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Delhi High Court - Orders

Adobe, Inc vs Namase Patel And Others on 11 May, 2022

Author: Prathiba M. Singh

Bench: Prathiba M. Singh

                                                         Signature Not Verified
                                                         Digitally Signed
                                                         By:DEVANSHU JOSHI
                                                         Signing Date:13.05.2022
                                                         17:13:51


$~1
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+         CS(COMM) 159/2022 & I.A. 4001/2022
      ADOBE, INC                             ..... Plaintiff
                  Through: Mr. Prithvi Gulati, Advocate.
                             (M:8802958896)
                  versus

      NAMASE PATEL AND OTHERS                  ..... Defendants
                     Through: Mr. Samir Chugh, Advocate for D-3.
                              Mr. Harish V. Shankar, CGSC with
                              Ms. S. Bushra Kazim, Mr. Srish
                              Kumar Mishra & Mr. Sagar
                              Mehlawat,                 Advocates.
                              (M:9810788606)
      CORAM:
      JUSTICE PRATHIBA M. SINGH
               ORDER

% 11.05.2022

1. This hearing has been done through hybrid mode.

2. Vide previous order dated 11th March, 2022, an interim injunction was granted in favour of the Plaintiff and various directions were issued to the Defendants to block the impugned domain names and email address. The Cyber Cell, Mumbai Police was directed to file a status report as to the details of the individuals using the impugned websites and email address. Defendant No.13 i.e., above.com was also directed to suspend its hosting services for the impugned email address.

3. Ld. counsel for the Plaintiff submits that the Defendants have all been served with the previous order dated 11th March, 2022. He confirms that the ISPs have blocked the infringing domain name and DoT has also issued instructions to the said effect, however, there is no appearance on behalf of Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:13.05.2022 17:13:51 the Mumbai Police Cyber Cell which had to place a status report on record.

4. Since none appears for the Mumbai Police, ld. Counsel for the Plaintiff is directed to serve a copy of the previous order along with the plaint and all other documents, to the Standing Counsel for the State of Maharashtra-Mr. Rahul Chitnis [M:9821020330]

5. The interim injunction already granted shall stand confirmed during the pendency of the suit. Accordingly, I.A. 4001/2022 is disposed of.

6. List before the Joint Registrar on the date already fixed i.e., 12 th July, 2022.

7. List before the Court on 13th September, 2022.

PRATHIBA M. SINGH, J.

MAY 11, 2022 dj/ms