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Supreme Court - Daily Orders

Makemytrip (India) Private Limited vs Google Llc on 7 March, 2024

                                                                     SLPC 1575-76/2024


     ITEM NO.5                    COURT NO.1                  SECTION XIV

                         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) Nos.1575-1576/2024

     (Arising out of impugned final judgment and order dated 14-12-2023
     in   FAO(OS)(COMM)    No.147/2022   14-12-2023   in    FAO(OS)(COMM)
     No.148/2022 passed by the High Court of Delhi at New Delhi)

     MAKEMYTRIP (INDIA) PRIVATE LIMITED                         Petitioner(s)

                                          VERSUS

     GOOGLE LLC & ORS.                                          Respondent(s)

     (With    IA    No.24078/2024-PERMISSION   TO    FILE    ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES and IA No.24080/2024-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)


     Date : 07-03-2024 These petitions were 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. Mukul Rohatgi, Sr. Adv.
                             Mr. Gaurav Pachnanda, Sr. Adv.
                             Mr. Sameer Parekh, Adv.
                             Mr. Sumit Goel, Adv.
                             Mr. Mohit Goel, Adv.
                             Mr. Ishan Nagar, Adv.
                             Mr. Sidhant Goel, Adv.
                             Mr. Deepankar Mishra, Adv.
                             Mr. Abhishek Kotnala, Adv.
                             Ms. Jyotika Jain, Adv.
                             Ms. Manisha Arya, Adv.
                             Ms. Apurba Pattanayak, Adv.
Signature Not Verified

Digitally signed by
CHETAN KUMAR
Date: 2024.03.09

                                                                            Page 1 of 2
11:36:09 IST
Reason:
                                                                      SLPC 1575-76/2024


                       Mr. Karmanya Dev Sharma, Adv.
                       Ms. Avni Sharma, Adv.
                       M/s. Parekh & Co.

For Respondent(s)      Dr. Abhishek Manu Singhvi, Sr. Adv.
                       Mr. Neel Mason, Adv.
                       Mr. Vihan Dang, Adv.
                       Ms. Mrinal Kanwar, AOR
                       Mr. Ujjawal Bhargava, Adv.
                       Mr. Yash Johari, Adv.
                       Ms. Priyansha Sharma, Adv.
                       Ms. Pragya Jain, Adv.
                       Mr. Aditya Mathur, Adv.
                       Mr. Vaibhav, Adv.

                       Mr. Jayant K Mehta, Sr. Adv.
                       Mr. Ankur Sangal, Adv.
                       Ms. Pragya Mishra, Adv.
                       Ms. Amrit Sharma, Adv.
                       M/s. Khaitan & Co.

                       Mr. Sandeep Sethi, Sr. Adv.
                       Mr. Aditya Gupta, Adv.
                       Mr. Raunaq Kamath, Adv.
                       Mr. Lzafeer Ahmad B. F., AOR
                       Mr. Sauhard Alung, Adv.


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

1 We are not inclined to entertain the Special Leave Petitions under Article 136 of the Constitution of India.

2 The Special Leave Petitions are accordingly dismissed.

3 Pending applications, if any, stand disposed of.

(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar Page 2 of 2 SLPC 1575-76/2024 Page 3 of 2