Supreme Court - Daily Orders
Facebook Inc vs Union Of India on 20 August, 2019
Bench: Deepak Gupta, Aniruddha Bose
ITEM NO.13 COURT NO.13 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 1943-1946/2019
FACEBOOK INC Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR IA No.115963/2019-EX-PARTE STAY and I.A. No. 123520 OF 2019 -
Application for Impleadment is filed by Mr. Sachin Mittal,
Advocate)
Date : 20-08-2019 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Tejas Karia, Adv.
Mr. Vivek Reddy, Adv.
Mr. Ajit Warrier, Adv.
Ms. Richa Srivastava, Adv.
Mr. Muthu Tangahwai, Adv.
Ms. Devanshi, Adv.
Mr. Nanda Gopal, Adv.
Ms. Preeti K., Adv.
Ms. Nayantara Narayan, Adv.
Mr. Ujwal Mohan, Adv.
Mr. S. S. Shroff, AOR
For Respondent(s) Mr. K.K. Venugopal, Attorney General
R-6,7 & 8 Mr. Balaji Srinivasan, AAG
Mr. Akash Chatterjee, Adv.
Mr. Siddhant Kohli, Adv.
Mr. T. R. B. Sivakumar, AOR
R-12 Mr. Kapil Sibal, Sr. Adv.
IMPL Mr. Virag Gupta, Adv.
Mr. Gaurav Pathak, Adv.
Mr. Sachin Mittal, Adv.
Ms. Vanya Gupta, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2019.08.20
O R D E R
17:00:22 IST Reason:
Issue notice.
1 Mr. T.R.B. Sivakumar, learned counsel accepts notice on behalf respondent Nos. 6,7 and 8.
Mr. Kapil Sibal, learned senior counsel accepts notice on behalf of respondent No. 12.
Notice be issued to the unserved respondents through e-mail at their e-mail addresses returnable on 13th September, 2019.
In the meantime, hearing before the Madras High Court may go on but no effective order be passed till further orders.
(MEENAKSHI KOHLI) (RENU KAPOOR)
COURT MASTER COURT MASTER
2