Supreme Court - Daily Orders
Union Of India vs Razorpay Software Private Limited on 26 February, 2026
1
ITEM NO.20 COURT NO.5 SECTION II-E
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). 5511/2025
[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)
Date : 26-02-2026 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. Davinder Pal Singh, A.S.G.
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
Ms. Aakriti Mishra, Adv.
Ms. Anushka Gupta, Adv.
For Respondent(s) Mr. H. S. Bobby Chandhoke, Adv.
Mr. Anupam Kishore Sinha, AOR
Mr. Anant Garg, Adv.
Ms. Sharmistha Dube, Adv.
Mr. Pradeep Kumar Tiwari, Adv.
Mr. Apoorv Jha, Adv.
Mr. Sahitya Srivastava, Adv.
Mr. Vasu Manchanda, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified We have heard the learned ASG appearing for the Digitally signed by ASHA SUNDRIYAL Date: 2026.02.27 petitioner.
19:03:48 IST Reason:
2We are not inclined to interfere with the impugned order(s) passed by the High Court.
The Special Leave Petitions stand dismissed, accordingly.
However, we make it clear that the order passed by us is limited to the effects governing the respondent alone.
Pending application(s), if any, shall stand disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR