Supreme Court - Daily Orders
Union Of India vs Razorpay Software Private Limited on 15 September, 2025
ITEM NO.36 COURT NO.6 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 : 15-09-2025 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. Zoheb Hussain, Adv. (Virtual)
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. Deepika Gahlot, Adv.
For Respondent(s) : Dr. Abhishek Manu Singhavi, Sr. Adv.
Mr. H S Bobby Chandhoke, Adv.
Mr. Anupam Kishore Sinha, AOR
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.
UPON hearing the counsel the Court made the following
O R D E R
Post on 18.11.2025 (NMD). (JAYANT KUMAR ARORA) Signature Not Verified (POONAM VAID) ASTT. REGISTRAR-cum-PS Digitally signed by Jayant Kumar Arora Date: 2025.09.16 ASSISTANT REGISTRAR 18:47:48 IST Reason: