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Godaddy Com Llc vs Ht Media Limited And Ors on 9 April, 2026

Author: V. Kameswar Rao

Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora

                          $~22
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         FAO(OS) (COMM) 92/2026
                                     GODADDY COM LLC
                                                                                                             .....Appellant
                                                                  Through:            Mr. Pradyumn Sharma, Ms. Shivani
                                                                                      Choudhary and Mr. Brijesh
                                                                                      Ujjainwal, Advs.

                                                                  versus

                                    HT MEDIA LIMITED AND ORS
                                                                                                             .....Respondents
                                                                  Through:            Mr. Sidharth Chopra, Mr. Vivek
                                                                                      Ayyaragi, Mr. Angad Singh Makkar
                                                                                      and Mr. Pushpit, Advs. for R-1.
                                                                                      Mr. Neel Mason, Mr. Vihan Dang,
                                                                                      Mr. Aditya Mathur and Ms. Anuparna
                                                                                      Chatterjee, Advs. for R-20.

                          CORAM:
                          HON'BLE MR. JUSTICE V. KAMESWAR RAO
                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                                  ORDER

% 09.04.2026 CM APPL. 22931/2026 (Exemption)

1. Exemption is allowed, subject to just exceptions.

2. The application is disposed of.

CM APPL. 22929/2026 (For filing lengthy synopsis)

3. For the reasons stated in the application, the same is allowed.

4. The applications stands disposed of.

This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/04/2026 at 21:03:05 CM APPL. 22928/2026 (For requisition of Court record)

5. For the reasons stated in the application, the same is allowed.

6. Trial Court Record be requisitioned before the next date of hearing in digital form.

7. The application stands disposed of.

FAO(OS) (COMM) 92/2026, CM APPL. 22927/2026, CM APPL.

8. At the outset, learned counsel for the appellant submits that he shall not press this appeal against the rogue domain registrants being respondents no. 2 to 9 and 23. The submission is taken on record. Let amended memo of parties be filed.

9. Issue notice. Notice is accepted by learned counsel for the respondent nos.1 and 20.

10. Let notice be issued to the other respondents through all permissible modes including e-mail.

11. List on 15.04.2026 before the Registrar for completion of service.

12. List before Court on 28.04.2026.

V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J APRIL 9, 2026/sr This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/04/2026 at 21:03:05