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Union Of India vs Razorpay Software Private Limited on 24 March, 2025

Author: Rajesh Bindal

Bench: Rajesh Bindal

                                                  1

     ITEM NO.28                         COURT NO.8                SECTION II-C

                              S U P R E M E C O U R T O F     I N D I A
                                      RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 8495/2025

     [Arising out of impugned final judgment and order dated 05-03-2024
     in WP No. 10329/2023 passed by the High Court of Karnataka at
     Bengaluru]

     UNION OF INDIA                                                Petitioner(s)

                                                VERSUS

     RAZORPAY SOFTWARE PRIVATE LIMITED                  Respondent(s)
     IA No. 59146/2025 - CONDONATION OF DELAY IN FILING

     Date : 24-03-2025 This matter was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE M.M. SUNDRESH
                         HON'BLE MR. JUSTICE RAJESH BINDAL

     For Petitioner(s)             Mr. Zoheb Hussain, Adv.
                                   Mr. Annam Venkatesh, Adv.
                                   Mr. Hitarth Raja, Adv.
                                   Mr. Vivek Gurnani, Adv.
                                   Ms. Priyanka Tyagi, Adv.
                                   Mr. Arvind Kumar Sharma, AOR

     For Respondent(s)             Dr. Abhishek Manu Singhvi, Sr. Adv.
                                   Mr. Ranjeet Kumar, Adv.
                                   Mr. H S Bobby Chandhoke, Adv.
                                   Mr. Anant Garg, Adv.
                                   Ms. Sharmistha Dube, Adv.
                                   Mr. Pradeep Kumar Tiwari, Adv.
                                   Mr. Apoorv Jha, Adv.
                                   Mr. Sahitya Srivastava, Adv.
                                   Mr. Anupam Kishore Sinha, AOR

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

Delay condoned.

Issue notice.

Learned counsel appearing for the respondent is Digitally signed by ASHA SUNDRIYAL Date: 2025.04.08 17:32:18 IST Reason: granted a period of four weeks to file the counter affidavit.

Rejoinder affidavit to be filed within a period of two weeks thereafter.

List the matter on 21.07.2025.

(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR