SAVINA R. CRASTO Vs. UNION OF INDIA
LAWS(BOM)-2022-3-13
HIGH COURT OF BOMBAY
Decided on March 07,2022

Savina R. Crasto Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.)In terms of the order dtd. 20/12/2021 passed on this Public Interest Litigation, separate affidavits have been filed.
(2.)One of the prayers in this Public Interest Litigation is for a direction on the respondents 1 and 2 (the Union of India and the State of Maharashtra, respectively) to ensure implementation of the Motor Vehicle Aggregator Guidelines 2020 (hereafter "the 2020 Guidelines ", for short).
(3.)Respondent 3 is described by the petitioner as a 'Transportation Aggregator ' launched in 2013 under the name Uber Technologies, Inc., popularly known as UBER. Respondent no.4 has been included in the array of respondents by the petitioner, upon obtaining leave from the Court, after noticing the contents of an affidavit filed by the respondent no.3. We shall refer to the respondents 3 and 4 hereafter as "UBER ".


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