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Supreme Court - Daily Orders

Nakkheeran Publications vs Google Llc on 21 July, 2025

Author: Surya Kant

Bench: Surya Kant

                                                            1

                                            IN THE SUPREME COURT OF INDIA

                                             CIVIL ORIGINAL JURISDICTION

                                     TRANSFER PETITION (C) No.1403 OF 2025


     NAKKHEERAN PUBLICATIONS & ANR.                                                       … PETITIONERS

                                                          Versus


     GOOGLE LLC & ANR.                                                                    … RESPONDENTS


                                                    O   R   D     E    R


     1.                     On the joint request of learned Senior Counsel for the
     parties, the main case, i.e., T.P.(C) No. 1403/2025 is taken on
     Board.
     2.                     Learned Senior Counsel for the petitioners, at the outset,
     submits that he may be permitted to withdraw this Transfer Petition
     with liberty to move appropriate application(s) before the Delhi
     High Court (where the Suit is pending) raising all the objections
     regarding non-maintainability of that Suit which have been raised in
     the instant Transfer Petition. Ordered accordingly.
     3.                     The      Transfer    Petition       is,        accordingly,    dismissed     as
     withdrawn with liberty to the petitioners to move the High Court
     seeking all such reliefs as have been prayed for in the instant
     Transfer Petition through an appropriate application.
     4.                     It is clarified that we have not expressed any opinion on
     the merits of the case.


     IA No. 163088/2025


     1.                     In view of the fact that the main Transfer Petition has
Signature Not Verified

     been
Digitally signed by
SATISH KUMAR YADAV
                         dismissed     as    withdrawn,     the       instant    application     is    also
Date: 2025.07.23
17:15:07 IST

     disposed
Reason:
                            of    as   having     become    infructuous         with   liberty    to   the
     applicant/respondent to move an appropriate application before the
     Delhi High Court where the Civil Suit is pending.
                                     2

2.       The High Court is requested to take up the applications
that may be filed by the petitioners as well as the application for
ad-interim   injunction   to   be   filed   by   the   respondents   and   pass
appropriate orders at the earliest in accordance with law.




                                             .........................J.
                                             (SURYA KANT)



                                             ..............…….........J.
                                             (JOYMALYA BAGCHI)

NEW DELHI;
JULY 21, 2025.
                                    3

ITEM NO.19               COURT NO.2                  SECTION XIV

                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).1403/2025

NAKKHEERAN PUBLICATIONS & ANR.                           Petitioner(s)
                                   VERSUS
GOOGLE LLC & ANR.                                        Respondent(s)

[ONLY I.A. NO. 163088/2025 IS LISTED UNDER THIS ITEM]
IA No. 163088/2025 - APPROPRIATE ORDERS/DIRECTIONS

Date : 21-07-2025 This matter was called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE SURYA KANT
          HON'BLE MR. JUSTICE JOYMALYA BAGCHI

For Petitioner(s)   Mr. R Balasubramanian, Sr. Adv.
                    Mr. Yusuf, AOR
                    Mr. P.T. Perumal, Adv.
                    Ms. R.V. Shaarumathi, Adv.
                    Dr. Ram Sankar, Adv.
                    Mrs. Harini Ram Sankar, Adv.
                    Ms. K Vaijayanthi, Adv.

For Respondent(s)   Mr. Mukul Rohatgi, Sr. Adv.
                    Mr. Mahesh Agarwal, Adv.
                    Ms. S. Lakshmi Iyer, Adv.
                    Mrs. Pushpaveni Kakkaje, Adv.
                    Ms. Deepsikha Mishra, Adv.
                    Mr. E.C. Agrawala, AOR

          UPON hearing the counsel the Court made the following
                             O R D E R

The Transfer Petition is dismissed as withdrawn in terms of the signed order.

I.A. NO. 163088/2025

The application is disposed of as having become infructuous in terms of the signed order.

(SATISH KUMAR YADAV) (PREETHI T.C.) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR (Signed order is placed on the file) 4