Supreme Court - Daily Orders
Uber India Systems Private Limited vs Union Of India on 21 April, 2022
Bench: L. Nageswara Rao, B.R. Gavai
ITEM NO.7 COURT NO.5 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. )
Date : 21-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Dr. Abhishek Manu Singhvi,Sr.Adv.
Mr. Dhruv Mehta,Sr.Adv.
Ms. Pritha Srikumar, AOR
Mr. Azeem Samuel,Adv.
Mr. Atharv Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable on 09.05.2022.
Status quo, as exists today, shall be maintained until further order.
Dasti service, in addition is permitted.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2022.04.21(B.Parvathi) (Anand Prakash) 18:02:27 IST Reason: Court Master Court Master