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Bombay High Court

Uber India Systems Private Limited vs Baghtoy Rikshawala Union on 30 April, 2026

                                                                                     33.ia.6478.2025.doc



                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    ORDINARY ORIGINAL CIVIL JURISDICTION


                                      INTERIM APPLICATION NO.6478 OF 2025
                                                      IN
                                              SUIT NO.293 OF 2025

                       Uber India Systems Private Limited                              .. Applicant

                       In the matter between:-

                       Uber India Systems Private Limited                              .. Plaintiff

                                 Versus

                       Baghtoy Rikshawala Union & Ors.                                 .. Defendants

                            Mr. Aditya Mehta a/w Manan Shah, Devanshu Anada i/b
          Digitally
          signed by
          UTKARSH
                            Cyril Amarchand Mangaldas, Advocates for the
          KAKASAHEB
UTKARSH
KAKASAHEB BHALERAO
BHALERAO Date:
                            Applicant/Plaintiff.
          2026.04.30
          18:48:17
          +0530

                            Ms. Hosanna Fernandez, Advocate for Defendant No.1.

                                                CORAM         : FIRDOSH P. POONIWALLA, J.

                                                DATE          : APRIL 30, 2026

                       P. C.

1. In this Interim Application, on 29 th September 2025, Court Notice was issued to Defendant Nos.1, 2, 3, 4 and 6 to appear in the matter. Defendant Nos.1, 2 and 6 remain unserved.

APRIL 30, 2026 Utkarsh ::: Uploaded on - 30/04/2026 ::: Downloaded on - 01/05/2026 06:53:32 :::

33.ia.6478.2025.doc

2. However, today the learned Advocate has appeared on behalf of Defendant No.1 and has sought time to file an Affidavit-in-

Reply.

3. Affidavit-in-reply to be filed within a period of 4 weeks from today and a copy of the same be served upon the Plaintiff.

4. As far as Defendant Nos.2 and 6 are concerned, issue Court Notice to Defendant Nos. 2 and 6 returnable on 23 rd June 2026

5. Plaintiff to file an Affidavit-in-Rejoinder within a period of 3 weeks thereafter.

6. Stand over to 23rd June 2026.

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