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Delhi High Court - Orders

Uber India Technology Private Limited & ... vs Government Of Nct Of Delhi & Ors on 22 July, 2025

                  $~52
                  *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 9723/2015 & CM APPL. 9442/2016
                            UBER INDIA TECHNOLOGY PRIVATE LIMITED & ORS
                                                                                                    .....Petitioners
                                                          Through:            Mr Dayan Krishnan, Sr. Adv. with
                                                                              Ms Pritha Srikumar, Mr. Shreedhar
                                                                              Kale and Mr Atharv Gupta, Advs.

                                                          versus

                            GOVERNMENT OF NCT OF DELHI & ORS                                                 .....Respondents
                                                          Through:            Mr. Sameer Vashisht, Standing
                                                                              Counsel with Mr. Abhinav Sharma,
                                                                              Panel Counsel and Mr. Anuhhav
                                                                              Gupta, Advocates for R-l/GNCTD

                                                                              Mr. Bhagvan Swarup Shukla, CGSC
                                                                              with Mr Yash, Advocate for UOI.

                                                                              Ms. Pratima N. Lakra, CGSC with
                                                                              Mr. Chandan Prajapati and Mr
                                                                              Shailender Kumar Mishra, Advocates
                                                                              for R-2.
                                                                              SI Devender Singh, Parvi Office
                                                                              Traffic.

                            CORAM:
                            HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE
                            HON'BLE MR. JUSTICE ANISH DAYAL
                                                          ORDER

% 22.07.2025

1. Counsel for petitioner submits that the petition survives only to the extent of prayer 'a'.

2. As regards the counsel appearing for the State Government, his prayer for permission to file a revised affidavit is allowed. Respondent is This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/07/2025 at 22:18:03 permitted to place the revised affidavit on record within 4 weeks from today, with an advance copy to the counsel for petitioner.

3. Needless to clarify, once the copy of affidavit is made available to the counsel for petitioner, it shall be open for him to file a rejoinder thereto within two weeks thereafter.

4. List on 15th October 2025.

5. Order be uploaded on the website of this Court.

NITIN WASUDEO SAMBRE, J ANISH DAYAL, J JULY 22, 2025/sm/tk This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/07/2025 at 22:18:03