Supreme Court - Daily Orders
Arha Media And Broadcasting Private ... vs Google India Private Limited on 22 August, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.60 COURT NO.7 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 (C) No(s). 2711/2024
[Arising out of impugned final judgment and order dated 19-01-2024
in O.S.A.(CAD) No. 107/2023 passed by the High Court of Judicature
at Madras]
ARHA MEDIA AND BROADCASTING PRIVATE LIMITED Petitioner(s)
VERSUS
GOOGLE INDIA PRIVATE LIMITED & ORS. Respondent(s)
IA No. 25037/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 88907/2024 - WITHDRAWAL OF CASE / APPLICATION WITH SLP(C) No. 2583/2024 (II-E) IA No.23638/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.25773/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES SLP(C) No. 2770/2024 (II-E) IA No.26160/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT SLP(C) No. 3181/2024 (II-E) IA No.30364/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT SLP(C) No. 2760/2024 (II-E) IA No.26070/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT SLP(C) No. 2675/2024 (II-E) FOR ADMISSION and I.R. and IA No.24564/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT SLP(C) No. 2730/2024 (II-E) IA No.25661/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT SLP(C) No. 2790/2024 (II-E) IA No.26519/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT SLP(C) No. 2732/2024 (II-E) IA No.25701/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT Signature Not Verified Digitally signed by KAPIL TANDON Date: 2025.08.28 SLP(C) No. 3119/2024 (II-E) 14:23:18 IST Reason: IA No.30085/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT 1 of 6 SLP(C) No. 2899/2024 (II-E) IA No.27721/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT SLP(C) No. 3096/2024 (II-E) IA No.30003/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT SLP(C) No. 16949/2024 (XII) SLP(C) No. 16953/2024 (XII) FOR ADMISSION SLP(C) No. 16952/2024 (XII) FOR ADMISSION SLP(C) No. 16946/2024 (XII) SLP(C) No. 16947/2024 (XII) SLP(C) No. 16951/2024 (XII) SLP(C) No. 16955/2024 (XII) FOR ADMISSION SLP(C) No. 16954/2024 (XII) FOR ADMISSION SLP(C) No. 16948/2024 (XII) SLP(C) No. 16950/2024 (XII) SLP(C) No. 19740/2025 (XII) FOR ADMISSION IA No. 169418/2025 - PERMISSION TO FILE LENGTHY LIST OF DATES SLP(C) No. 19625/2025 (XII) FOR ADMISSION SLP(C) No. 20222/2025 (XII) FOR ADMISSION Date : 22-08-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ATUL S. CHANDURKAR For Petitioner(s) :Mr. Abir Roy, Adv.
Mr. Sundar Ramanathan, Adv. Mr. Lzafeer Ahmad B. F., AOR Mr. T Sundar Ramanathan, Adv. Mr. Devashish Marwah, Adv. Mr. Aman Shankar, Adv.
Mr. Sasthibrata Panda, Adv. Mr. Biyanka Bhatia, Adv.
2 of 6 Mr. Krishan Singhal, Adv.
Mr. R Venkatraman, Adv.
Mr. Vaibhav Choudhary, Adv. Mr. Sachin Menon, Adv.
Mr. Harinarayan Sk, Adv.
Ms. Monica Benjamin, Adv.
Mr. Ranjeev Khatana, Adv.
Mr. Shyam Gopal, Adv.
Mr. Karan Sachdev, Adv.
Mr. Hari Shankar, Adv.
Mr. Abir Roy, Adv.
Mr. Devashish Marwah, Adv. Mr. Vinam Gupta, AOR Mr. Vivek Pandey, Adv.
Mr. Aman Shankar, Adv.
Ms. Natasha K, Adv.
Mr. Sasthibrata Panda, Adv. Ms. Biyanka Bhatia, Adv.
Ms. Shreya Kapoor, Adv.
Mr. M. P. Devanath, AOR Mr. Sajan Poovayya, Sr. Adv. Mr. Vijayendra Pratap Singh, Adv. Ms. Sayobani Basu, Adv.
Mr. Raghav Seth, Adv.
Ms. Shubhangni Jain, Adv.
