Supreme Court - Daily Orders
Union Of India vs Razorpay Software Private Limited on 13 January, 2026
1
ITEM NO.32 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 : 13-01-2026 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.
Ms. Priyansha Sharma, Adv.
Mr. Akash Dikshit, Adv.
Mr. Vasu Manchanda, Adv.
Signature Not Verified
Mr. Dilshad Ahmed, Adv.
Digitally signed by
ASHA SUNDRIYAL
Date: 2026.01.16
17:32:57 IST
Reason:
2
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned ASG, appearing for the petitioner, and the learned Senior counsel, appearing for the respondent.
During the course of hearing, the learned ASG seeks further time to produce material implicating the respondent.
In view of the said submission, list the matter after two weeks.
(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR