Bombay High Court
Bajaj Finance Ltd vs Go Daddy India Domains And Hosting ... on 24 March, 2021
Author: G.S. Patel
Bench: G.S. Patel
2-IAL-8633-2020 IN COMIPL-8624-2020.DOC Ashwini IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION IN ITS COMMERCIAL DIVISION INTERIM APPLICATION (L) NO. 8633 OF 2020 IN COMMERCIAL IP SUIT (L) NO. 8624 OF 2020 Bajaj Finance Ltd ...Plaintif Versus Go Daddy India Domains And Hosting Services ...Defendants Pvt Ltd & Ors Mr Aniruddha Valsangkar, with Rajesh Devgharkar, i/b Akshay Vijay Kamble, for the Plaintiff CORAM: G.S. PATEL, J DATED: 24th March 2021 PC:-
Atul G. 1. Mr Valsangkar, learned Advocate for the Plaintif, seeks to Kulkarni withdraw the Suit.Digitally signed by Atul G. Kulkarni Date: 2021.03.25 11:08:47 +0530
2. Leave granted. The Suit is dismissed as withdrawn.
3. In view of withdrawal of the Suit, nothing survives in the Interim Application. It is also dismissed.
Page 1 of 224th March 2021 2-IAL-8633-2020 IN COMIPL-8624-2020.DOC
4. Court fees are to be refunded in accordance with the Rules. For the purposes of Section 43 of the Maharashtra Court Fees Act and the proviso to that Section, today's date is the date of making a claim for repayment. The Prothonotary & Senior Master will issue a certifcate for a refund of Court Fees computed according to the Rules. He will act on production of an authenticated copy of this order without requiring a separate application.
5. This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act on production of a digitally signed copy of this order.
(G. S. PATEL, J) Page 2 of 2 24th March 2021