Supreme Court - Daily Orders
Union Of India vs Razorpay Software Private Limited on 18 November, 2025
ITEM NO.22 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 : 18-11-2025 This petition, though listed, mentioned today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Mr. Suryaprakash V. Raju, A.S.G. (NP)
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
Ms. Aakriti Mishra, Adv.
Ms. Anushka Gupta, Adv.
Ms. Sweety Chauhan, Adv.
For Respondent(s) Mr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Ranjit Kumar, Sr. Adv.
Mr. H S Bobby Chandhoke, Adv.
Mr. Anant Garg, Adv.
Ms. Sharmistha Dube, Adv.
Mr. Pradeep Kumar Tiwari, Adv.
Mr. Apoorv Jha, Adv.
Mr. Sahitya Srivastava, Adv.
Ms. Priyansha Sharma, Adv.
Mr. Anupam Kishore Sinha, AOR
Mr. Akash Dikshit, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified List the matter on 02.12.2025.
Digitally signed by SWETA BALODI Date: 2025.11.18 18:12:14 IST Reason:(SWETA BALODI) (POONAM VAID) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR