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Competition Comission Of India vs Alphabet Inc on 8 August, 2025

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

                                              1

     ITEM NO.51                          COURT NO.7                SECTION XVII

                               S U P R E M E C O U R T O F     I N D I A
                                       RECORD OF PROCEEDINGS

                                 CIVIL APPEAL Diary No(s). 39031/2025

     [Arising out of impugned final judgment and order dated 28-03-2025 in
     CAAT No. 4/2023 passed by the National Company Law Apellate Tribunal]

     COMPETITION COMISSION OF INDIA                                  Petitioner(s)

                                                  VERSUS
     ALPHABET INC. & ORS.                                            Respondent(s)

     IA No. 186805/2025 - CONDONATION OF DELAY IN FILING
     IA No. 186807/2025 - EX-PARTE STAY
     IA No. 186806/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 186808/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES WITH C.A. No. 9644/2025 (XVII) FOR ADMISSION IA No. 169167/2025 - APPROPRIATE ORDERS/DIRECTIONS C.A. No. 9893/2025 (XVII) FOR ADMISSION Date : 08-08-2025 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ATUL S. CHANDURKAR For Petitioner(s) :Mr. Sanyat Lodha, AOR Mr. M. P. Devanath, AOR Mr. Jayant Mehta, Sr. Adv. Mr. Abir Roy, Adv.

Mr. Vivek Pandey, Adv. Mr. Aman Shankar, Adv. Mr. Sasthibrata Panda, Adv. Ms. Shreya Kapoor, Adv. Ms. Biyanka Bhatia, Adv.

Mr. Rahul Narayan, AOR Digitally signed by Mr. Sajan Poovayya, Sr. Adv. NISHA KHULBEY Date: 2025.08.20 17:28:55 IST Mr. Ritin Rai, Sr. Adv. Reason:

Mr. Karan Singh Chandhiok, Adv. Ms. Deeksha Manchanda, Adv. Mr. Tarun Donadi, Adv.

Ms. Bhavika Chhabra, Adv. Mr. Kaustav Kundu, Adv.

Avaantika Kakkar, Adv. Raksha Agrawal, Adv.

Palash Maheshwari, Adv. Dayaar Singla, Adv.

Mr. Vijayendra Pratap Singh, Adv. Mr. Sayobani Basu, Adv.

For Respondent(s) :

Mr. Sajan Poovayya, Sr. Adv. Mr. Ritin Rai, Sr. Adv.

Mr. Karan Singh Chandhiok, Adv. Ms. Deeksha Manchanda, Adv. Mr. Tarun Donadi, Adv.

Ms. Bhavika Chhabra, Adv. Mr. Avaantika Kakkar, Adv. Mr. Rahul Narayan, AOR Mr. Jayant Mehta, Sr. Adv. Mr. Abir Roy, Adv.

Mr. Vivek Pandey, Adv.

Mr. Aman Shankar, Adv.

Mr. Sasthibrata Panda, Adv. Ms. Shreya Kapoor, Adv. Ms. Biyanka Bhatia, Adv. Mr. M. P. Devanath, AOR UPON hearing the counsel the Court made the following O R D E R

1. Delay condoned.

2. Issue notice.

3. Mr. Syed Lodha, learned counsel is appointed as the nodal officer from the petitioner’s side and Mr. Rahul Narayan, learned counsel is appointed as a nodal officer from the respondent’s side, who shall prepare the necessary written submissions, pleadings and documents in the form of a common compilation. The same shall be done within a period of six weeks.

4. List the matters thereafter.

(NISHA KHULBEY) (MANOJ KUMAR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)