Supreme Court - Daily Orders
Union Of India vs Razorpay Software Private Limited on 2 December, 2025
ITEM NO.29 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 : 02-12-2025 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Mr. Suryaprakash V. Raju, A.S.G.(Not present)
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.
Ms. Sweety Chauhan, Adv.
Ms. Deepika Gahlot, Adv.
For Respondent(s) Mr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Ranjit Kumar, Sr. Adv.
Mr. H.s. Bobby Chandhoke, Adv.
Mr. Anant Garg, Adv.
Ms. Sharmistha Dube, Adv.
Mr. Pradeep Kumar Tiwari, Adv.
Mr. Anupam Kishore Sinha, AOR
Mr. Apoorv Jha, Adv.
Mr. Sahitya Srivastava, Adv.
Ms. Priyansha Sharma, Adv.
Mr. Akash Dikshit, Adv.
Mr. Vartikraj Srivastava, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by SWETA BALODI Date: 2025.12.02 17:27:02 IST Reason: At request of learned counsel for the petitioner, list the matter on 13.01.2026.
(SWETA BALODI) (POONAM VAID) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR