Supreme Court - Daily Orders
Dhyan Foundation vs Google Llc on 19 February, 2026
ITEM NO.24 COURT NO.1 SECTION II-A
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 (Crl.) No(s).2497-2498/2026
[Arising out of impugned final judgment and order dated 09-12-2025
in WP No.760/2025 09-12-2025 in WP No.794/2025 passed by the High
Court of Judicature at Bombay]
DHYAN FOUNDATION Petitioner(s)
VERSUS
GOOGLE LLC & ANR. Respondent(s)
(IA No. 45095/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 45093/2026 - EXEMPTION FROM FILING O.T.)
Date : 19-02-2026 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
HON'BLE MR. JUSTICE VIPUL M. PANCHOLI
For Petitioner(s) :Mr. Sidharth Luthra, Sr. Adv.
Mr. K Prameshwar, Sr. Adv.
Mr. Ayush Anand, AOR
Mr. Shivam Singhania, Adv.
Mr. Monu Kumar, Adv.
Mr. Shubendu Anand, Adv.
Mr. Vishal Kumar, Adv.
Ms. Aditi Mishra, Adv.
Mr. Nikita Patra, Adv.
Mr. Navtej, Adv.
Mr. Anant Sangal, Adv.
Mr. Krishan Kant Kumar, Adv.
For Respondent(s) :Mr. Aabad Ponda, Sr. Adv.
Mr. Chankya Keswani, Adv.
Mr. Tanmay Bhave, Adv.
Ms. Chandrama Raje, Adv.
Mr. Arpan Behl, Adv.
Ms. Mumtaz Bhalla, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
1. Digitally signed by ARJUN BISHT Date: 2026.02.20 We have heard learned senior counsel for the petitioner. 16:59:52 IST Reason:
2. We see no reason to interfere with the impugned order(s) 1 passed by the High Court. However, this decision shall not preclude the petitioner from approaching the Civil Court in accordance with the law.
3. It goes without saying that in the event the petitioner avails the prescribed remedy, the observations made by the High Court shall have no bearing in the adjudication of such dispute on merits and in accordance with law.
4. The Special Leave Petitions are, accordingly, dismissed.
5. All pending applications, if any, also stand disposed of.
(ARJUN BISHT) (PREETHI T.C.)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
2