Delhi High Court - Orders
Tata Sky Limited vs S G Enterprises- Tata Sky Sales And ... on 3 August, 2022
Author: Navin Chawla
Bench: Navin Chawla
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 20/2019& IA 561/2019
TATA SKY LIMITED ..... Plaintiff
Through: Mr.Tanmaya Mehta, Mr.Vasu Vats,
Ms.Riya Rathi, Advs.
versus
S G ENTERPRISES- TATA SKY SALES AND SERVICES AND
ORS. ..... Defendants
Through: Ms.Akshita Jain, Adv. for D-8
(Mobile-9990526912).
Ms.Shweta Sahu, Adv. for D-5.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 03.08.2022
1. The learned counsel for the plaintiff submits that the name of the plaintiff has been changed to M/s TATA Play Ltd. and therefore, he shall be filing an appropriate application to effect change in the cause title.
2. The learned counsel for the defendant no.5 submits that a wrong entity has been impleaded as the defendant no.5. The correct entity is 'godaddy.com LLC'.
3. On this submission, the learned counsel for the plaintiff makes an oral prayer for amending the memo of parties.
4. The oral prayer so made is granted. The plaintiff shall file the Amended Memo of Parties within a period of one week from today.
Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:05.08.2022 19:24:175. My attention has been drawn to the order dated 20.07.2022 passed by a Co-ordinate Bench of this Court presided over by Hon'ble Ms. Justice Prathiba M. Singh in C.S. (COMM) 475/2022, titled Fashnear Technologies Private Limited v. Meesho Online Shopping Pvt. Ltd. & Anr., whereby the Court has directed a batch of suits wherein issues similar to the one raised in the present suit, arise.
6. In my view, this matter should be, at the first instance, placed before the same Bench.
7. Accordingly, subject to the orders of Hon'ble the Judge-in-Charge (Original Side), list the matter before Hon'ble Ms. Justice Prathiba M. Singh on 13th September, 2022.
NAVIN CHAWLA, J AUGUST 3, 2022 RN Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:05.08.2022 19:24:17