Supreme Court - Daily Orders
Uber India Systems Private Limited vs Union Of India on 27 September, 2022
Bench: Chief Justice, S. Ravindra Bhat
ITEM NO.10 COURT NO.1 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 : 27-09-2022 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Dr. Abhishek M. Singhvi, Sr. Adv.
Mr. Dhruv Mehta, Sr. Adv.
Ms. Pritha Srikumar, AOR
Mr. Aman Sharma, Adv.
Mr. Atharv Gupta, Adv.
For Respondent(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv
Respondent No.5, In-person
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by Mr. Aaditya Aniruddha Pande, learned counsel for the respondent, seeking adjournment for obtaining instructions in the matter, list this matter after Signature Not Verified Digitally signed by DEEPAK SINGH two weeks.
Date: 2022.09.28 16:29:08 IST Reason:(NEETU KHAJURIA) (MATHEW ABRAHAM) ASTT. REGISTRAR-cum-PS COURT MASTER