Supreme Court - Daily Orders
Union Of India vs Razorpay Software Private Limited on 3 February, 2026
ITEM NO.22 COURT NO.5 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 (Crl.) No(s). 5511/2025
[Arising out of impugned final judgment and order dated 05-03-2024
in WP No. 10329/2023 passed by the High Court of Karnataka at
Bengaluru]
UNION OF INDIA Petitioner(s)
VERSUS
RAZORPAY SOFTWARE PRIVATE LIMITED Respondent(s)
Date : 03-02-2026 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. Davinder Pal Singh, A.S.G.
Mr. Zoheb Hussain, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Hitarth Raja, Adv.
Mr. Vivek Gurnani, Adv.
Ms. Priyanka Tyagi, Adv.
Mr. Arvind Kumar Sharma, AOR
Ms. Aakriti Mishra, Adv.
Ms. Anushka Gupta, Adv.
For Respondent(s) Mr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Ranjeet Kumar, Sr. Adv.
Mr. H.s. Bobby Chandhoke, Adv.
Mr. Anupam Kishore Sinha, AOR
Mr. Anant Garg, Adv.
Ms. Sharmistha Dube, Adv.
Mr. Pradeep Kumar Tiwari, Adv.
Mr. Apoorv Jha, Adv.
Mr. Sahitya Srivastava, Adv.
Mr. Satyanand Kumar, Adv.
Ms. Priyansha Sharma, Adv.
Mr. Akash Dikshit, Adv.
Mr. Vasu Manchanda, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified At the request of the learned ASG, list the Digitally signed by ASHA SUNDRIYAL Date: 2026.02.03 16:56:29 IST matter on 26.02.2026.
Reason:(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR