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Uber India Systems Private Limited vs Union Of India on 12 July, 2022

Bench: Uday Umesh Lalit, S. Ravindra Bhat, Sudhanshu Dhulia

     ITEM NO.43                                COURT NO.2                 SECTION IX

                                   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)                   No(s).    5705/2022

     (Arising out of impugned final judgment and order dated 07-03-2022
     in PILL No. 9775/2020 passed by the High Court Of Judicature At
     Bombay)

     UBER INDIA SYSTEMS PRIVATE LIMITED & ANR.                             Petitioner(s)

                                                      VERSUS
     UNION OF INDIA & ORS.                                                 Respondent(s)

     (FOR ADMISSION and I.R.
      IA No. 54807/2022 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 12-07-2022 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE SUDHANSHU DHULIA

     For Petitioner(s)                 Dr.   Abhishek Manu Singhvi, Sr. Adv.
                                       Mr.   Dhruv Mehta, Sr. Adv.
                                       Ms.   Pritha Srikumar, AOR
                                       Mr.   Nikhil Menon,Adv.
                                       Mr.   Aman Sharma, Adv.
                                       Mr.   Shyam Agarwal, Adv.
                                       Mr.   Atharv Gupta, Adv.

     For Respondent(s)                 Mr.   Rahul Chitnis, Adv.
                                       Mr.   Sachin Patil, AOR.
                                       Mr.   Aaditya A. Pande, Adv.
                                       Mr.   Geo Joseph, Adv.
                                       Ms.   Shewtal Shepal, Adv.

                                        Respondent-in-person

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

Mr. Rahul Chitnis, learned advocate appearing for the State prays for and is granted two weeks’ time to five affidavit in Signature Not Verified reply.

Rejoinder, if any, be filed within a week thereafter. 17:48:30 IST Reason:

List on 05.08.2022.

(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER