Alphabet Inc. & Ors vs Competition Commission Of India & Ors on 16 April, 2025

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National Company Law Appellate Tribunal

Alphabet Inc. & Ors vs Competition Commission Of India & Ors on 16 April, 2025

Bench: Ashok Bhushan

      NATIONAL COMPANY LAW APPELLATE TRIBUNAL
             PRINCIPAL BENCH, NEW DELHI

                        I.A. No. 2292 of 2025
                                  In
                 Competition Appeal (AT) No. 4 of 2023

IN THE MATTER OF:
Alphabet Inc. & Ors.                                           ...Applicants
Versus
Competition Commission of India & Anr.                       ...Respondents

Present:
For Applicants       : Mr. Karan Chandhiok, Mr. Tarun Donadi and Ms.
                       Bhavika Chhabra, Advocates.

For Respondents      : Mr. Vivek Pandey, Ms. Biyanka Bhatia and Ms.
                       Shreya Kapoor, Advocates for R-3.

                                ORDER

(Hybrid Mode) 16.04.2025: I.A. No. 2292/2025

1. This is an application praying for following reliefs:

"a) Treat paragraphs 97-100 of the Order, to the extent they contain extracts from the Revenue Data Response, as confidential and redact them in the Order publicly available on the Hon'ble Tribunal's website;

b) Only provide the redacted version of the Order to parties seeking certified copies or inspections;

c) Maintain confidentiality over other Confidential Documents submitted by Google during the hearings and not allow access to the Confidential Documents to any other party except the Commission; and

d) Considering the confidential nature of the issues involved, consider the present Application and grant the aforementioned prayers in Hon'ble Tribunal's chambers."

2. Learned counsel for the applicant submits that the confidential document i.e., letter dated 06.10.2022 which was response to revenue information given by the Appellant No. 2 was a document with regard to which confidentiality was maintained by the commission, however in the judgment, paragraphs 97 to 100, the extracts from said confidential document has been quoted, hence confidentiality needs to be maintained and thus paragraphs 97 to 100 be redacted from the judgment as well as from the website and certified copy henceforth be issued only of the redacted portion of the judgment.

3. We find substance in the submission of the applicant. Paragraphs 97 to 100 of the judgment extract part of the confidential letter 06.10.2022, hence to maintain confidentiality, we allow the prayers in the application.

4. Paragraphs 97 to 100 be redacted from the website and certified copy of only redacted portion of the judgment be given henceforth.

Application is allowed accordingly.

Let the redacted version of the judgment be uploaded on the website.

[Justice Ashok Bhushan] Chairperson [Barun Mitra] Member (Technical) himanshu/nn I.A. No. 2292 of 2025 in Compt. App. (AT) No. 4 of 2023 2 of 2

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