Mr. Ankitesh Ojha, Adv.
Mr. Chetan Chawla, Adv.
Mr. Karan Singh Chandhiok, Adv. Ms. Deeksha Manchanda, Adv. Mr. Kaustav Kundu, Adv.
Ms. Raksha Agrawal, Adv.
Mr. Raksha Agrawal, Adv.
Mr. Palash Maheshwari, Adv. Mr. Abhijnan Jha, AOR Mr. Harsh Kaushik, AOR Mr. Abir Roy, Adv.
Mr. T. Sundar Ramanathan, AOR Mr. Vivek Pandey, Adv.
Mr. R Venkatraman, Adv.
Mr. Aman Shankar, Adv.
Mr. Sasthibrata Panda, Adv. Ms. Biyanka Bhatia, Adv.
For Respondent(s) :Mr. Sajan Poovayya, Sr. Adv.
Mr. Vijayendra Pratap Singh, Adv. Ms. Sayobani Basu, Adv.
3 of 6 Mr. Raghav Seth, Adv.
Ms. Shubhangni Jain, Adv.
Mr. Ankitesh Ojha, Adv.
Mr. Chetan Chawla, Adv.
Mr. Karan Singh Chandhiok, Adv. Ms. Deeksha Manchanda, Adv. Mr. Kaustav Kundu, Adv.
Ms. Raksha Agrawal, Adv.
Mr. Palash Maheshwari, Adv. Mrs. Palash Maheshwari, Adv. Mr. Abhijnan Jha, AOR Mr. Devashish Marwah, Adv. Mr. Vinam Gupta, AOR Mr. Abir Roy, Adv.
Mr. Aman Shankar, Adv.
Ms. Natasha K, Adv.
Mr. Saurabh Gupta, Adv.
Mr. M. P. Devanath, AOR Mr. Abir Roy, Adv.
Mr. T. Sundar Ramanathan, AOR Mr. Vivek Pandey, Adv.
Mr. Aman Shankar, Adv.
Mr. Sasthibrata Panda, Adv. Ms. Biyanka Bhatia, Adv.
Mr. Abir Roy, Adv.
Mr. Lzafeer Ahmad B. F., AOR UPON hearing the counsel the Court made the following O R D E R
1. Learned counsel appearing for the petitioner seeks to withdraw SLP (C) Nos. 2711 and 3096 of 2024. Permission granted, Special Leave Petitions are accordingly dismissed as withdrawn.
2. The following batch of matters can be considered as falling under one of the following three categories:
Category I SLP(C) Nos. 19740, 19625 and 20222/2025 (XII)
3. These Special Leave Petitions are preferred against the Single Judge order, whereby the application under Order VII Rule 11 of CPC 4 of 6 filed by M/s Google were dismissed. Thus, M/s Google is in appeal.
Category II SLP(C) Nos. 2583, 2770, 3181, 2760, 2675, 2730, 2790, 2732, 3119 and 2899 of 2024
4. These Special Leave Petitions are preferred against the Division Bench order whereby the application under Order VII Rule 11 of CPC has been allowed. Thus, the plaintiffs are in appeal.
Category III SLP(C) Nos. 16949, 16953, 16952, 16946, 16947, 16951, 16955, 16954, 16948, 16950 of 2024.
5. These Special Leave Petitions will be dealt with separately as they relate to exclusivity of jurisdiction of Courts, as provided under the agreement.
6. Registry is directed to list these special leave petitions as per their categories in the cause list.
7. In order to facilitate the submissions before the Bench, Mr. T. Sundar Ramanathan and Mr. Abhijnan Jha are appointed as the nodal counsel for the petitioners and respondents respectively. They will co-ordinate with one other and will be responsible for preparing and filing a common compilation of the written submissions, legal precedents and relevant Acts and rules. The compilation shall be as per this Court's Circular dated 03.04.2024(https://cdnbbsr.s3waas.gov.in/s3ec0490f1f4972d133619a60c30 5 of 6 f3559e/uploads/2024/04/2024040352.pdf).
8. Pleadings may be completed in the meanwhile.
9. List on 28.10.2025.
(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH) 6 of 6