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Supreme Court - Daily Orders

Arha Media And Broadcasting Private ... vs Google India Private Limited on 19 March, 2024

                                           1



     ITEM NO.9                   COURT NO.1                  SECTION XII

                         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).   2711/2024

     (Arising out of impugned final judgment and order dated 19-01-2024
     in O.S.A.(CAD) No. 107/2023 passed by the High Court Of Judicature
     At Madras)

     ARHA MEDIA AND BROADCASTING PRIVATE LIMITED               Petitioner(s)

                                          VERSUS

     GOOGLE INDIA PRIVATE LIMITED & ORS.                       Respondent(s)

     (IA No.25037/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT )

     WITH

     SLP(C) No. 2583/2024 (XII)
     (IA No.23638/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.25773/2024-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     SLP(C) No. 2770/2024 (XII)
     (IA No.26160/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     SLP(C) No. 2760/2024 (XII)
     (IA No.26070/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     SLP(C) No. 2675/2024 (XII)
     (FOR ADMISSION and I.R. and IA No.24564/2024-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     SLP(C) No. 2730/2024 (XII)
     (IA No.25661/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     SLP(C) No. 2790/2024 (XII)
     (IA No.26519/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
Signature Not Verified

Digitally signed by
Ashwani Kumar
Date: 2024.03.19
18:10:07 IST
Reason:
                                  2



JUDGMENT)

SLP(C) No. 2732/2024 (XII)
(IA No.25701/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 3181/2024 (XII)
(IA No.30364/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 3119/2024 (XII)
(IA No.30085/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 2899/2024 (XII)
(IA No.27721/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 3096/2024 (XII)
(IA No.30003/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

Date : 19-03-2024 This petition was called on for hearing today.

CORAM :   HON'BLE THE CHIEF JUSTICE
          HON'BLE MR. JUSTICE J.B. PARDIWALA
          HON'BLE MR. JUSTICE MANOJ MISRA


For Petitioner(s)   Mr. Harsh Kaushik, AOR
                    Mr. Rahul Dhote, Adv.
                    Ms. Anushree Rauta, Adv.
                    Mr. Harsh Prakash, Adv.
                    Ms. Viveka Truman, Adv.

                    Mr. Balbir Singh, Sr. Adv.
                    Mr. T. Sundar Ramanathan, AOR
                    Mr. R Venkatraman, Adv.
                    Mr. Vivek Pandey, Adv.
                    Mr. Aman Shankar, Adv.
                    Mr. Sasthibrata Panda, Adv.
                    Ms. Biyanka Bhatia, Adv.
                    Mr. Sachin Menon, Adv.
                    Ms. Monica Benjamin, Adv.
                    Mr. Harinarayan S K, Adv.
             3



Mr. Ranjeev Khatana, Adv.
Mr. Shyam Gopal, Adv.
Mr. Karan Sachdev, Adv.
Mr. Abir Roy, Adv.

Mr. Abir Roy, Adv.
Mr. Balbir Singh, Sr. Adv.
Mr. Sundar Ramanathan, Adv.
Mr. Lzafeer Ahmad B. F., AOR
Mr. Devashish Marwah, Adv.
Mr. T Sundar Ramanathan, Adv.
Mr. Aman Shankar, Adv.
Mr. Sasthibrata Panda, Adv.
 Biyanka Bhatia, Adv.
Mr. Rajdeep Saraf, Adv.
Mr. Krishan Singhal, Adv.
Mr. Imtiaz Bantwal, Adv.
Mr. Vaibhav Choudhary, Adv.
Mr. R Venkatraman, Adv.
Mr. Sachin Menon, Adv.
Mr. Harinarayan Sk, Adv.
Ms. Monica Benjamin, Adv.
Mr. Ranjeev Khatana, Adv.
Mr. Shyam Gopal, Adv.
Mr. Karan Sachdev, Adv.
Mr. Hari Shankar, Adv.

Mr. Abir Roy, Adv.
Mr. Vinam Gupta, AOR
Mr. Devashish Marwah, Adv.
Mr. Vivek Pandey, Adv.
Mr. Aman Shankar, Adv.
Mr. Sasthibrata Panda, Adv.
Ms. Biyanka Bhatia, Adv.
Mr. R Venkatraman, Adv.
Mr. Sachin Menon, Adv.
Mr. Hari Narayan, Adv.

Mr. Abir Roy, Adv.
Mr. Vivek Pandey, Adv.
Mr. Aman Shanker, Adv.
Ms. Viyanka Bhatia, Adv.
Mr. Sasthibrata Panda, Adv.
Mr. T. Sundar Ramanathan, Adv.
Mr. Sundar Ramanathan, Adv.
                                           4



                         Mr. M. P. Devanath, AOR

For Respondent(s)        Mr. Sajan Poovayya, Sr. Adv.
                         Mr. Vijayendra Pratap Singh, Adv.
                         Mr. Karan Singh Chandhiok, Adv.
                         Mr. Karan Singh Chandiok, Adv.
                         Ms. Sayobani Basu, Adv.
                         Ms. Deeksha Manchanda, Adv.
                         Mr. Kaustav Kundu, Adv.
                         Mr. Raghav Seth, Adv.
                         Ms. Shubhangni Jain, Adv.
                         Mr. Ankitesh Ojha, Adv.
                         Ms. Raksha Agrawal, Adv.
                         Mr. Chetan Chawla, Adv.
                         Mr. Anant Narayan Misra, Adv.
                         Mr. Tarun Donadi, Adv.
                         Ms. Bhavika Chhabra, Adv.
                         Mr. Abhijnan Jha, AOR

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

At the request of Mr Balbir Singh, senior counsel appearing on behalf of the petitioner, dasti service is permitted.





  (GULSHAN KUMAR ARORA)                             (SAROJ KUMARI GAUR)
        AR-CUM-PS                                   ASSISTANT REGISTRAR