Delhi High Court - Orders
Petition. Uber India Technology ... vs Government Of Nct Of Delhi & Ors on 27 January, 2025
Author: Rekha Palli
Bench: Rekha Palli
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9723/2015, CM APPL. 9442/2016-For amendment of writ
petition.
UBER INDIA TECHNOLOGY PRIVATE LIMITED & ORS
.....Petitioners
Through: Mr. Dayan Krishnan, Sr. Advocate
with Ms. Pritha Srikumar, Mr.
Shreedhar Kale and Mr. Atharv
Gupta, Advocates
versus
GOVERNMENT OF NCT OF DELHI & ORS .....Respondents
Through: Mr. Rishikesh Kumar, ASC, GNCTD
with Ms. Sheenu Priya, Mr. Vikas
Saini and Mr. Atik Gill and Mr.
Sudhir, Advocates for GNCTD
Ms. Pratima N. Lakra, CGSC with
Mr. Chandan Prajapati, Advocates for
R-2, 3 and 4 alongwith Mr. Joginder
Singh, SI Traffic Police (Pairvi
Officer)
Mr. Bhagvan Swarup Shukla, CGSC
with Mr. Sarvan Kumar, Advocate for
UOI
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 27.01.2025
1. At the very outset, learned counsel for the respondents seeks to contend that the impugned Schemes, being the 'City Taxi Scheme, 2015' This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/01/2025 at 22:15:45 and the 'Radio Taxi Scheme, 2006' as modified on 26.12.2014 ('the two Schemes'), stand superseded by a fresh Scheme, namely the 'Delhi Motor Vehicle Aggregator and Delivery Service Provider Scheme, 2023' ('the Scheme') and therefore, the present writ petition has become infructuous.
2. Learned senior counsel for the petitioner disputes the same in view of there being no clarity qua the existing position as of now.
3. In view thereof, learned counsel for the respondents prays for, and is granted, two weeks to obtain clear instructions in this regard, and to file an affidavit of the competent officer of the respondents clarifying the exact present position as on date, i.e., do the two Schemes coexist with the above Scheme, or have the aforesaid two Schemes been superseded and replaced by the subsequent Scheme.
4. List on 27.02.2025.
REKHA PALLI, J SAURABH BANERJEE, J JANUARY 27, 2025/akr This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 29/01/2025 at 22:15:45