Supreme Court - Daily Orders
Competition Commission Of India . vs Google Llc on 12 March, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
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ITEM NO.5 COURT NO.9 SECTION XIV
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).13716-13717/2017
(Arising out of impugned final judgment and order dated 27-04-2015
in LPA No. 733/2014 and WPC No. 7084/2014 passed by the High Court
Of Delhi At New Delhi)
COMPETITION COMMISSION OF INDIA Petitioner(s)
VERSUS
GOOGLE LLC & ORS. Respondent(s)
WITH
SLP(C) No. 30641/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.166811/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.166814/2018-PERMISSION TO
FILE LENGTHY LIST OF DATES and IA No.166809/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS)
SLP(C) No. 33871/2018 (XIV)
(FOR ADMISSION and I.R.)
SLP(C) No. 4009/2019 (XIV)
SLP(C) No. 4254/2019 (XIV)
(FOR ADMISSION and I.R.)
Date : 12-03-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Anuj Berry, Adv.
Mr. Aman Singh Sethi, Adv.
Mr. P.S.S. Bhakgava, Adv.
Mr. S. S. Shroff, AOR
Mr. Dhruv Mehta, Sr. Adv.
Mr. Ajit Warrier, Adv.
Signature Not Verified
Mr. Aditya Nayyar, adv.
Digitally signed by
NEETU KHAJURIA
Date: 2019.03.13
Mr. Angad Kochhar, Adv.
13:20:31 IST
Reason: Ms. Tanvi Dubey, Adv.
Mr. Aman Singh Sethi, Adv.
Ms. Yashika Maheshwari, Adv.
Mr. S. S. Shroff, AOR
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Mr. Krishnan Venugopal, Sr. Adv.
Mr. Rahul Goel, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Ms. Anu Monga, Adv.
Ms. Parul Shukla, Adv.
Mr. Anshuman Srivastava, Adv.
Mr. E. C. Agrawala, AOR
Mr. P.S. Narasimha, Sr. Adv.
Mr. Arjun Krishnan, AOR
Mr. Rahul Tmurani, Adv.
Mr. V.L. Shukla, Adv.
Mr. Ankur Singh, Adv.
For Respondent(s) Mr. Viek Sharma, Adv.
Ms. Deeksha Manchanda, Adv.
Mr. Sahil Khanna, Adv.
Mr. M. P. Devanath, AOR
Mr. Abhimanyu Chopra, Adv.
Ms. Kritika Ramesh, Adv.
Mr. M.P.Devanath, AOR.
Mr. Neeraj Shekhar, AOR
Mr. Ashwarya Sinha, AOR
Mr. Samar Bansal, Adv.
Mr. Amitbh Kumar, Adv.
Ms. Akansha Mehta, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Vaibhav Choksi, Adv.
Ms. Ela Bali, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue fresh notice to unserved respondents, returnable on 24th April, 2019.
Dasti, in addition, is permitted. The petitioner(s) in concerned petitions must take steps to serve notice on the unserved respondent(s) in view this order, failing which the petition(s) shall stand dismissed for non- 3 prosecution without further reference to the Court qua the unserved respondent(s).
Application(s) for de-tagging the matter(s) will be considered at appropriate stage.
If the unserved respondent(s) are common in the companion petitions and have entered appearance through counsel in those petition(s), it will be open to the petitioner(s) to serve the advocate(s)- on-record for concerned respondent(s).
As prayed, reply affidavit(s) by the respondent(s) be filed on or before 22nd April, 2019.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER