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Sporta Technologies Pvt. Ltd. & Anr vs John Doe & Anr on 25 February, 2020

Author: Rajiv Sahai Endlaw

Bench: Rajiv Sahai Endlaw

$~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(COMM) 59/2020, IA No.1688/2020(u/O.XXXIX R.1&2 CPC)

      SPORTA TECHNOLOGIES PVT. LTD. & ANR.        ..... Plaintiffs
                  Through: Ms. Shwetasree Majumder &
                            Ms. Pritika Kohli, Advs.

                                  Versus
    JOHN DOE & ANR.                            ..... Defendants
                  Through: appearance not given for D-2.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
                           ORDER

% 25.02.2020

1. The counsel for the defendant no.2 GoDaddy.com LLC, in compliance of the order dated 6th February, 2020 has handed over in the Court a sealed envelope containing the particulars of the registrant of the impugned domain name and on enquiry states that the defendant no.2 GoDaddy.com LLC, does not claim any confidentiality with respect thereto.

2. It is also stated that under the Uniform Domain-Name Dispute Resolution Policy of World Intellectual Property Organization (WIPO) adopted by the Registrars as the defendant no.2 GoDaddy.com LLC, the defendant no.2 GoDaddy.com LLC, is required to disclose the particulars of the registrant in the event of a dispute.

3. The counsel for the plaintiffs also states that there is no requirement for an order as was made on 6th February, 2020 for particulars to be furnished in a sealed cover. It is stated that in the Indian Law, there is no such requirement.

4. The sealed envelope has been opened and the particulars taken out and a copy has been furnished to the counsel for the plaintiffs.

5. The counsel for the plaintiffs to file an amended memo of parties within three days.

6. The counsel for the plaintiffs states that service on defendant no. 1 at the email addresses has been effected.

7. None appears for the JOHN DOE defendant no.1 with address of the email.

8. On amended memo of parties being filed by the plaintiffs, let steps be taken for service of the defendant no.1 at the email address disclosed in the particulars furnished by defendant no.2 GoDaddy.com LLC, and also by WhatsApp at the phone number disclosed, returnable on 23rd July, 2020.

RAJIV SAHAI ENDLAW, J.

FEBRUARY 25, 2020 „ak‟ CS(COMM) 59/2020 Page 2 of 2