Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Union Of India vs Razorpay Software Private Limited on 21 July, 2025

     ITEM NO.49                          COURT NO.6                     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 : 21-07-2025 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. Suryaprakash V. Raju, A.S.G. (not present)
                                   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
                                   Mr. Prakhar Bharadwaj, Adv.
                                   Ms. Aakriti Mishra, Adv.

     For Respondent(s)             Mr. Ranjeet Kumar, Sr. 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. Avi Minz, Adv.
                                   Mr. Anupam Kishore Sinha, AOR

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

Learned counsel for the petitioner prays for and is granted two weeks time to file rejoinder affidavit.

List the matter after two weeks.

     (SWETA BALODI)                                                (POONAM VAID)
     ASTT. REGISTRAR-cum-PS                                      ASSISTANT REGISTRAR