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Good Governance Chambers( G2 Chambers) vs National Payments Corporation Of India on 13 May, 2020

Bench: Chief Justice, Indu Malhotra, Hrishikesh Roy

                                                      1

     ITEM NO.4                     Virtual Court 1                  SECTION PIL-W

                                  S U P R E M E C O U R T O F       I N D I A
                                          RECORD OF PROCEEDINGS

     Writ Petition(s)(Civil)                 No(s).427/2020

     GOOD GOVERNANCE CHAMBERS( G2 CHAMBERS)                              Petitioner(s)

                                                     VERSUS

     NATIONAL PAYMENTS CORPORATION OF INDIA & ORS.                       Respondent(s)

     (FOR ADMISSION and IA No.42713/2020-EX-PARTE AD-INTERIM RELIEF AND
     IA No. 48438/2020 - GRANT OF INTERIM RELIEF)

     Date : 13-05-2020 The matter was called on for hearing today.
     CORAM :
              HON'BLE THE CHIEF JUSTICE
              HON'BLE MS. JUSTICE INDU MALHOTRA
              HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)                Mr.   Krishnan Venugopal, Sr. Adv.
                                      Mr.   Deepak Prakash, Adv.
                                      Mr.   Yasir Rauf, Adv.
                                      Ms.   Suneha Jain, Adv.
                                      Mr.   Gaurav Sharma, AOR

     For Respondent(s)                Mr. Tushar Mehta, SG
                                      Mr. Kanu Agrawal, Adv.
                                      Mr. B.V. Balaram Das, AOR

                                      Mr.   Kapil Sibal, Sr. Adv.
                                      Mr.   Tejas Karia, Adv.
                                      Mr.   V.P. Singh, Adv.
                                      Mr.   Koshy John, Adv.
                                      Mr.   Nanda Gopal, Adv.
                                      Mr.   S.S. Shroff, AOR

                                      Mr.   Arvind Datar, Sr. Adv.
                                      Mr.   Vivek Reddy, Adv.
                                      Mr.   Pavit Singh Katoch, Adv.
                                      Mr.   Abhijnan Jha, Adv.
                                      Mr.   Shashank Mishra, Adv.
                                      Mr.   S.S. Shroff, AOR
Signature Not Verified
                             UPON hearing the counsel the Court made the following
                                                O R D E R

Digitally signed by SANJAY KUMAR Date: 2020.05.13 16:21:53 IST Reason: We have heard learned Senior Counsel appearing for the parties and perused the record.

Mr. Kapil Sibal, learned Senior Counsel appearing for Respondent No.3 - WhatsApp Inc., makes a statement on behalf of his client that they will not go ahead with the payments’ scheme without complying with all the regulations in force.

Issue notice returnable after three weeks. In the meantime, Mr. Tushar Mehta, the learned Solicitor General appearing for the respondent – Union of India, Mr. Kapil Sibal, learned Senior Counsel respondent no.3, and Mr. Arvind Datar, learned Senior Counsel appearing for respondent No.10, may file their reply affidavits.

It is made clear that there will be no stay of the proceedings with respect to the application of respondent No.3 by the Government, which shall be processed in accordance with law.

Tag with Writ Petition (Civil) No.921/2018. (CHARANJEET KAUR) (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) AR-CUM-PS AR-CUM-PS ASSISTANT REGISTRAR