Supreme Court - Daily Orders
Google India Digital Services Pvt. Ltd vs Testbook Edu Solutions Private Limited on 4 August, 2025
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ITEM NO.26 COURT NO.8 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.19740/2025
[Arising out of impugned final judgment and order dated 11-06-2025
in CS(COMM. DIV) No. 186/2023 passed by the High Court of
Judicature at Madras]
GOOGLE INDIA DIGITAL SERVICES PVT. LTD. Petitioner(s)
VERSUS
TESTBOOK EDU SOLUTIONS PRIVATE LIMITED & ORS. Respondent(s)
(FOR ADMISSION)
(IA No. 173606/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES & IA No. 169418/2025 - PERMISSION TO FILE
LENGTHY LIST OF DATES)
WITH
SLP(C) No. 19625/2025 (XII)
(FOR ADMISSION)
(IA No. 168599/2025 - PERMISSION TO FILE LENGTHY LIST OF DATES)
SLP(C) No. 20222/2025 (XII)
(FOR ADMISSION)
(IA No. 174415/2025 - PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 04-08-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s) :
Mr. Harish Salve, Sr. Adv.
Mr. Sajan Poovayya, Sr. Adv.
Mr. Vijayendra Pratap Singh, Adv.
Ms. Sayobani Basu, Adv.
Ms. Shubhangni Jain, Adv.
Mr. Ankitesh Ojha, Adv.
Mr. Raghav Seth, Adv.
Mr. Chetan Chawla, Adv.
Ms. Raksha Agrawal, Adv.
Signature Not Verified
Ms. Deeksha Manchanda, Adv.
Mr. Palash Maheshwari, Adv.
Digitally signed by
VISHAL ANAND
Date: 2025.08.05
17:50:10 IST
Reason: Mr. Abhijnan Jha, AOR
Mr. Karan Singh Chandhiok, Adv.
For Respondent(s) :
Mr. Abir Roy, Adv.
Mr. Devashish Marwah, Adv.
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Mr. Vinam Gupta, AOR
Mr. Vivek Pandey, Adv.
Mr. Aman Shankar, Adv.
Ms. Natasha K, Adv.
Ms. Biyanka Bhatia, Adv.
Mr. Sasthibrata Panda, Adv.
Ms. Shreya Kapoor, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Heard the learned Senior counsel appearing for the petitioners.
2. Issue notice, returnable on 22-8-2025.
3. Mr. Vinam Gupta, the learned Advocate-on-Record, who is on caveat, accepts and waives formal notice for and on behalf of Respondent No.1.
4. Let notice be issued to other respondents.
5. Dasti service, in addition, is permitted.
6. Tag with SLP(C) No.2711/2024.
7. In the meantime, the impugned Judgment of the High Court shall remain stayed from its operation.
(VISHAL ANAND) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)