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Supreme Court - Daily Orders

Resilient Innovations Private Limited vs Phonepe Private Limited on 11 April, 2022

Bench: D.Y. Chandrachud, Surya Kant

     SLP 5072-5073/2022
                                             1


     ITEM NO.13                      COURT NO.4                     SECTION IX

                          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) Nos.5072-5073/2022

     (Arising out of impugned final judgment and order dated 11-03-2022
     in CAL No. 24917/2021 22-10-2021 in CIPS(L) No.24136/2021 passed by
     the High Court f Judicature at Bombay)


     RESILIENT INNOVATIONS PRIVATE LIMITED                       Petitioner(s)

                                            VERSUS

     PHONEPE PRIVATE LIMITED                                     Respondent(s)

     (With I.R. and IA No.41855/2022-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED   JUDGMENT  and   IA   No.41854/2022-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)


     Date : 11-04-2022 These petitions were called on for hearing today.


     CORAM :
                          HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                          HON'BLE MR. JUSTICE SURYA KANT


     For Petitioner(s)        Dr.   A.M. Singhvi, Sr. Adv.
                              Mr.   Gaurav Pachnanda, Sr. Adv.
                              Ms.   Ruchira Gupta, Adv.
                              Mr.   Mohit Goel, Adv.
                              Mr.   Sidhant Goel, Adv.
                              Mr.   Deepankar Mishra, Adv.
                              Mr.   Abhishek Kotnala, Adv.
                              Mr.   Aditya Goel, Adv.
                              Mr.   Karmanya Dev Sharma, Adv.
                              Ms.   Avni Sharma, Adv.
Signature Not Verified
                              Mr.   Raghav Sharma, Adv.
Digitally signed by           Ms.   Mitali Gupta, Adv.
Chetan Kumar
Date: 2022.04.12
09:39:34 IST
Reason:
SLP 5072-5073/2022
                                             2


                           Mr. Salvador Santosh Rebello, AOR

For Respondent(s)          Mr. Neeraj Kishan Kaul, Sr. Adv.
                           Mr. K. V. Vishwanathan, Sr. Adv.
                           Ms. Ruby Singh Ahuja, Adv.
                           Ms. Deepti Sarin, Adv.
                           Ms. Akanksha Thapa, Adv.
                           Mr. Akshay Agarwal, Adv.
                           Mr. Vasu Singh, Adv.
                           Mr. Dhruv Sharma, Adv.
                           Mr. Amartya Sharan, Adv.
                           Mr. Sivaganam K., Adv.
                           Mr. Raghav Agarwal, Adv.
                           Mr. Jappanpreet Hora, Adv.
                           M/s. Karanjawala & Co.


              UPON hearing the counsel the Court made the following
                                  O R D E R

1 We are not inclined to entertain the Special Leave Petitions under Article 136 of the Constitution of India.

2 The Special Leave Petitions are accordingly dismissed. 3 Pending applications, if any, stand disposed of.

              (CHETAN KUMAR)                         (SAROJ KUMARI GAUR)
               A.R.-cum-P.S.                            Court Master