Supreme Court - Daily Orders
Union Of India vs Razorpay Software Private Limited on 18 August, 2025
ITEM NO.45 COURT NO.6 SECTION II-E
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 (Crl.) No(s). 5511/2025
[Arising out of impugned final judgment and order dated 05-03-2024
in WP No. 10329/2023 passed by the High Court of Karnataka at
Bengaluru]
UNION OF INDIA Petitioner(s)
VERSUS
RAZORPAY SOFTWARE PRIVATE LIMITED Respondent(s)
Date : 18-08-2025 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. Suryaprakash V. Raju, A.S.G.
Mr. Zoheb Hussain, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Hitarth Raja, Adv.
Mr. Vivek Gurnani, Adv.
Ms. Priyanka Tyagi, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Anupam Kishore Sinha, AOR
UPON hearing the counsel the Court made the following
O R D E R
At request of learned senior counsel appearing for the respondent, list the matter on 15.09.2025.
(SWETA BALODI) (POONAM VAID)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SWETA BALODI
Date: 2025.08.18
17:26:21 IST
Reason: