Supreme Court - Daily Orders
Competition Commission Of India . vs Google Llc on 24 April, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
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ITEM NO.8 COURT NO.9 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).13716-13717/2017
(Arising out of impugned final judgment and order dated 27-04-2015
in LPA No. 733/2014 27-04-2015 in WPC No. 7084/2014 passed by the
High Court Of Delhi At New Delhi)
COMPETITION COMMISSION OF INDIA Petitioner(s)
VERSUS
GOOGLE LLC & ORS. Respondent(s)
(IA 1/2017-CONDONATION OF DELAY IN FILING)
WITH
SLP(C) No. 30641/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.166811/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.166814/2018-PERMISSION TO
FILE LENGTHY LIST OF DATES and IA No.166809/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS)
SLP(C) No. 33871/2018 (XIV)
(FOR ADMISSION and I.R.)
SLP(C) No. 4254/2019 (XIV)
(FOR STAY APPLICATION ON IA 48935/2019)
SLP(C) No. 4009/2019 (XIV)
Date : 24-04-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Dhruv Mehta, Sr. Adv.
Mr. Ajit Warrier, Adv.
Mr. Angad Kochhar, Adv.
Mr. Aditya Nayyar, Adv.
Ms. Tanvi Dubey, Adv.
Signature Not Verified
Mr. Harman Singh Sandhu, Adv.
Mr. Aman Sethi, Adv.
Digitally signed by
NEETU KHAJURIA
Date: 2019.04.29
11:36:45 IST
Reason: Ms. Yashika Maheshwari, Adv.
Mr. S. S. Shroff, AOR
Mr. Anuj Berry, Adv.
Mr. Aman Singh Sethi, Adv.
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Mr. P.S.S. Bhargava, Adv.
Ms. Anjali Kumar, Adv.
Mr. S. S. Shroff, AOR
Mr. Vaibhav Gaggar, Adv.
Mr. Arjun Krishnan, AOR
Mr. Ankur Singh, Adv.
Mr. Sumit Srivastava, Adv.
Ms. Neha Mishra, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. P. Chidambram, Sr. Adv.
Mr. Jayant Bhushan, Sr. Adv.
Mr. Amitabh Kumar, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Vaibhav Choksi, Adv.
Ms. Akansha Mehta, Adv.
Ms. Ela Bali, Adv.
Mr. M. P. Devanath, AOR
Mr. Sahil Khanna, Adv.
Ms. Tanaya Sethi, Adv.
Mr. Siddharth Banthia, Adv.
Mr. Neeraj Shekhar, AOR
Mr. Samar Bansal, Adv.
Mr. Samar Bansal, Adv.
Mr. Ashwarya Sinha, AOR
Mr. Sunil Mathews, Adv.
Mr. Atulesh Kumar, Adv.
Mr. S.Nambiar, Adv.
Mr. Atulesh Kumar, Adv.
Mr. Vikas Bansal, Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Praveen Kumar Rai,Adv.
Mr. Hemal Kirit Kumar Sheth, AOR
UPON hearing the counsel the Court made the following
O R D E R
One common issue raised in these matters is, whether without initiating action under Section 27 of the Competition Act, 2002 (for 3 short, ‘the Act’), the authority could proceed under Section 48 of the Act at all.
This question will be answered in the first instance and other issue(s) will be dealt separately in these matters.
List the matters on 2nd May, 2019. As prayed, liberty is granted to exchange pleadings, if any, in the meantime.
Interim order to continue till the next date.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER