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Supreme Court - Daily Orders

Uber India Systems Private Limited vs Union Of India on 5 August, 2022

Bench: Uday Umesh Lalit, Aniruddha Bose, S. Ravindra Bhat

     ITEM NO.36                                  COURT NO.2                  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)                      No(s).      5705/2022

     (Arising out of impugned final judgment and order dated 07-03-2022
     in PILL No. 9775/2020 passed by the High Court Of Judicature At
     Bombay)

     UBER     INDIA                   SYSTEMS          PRIVATE
     LIMITED & ANR.                                                          Petitioner(s)

                                                        VERSUS

     UNION OF INDIA & ORS.                                                    Respondent(s)

     (IA No. 54807/2022 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 05-08-2022 These matters were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE UDAY UMESH LALIT
                            HON'BLE MR. JUSTICE ANIRUDDHA BOSE
                            HON'BLE MR. JUSTICE S. RAVINDRA BHAT

     For Petitioner(s)                    Dr.   Abhishek Manu Singhvi, Sr. Adv.
                                          Mr.   Dhruv Mehta, Sr. Adv.
                                          Ms.   Pritha Srikumar, AOR
                                          Mr.   Nikhil Menon,Adv.
                                          Mr.   Aman Sharma, Adv.
                                          Mr.   Shyam Agarwal, Adv.
                                          Mr.   Atharv Gupta, Adv.

     For Respondent(s)                    Mr.   Rahul Chitnis, Adv.
                                          Mr.   Sachin Patil, AOR.
                                          Mr.   Aaditya A. Pande, Adv.
                                          Mr.   Geo Joseph, Adv.
                                          Ms.   Shewtal Shepal, Adv.

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

In terms of letter dated 04.08.2022 circulated by the learned counsel for the petitioners, the matter is adjourned to Signature Not Verified 09.09.2022.

Digitally signed by Indu Marwah Date: 2022.08.06 13:38:57 IST Reason:

(INDU MARWAH) (ANITA RANI AHUJA) COURT MASTER (SH) ASSISTANT REGISTRAR