, Adv.
Mr. Saharul Alam Laskar, Adv.
Mr. Ashwin G. Raj, Adv.
Ms. Aparajita Jamwal, Adv.
Mr. Rishab Parekh, Adv.
For Respondent(s) :Ms. Pritha Srikumar Iyer, AOR
Mr. Aditya Chatterjee, Adv.
Ms. Nandini S. Patil, Adv.
Ms. Daksha Kumari, Adv.
Mr. K. Parameshwar, Sr. Adv.
Ms. Anannya Ghosh, AOR
Ms. Mrinalini Mishra, Adv.
Ms. Kashish Chhabra, Adv.
Mr. Narender Hooda, Sr. Adv.
Ms. Nalina Mayegowda, Sr. Adv.
Mr. Dilraj Singh, Adv.
Mr. Manjunatha Hiral, Adv.
Mr. Priyadarshi Banerjee, Adv.
Mr. Rishabh Singhle, Adv.
Mr. Yuvraj Nandal, Adv.
Mr. Sujoy Chatterjee, AOR
Signature Not Verified
Digitally signed by
NITIN TALREJA
Date: 2026.02.28
14:07:18 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned senior counsel/counsel for the parties.
2. Appeal admitted.
3. Meanwhile, operation of the impugned judgment dated 16.02.2026 shall remain stayed during the pendency of this appeal.
3. The appellant shall continue to be a duly elected member of the Karnataka Legislative Assembly for all intents and purposes.
4. Counter affidavit, if any, be filed within six weeks.
5. Rejoinder affidavit, if any, be filed within four weeks thereafter.
6. Post the appeal for final hearing in the week commencing 07.09.2026.
(NITIN TALREJA) (PREETHI T.C.)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
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