Supreme Court - Daily Orders
Union Of India vs Uber India Systems Private Ltd. on 30 January, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.15 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 2305/2024
(Arising out of impugned final judgment and order dated 05-12-2022
in WP(C) No. 7144/2022 passed by the High Court of Delhi at New
Delhi)
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
UBER INDIA SYSTEMS PRIVATE LTD. Respondent(s)
(IA No.19113/2024-CONDONATION OF DELAY IN FILING and IA
No.19114/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 30-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Venkatraman Chandrashekhara Bharathi, Adv.
Ms. Adwita Awasthi, Adv.
Mr. Raman Yadav, Adv.
Mr. Prahlad Singh, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel appearing for the petitioners. Delay condoned.
No case for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. The Special Leave Petition is accordingly, dismissed. Signature Not Verified
Pending application(s) also stand(s) disposed of. Digitally signed by Rajni Mukhi Date: 2024.01.30 16:36:30 IST Reason:
(RAJNI MUKHI) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)