Karnataka High Court
International Institute Of Business ... vs Google Llc on 13 September, 2022
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF SEPTEMBER, 2022
BEFORE
THE HON'BLE MR.JUSTICE R. NATARAJ
WRIT PETITION NO.14096 OF 2022 (GM - CPC)
BETWEEN:
INTERNATIONAL INSTITUTE OF
BUSINESS STUDIES (IIBS),
REPRESENTED BY ITS CHAIRMAN,
MR.JAYPRAKASH,
AGED ABOUT 40 YEARS,
HAVING OFFICE AT 75,
MUTHUGADAHALLI VILLAGE,
JALA HOBLI, NEAR CHIKKAHJALA,
BANGALORE URBAN DISTRICT - 562 157.
...PETITIONER
(BY SRI.C.N.RAJU, ADVOCATE)
AND:
1. GOOGLE LLC,
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER(CEO).
2. YOUTUBE LLC,
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER(CEO),
R1 AND R2 MARKETING COMPANY,
BOTH HAVING OFFICE AT 1600,
AMPHITHEATER PARKWAY,
MOUNTAIN VIEW, CA 94043,USA,
BOTH HAVING REGIONAL OFFICE AT
NO.3, RMZ INFINITY TOWER E,
2
OLD MADRAS ROAD,
4TH AND 5TH FLOORS,
BANGALORE - 560 016,
KARNATAKA, INDIA.
3. DIRECTOR AND GROUP COORDINATOR,
CYBER LAW AND E - SECURITY,
MINISTRY OF ELECTRONICS,
COLLEGE OF ENGINEERING,
NEW DELHI, DELHI - 110 011.
...RESPONDENTS
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO O.S.NO.443/2021
DIRECT THE PRINCIPAL CIVIL JUDGE AND JMFC AT
DEVANAHALLI TO EXPEDITE THE APPLICATION I.S.NO.2 FILED
BY THE PETITIONER VIDE ANNEXURE - B; GRANT AN INTERIM
ORDER TO DIRECT THE PRINCIPAL CIVIL JUDGE AND JMFC, AT
DEVANAHALLI BANGALORE. IN O.S.NO.443/2021. TO EXPEDITE
THE INTERIM APPLICATION FILED BY THE PETITIONER IN THE
ABOVE SAID CASE. BY ALLOWING THIS APPLICATION.
THIS W.P. COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
This writ petition is filed seeking for a direction to the trial Court to dispose off an application filed by the petitioner in O.S.No.443/2021 pending consideration before the Court of Principal Civil Judge and JMFC, Devanahalli (hereinafter referred to as 'trial Court' for short).
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2. It is seen that the suit filed in O.S.No.443/2021 came up for consideration for grant of ex-parte interim prayer. The Court after considering the material on record, issued notice to the defendants. It is also seen that the summons is yet to be served to the defendants in the suit. However, the present petition is filed seeking for a direction to consider the application.
3. In that view of the matter, this Court would not have issued directions to the trial Court. However, having regard to the seriousness of the issue portrayed by the petitioner, this Court considers it appropriate to direct the trial Court to dispose off I.A.Nos.1 and 2 within a period of two months from the date of service of notice of the suit to the defendants.
4. Accordingly, this writ petition is disposed off.
Sd/-
JUDGE NR/-