Supreme Court - Daily Orders
Uber India Systems Pvt Ltd vs Competition Commission Of India on 27 January, 2017
Bench: Dipak Misra, D.Y. Chandrachud
CA 641/2017
1
ITEM NO.35 COURT NO.2 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 No.641/2017
UBER INDIA SYSTEMS PVT LTD Appellant(s)
VERSUS
COMPETITION COMMISSION OF INDIA AND ORS Respondent(s)
(With appln. (s) for stay)
Date : 27/01/2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Appellant(s) Mr. Harish N. Salve, Sr. Adv.
Mr. Dhruv Mehta, Sr. Adv.
Ms. Pallavi S. Shroff, Adv.
Mr. Anuj Berry, Adv.
Mr. Malak Bhatt, Adv.
Ms. Prashasti Janghel, Adv.
Mr. S. S. Shroff, AOR
For Respondent(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Udayan Jain, Adv.
Mr. Sonal Jain, AOR
Mr. Manas Gaur, Adv.
Ms. Anju Thomas, Adv.
Mr. Kamal Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Signature Not Verified Digitally signed byIt is submitted by Mr. Harish N. Salve, learned CHETAN KUMAR Date: 2017.01.28 13:47:50 IST Reason: senior counsel appearing for the petitioner that notice need not be sent to the respondent Nos.3 to 6 as they are the proforma respondents. As far as the respondent No.2 is CA 641/2017 2 concerned, notice is accepted by Mr. Sonal Jain, learned counsel assisting Dr. Abhishek Manu Singhvi, learned senior counsel.
Let notice be issued to the respondent No.1, fixing a returnable date within two weeks.
Dasti, in addition, is permitted.
Let the matter be listed on 17th February, 2017.
Status quo, existing as on today, shall be maintained till the next date of hearing.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master