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Facebook Inc vs Union Of India on 22 October, 2019

Bench: Deepak Gupta, Aniruddha Bose

                                         IN THE SUPREME COURT OF INDIA
                                          CIVIL ORIGINAL JURISDICTION

                           Transfer Petition(s)(Civil)         No(s).   1943-1946/2019

     FACEBOOK INC                                                              Petitioner(s)

                                                       VERSUS

     UNION OF INDIA & ORS.                                                     Respondent(s)

                                                      O R D E R

We have heard learned counsel for the parties.

Since there is no objection to the transfer being allowed, the transfer petitions are allowed. Records be called for to this Court.

An affidavit has been filed by the Secretary, Ministry of Electronics and Information Technology, Government of India.

Though in the affidavit, three months’ time has been prayed for yet in the last portion of the affidavit, it is stated that the entire process is likely to be completed by 15th January, 2020.

Learned counsel for the parties are requested to give a list of other connected matters within two weeks from today where same or similar issues are pending in this Court.

We direct the matters to be listed on 30 th January, 2020 along with other similar matters before an appropriate bench after obtaining orders of Hon’ble the Chief Justice.

…....................J. [DEEPAK GUPTA] …....................J. Signature Not Verified [ANIRUDDHA BOSE] Digitally signed by MEENAKSHI KOHLI Date: 2019.10.24 10:59:29 IST Reason: NEW DELHI; OCTOBER 22, 2019.

                                                        1
ITEM NO.8                 COURT NO.15                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[ ALONGWITH THE PAPER BOOK OF W.P.(C)NO.679/2019 ] and I.A. No. 123520 OF 2019 - Application for Impleadment is filed by Mr. Sachin Mittal, Advocate) WITH Diary No(s). 32478/2019 (XII) (FOR I.R. and IA No.139375/2019-CONDONATION OF DELAY IN FILING and IA No.139376/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s). 32487/2019 (XII) (FOR I.R. and IA No.138528/2019-CONDONATION OF DELAY IN FILING and IA No.138529/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 22-10-2019 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 Thangathurai, Adv. Ms. Devanshi, Adv.

Mr. Shashank Mishra, Adv. Ms. Nayantara Narayan, Adv. Ms. Preeti, Adv.

Mr. Shijo George, Adv.

Mr. Dhruv Bhatnagar, Adv. Ms. Malikah Mehra, Adv.

Mr. Ujval Mohan, Adv.

Mr. S. S. Shroff, AOR Ms. Manisha T. Karia, AOR For Respondent(s) Mr. K. K. Venugopal, Sr. Adv.

Mr. Vijaynarayan, Adv. Gen. 2  Mr. Balaji Srinivasan, AAG Mr. Siddhant Kohli, Adv.

Ms. Garima Jain, Adv.

Mr. T. R. B. Sivakumar, AOR Mr. Tushar Mehta, SG Mr. V. Balaji, Adv.

Mr. Rajat Nair, Adv.

Mr. Gurmeet Singh Makker, AOR Mr. Sanjay Kapur, AOR Ms. Harshita Raghuvanshi, Adv. Ms. Megha Karnwal, Adv.

Ms. Shubhra Kapur, Adv.

Mr. T. R. B. Sivakumar, AOR Mr. M. Yogesh Kanna, AOR Mr. N.K. Kaul, Sr. Adv.

Mr. Akhil Anand, AOR Mr. Himanshu Vij, Adv.

Mr. Maneesh Subramaniam, Adv. Mr. Rahul Rai, Adv.

Mr. Pranav Diesh, Adv.

Ms. Ujwala U., Adv.

Ms. Sneh Suman, Adv.

Mr. Toshiv Goyal, Adv.

Mr. Akash Lamba, Adv.

Mr. Pavit Singh Katoch, Adv. Mr. Ravjyot Ghuman, Adv.

Ms. Ananya Das, Adv.

Ms. Manisha T. Karia, AOR Mr. Shashank S. Mangal, Adv. Mr. Amaninani, Adv.

Ms. Swati Mittal, Adv.

Ms. Sukdha Kalra, Adv.

Ms. Spoorthi, Adv.

Mr. Sajan Poovayya, Sr. Adv. Mr. Priyadarshi Banerjee, Adv. Mr. Mahesh Aggarwal, Adv. Mr. E.C. Agrawala, Adv.

R-15 Mr. Shyam Divan, Sr. Adv.

Mr. Udayaditya Banerjee, AOR Ms. Vrinda Bhandari, Adv. Ms. Kritika Bhardwaj, Adv. Mr. Prasanna S., Adv.

Ms. Sugandha Yadav, Adv.

 Mr. Devdutta Mukkhopadhyay, Adv.

138884/19 Ms. Aparna Bhat, AOR Ms. Karishma Maria, Adv.

123520 Mr. Virag Gupta, Adv.

Mr. Gaurav Pathak, Adv.

Ms. Vanya Gupta, Adv.

Mr. Sachin Mittal, Adv.

Mr. Kishor Ram Lambat, Adv. Mr. Mahendra Limaye, Adv. Mr. Sachin Pahwa, Adv.

For M/s Lambat & Associates Mr. Samrat Shinde, Adv.

Mr. Rishi Jain, AOR UPON hearing the counsel the Court made the following O R D E R Applications for impleadment / intervention are rejected.

The transfer petitions are allowed in terms of the signed order. Pending application, if any, stands disposed of.

Diary No(s). 32478/2019 and Diary No(s). 32487/2019 The matters are adjourned.

(MEENAKSHI KOHLI) (RENU KAPOOR) COURT MASTER COURT MASTER [Signed order is placed on the file] 4