Supreme Court - Daily Orders
M/S Consim Info P.Ltd. vs M/S Google India P.Ltd.. on 4 August, 2016
Bench: Anil R. Dave, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 908-909/2016
M/S. CONSIM INFO PVT. LTD. APPELLANT(S)
(M/S. MATRIMONY.COM PVT. LTD.)
VERSUS
M/S. GOOGLE INDIA PVT. LTD. & ORS. RESPONDENT(S)
WITH
C.A. NOS. 906-907/2016
O R D E R
Heard the learned counsel for the parties. Applications for amendment of cause title are allowed.
Looking at the fact that the impugned order has been passed at an interlocutory stage, we are not inclined to interfere with the same.
However, we direct that the Trial Court shall conclude the trial of the pending cases within six months from the date of communication of this order to the Trial Court. The interim order granted by this Court in these appeals on 19.10.2012 and Signature Not Verified confirmed on 2.2.2016 shall continue to operate till Digitally signed by NARENDRA PRASAD Date: 2016.08.08 17:43:59 IST Reason: the trials are concluded.
1 The learned counsel appearing for the parties have assured this Court that their counterparts appearing before the Trial Court shall extend their full cooperation to the Court so that the matters can be finally decided within the period mentioned above.
With the above observations and directions, these appeals stand disposed of.
It is needless to mention that the Trial Court shall decide the matters on their own merits, without being influenced by any observation made by the Division Bench.
.......................J. [ANIL R. DAVE] .......................J. [L. NAGESWARA RAO] NEW DELHI;
AUGUST 04, 2016.
2
ITEM NO.112 COURT NO.2 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(S). 908-909/2016 M/S. CONSIM INFO PVT. LTD. Appellant(s) (M/S. MATRIMONY.COM PVT. LTD.) VERSUS M/S GOOGLE INDIA PVT. LTD.& ORS. Respondent(s) (with appln. (s) for permission to place addl. documents on record and amendment of cause title and permission to place on record subsequent facts and exemption and permission to replace the page) WITH C.A. NO. 906-907/2016 (With Interim Relief and Office Report) Date : 04/08/2016 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Appellant(s) Mr. C.A. Sundaram,Sr.Adv.
Mr. Arun C. Mohan,Adv. Mr. K.V. Mohan,AOR Mr. K.V. Balakrishnan,Adv. Ms. Rohini Musa,Adv.
Dr. A.M. Singhvi,Sr.Adv. Mr. Priyadarshi Banerjee,Adv. Mr. Balasubramanian G.,Adv. Mr. Saransh Jain,Adv. Mr. Vivek Jain,Adv.
Mr. E.C. Agrawala,AOR For Respondent(s) Mr. Sajan Poovayya,Sr.Adv.
Mr. Priyadarshi Banerjee,Adv. Mr. Balasubramaniam G.,Adv. Mr. Saransh Jain,Adv. Mr. Vivek Jain,Adv.
Mr. Naresh Kumar,Adv. Mr. E.C. Agrawala,AOR 3 Ms. Prathiba M. Singh,Sr.Adv.
Ms. Rukma George,Adv. Mr. Sudeep Chatterji,Adv. Mr. Gaurav Sharma,AOR Ms. Namrita Kochhar,Adv.
Mr. K. Datta,Adv.
Mr. Manish Srivastava,Adv. Mr. Rahul Malhotra,Adv. Mr. Abhay Kumar,AOR Mr. Manish Srivastava,Adv. Mr. Rahu Malhotra,Adv. Mr. Abhay Kumar,AOR Mr. Gaurav Sharma,AOR Ms. Namrita Kochhar,Adv.
Mr. Vikram Mehta,Adv. Mr. Vikas Mehta,AOR Mr. K.V. Mohan,AOR UPON hearing the counsel the Court made the following O R D E R Applications for amendment of cause title are allowed.
The appeals are disposed of in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (SNEH BALA MEHRA) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file) 4