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Kajaria Ceramics Limited vs Godaddy.Com Llc & Ors on 7 August, 2025

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                          $~55
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    CS(COMM) 35/2022 & I.As. 3168/2022, 4738/2022, 48352/2024,
                               49655/2024

                                    KAJARIA CERAMICS LIMITED                    .....Plaintiff
                                                 Through: Mrs. Bindra Rana, Mr. Arpit Kalra,
                                                          Mr. Aditya Vats Sharma and Mr.
                                                          Anuj Dhar, Advocates

                                                                  versus

                                    GODADDY.COM LLC & ORS.                    .....Defendants
                                                Through: Ms. Shweta Sahu and Mr. Brijesh
                                                         Ujjainwal, Advocates

                          CORAM:
                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                            ORDER

% 07.08.2025 I.A. 49655/2024

1. This is an application under Order I Rule 10 of the Code of Civil Procedure, 1908 ['CPC'] filed by the plaintiff for impleading Bank of Maharashtra as defendant no. 11 and the Domain Name Registrar, Insurance Digital Domain Technology LLP as defendant no. 12.

2. Learned counsel for the plaintiff states that both the proposed defendant nos. 11 and 12 have been served.

3. He states that a lawyer has entered appearance on behalf of proposed defendant no. 11; however, no reply has been filed.

4. He states that though defendant no. 12 has been served, there has been no appearance on behalf of the proposed defendant no. 12, either.

5. In the interest of justice, list on 31.10.2025.

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 12/08/2025 at 21:49:03 I.A. 48352/2024 (under Order I Rule 10 CPC)

6. This is an application under Order I Rule 10 CPC, filed by the plaintiff for impleading Indian Overseas Bank as defendant no. 9 and the Domain Name Registrar, Name SRS AB as defendant no. 10.

7. Upon steps being taken by the plaintiff, issue notice to proposed defendant nos. 9 and 10 through all modes.

8. List on 31.10.2025.

I.A. 4738/2022 (under Order I Rule 10 CPC)

9. This is an application under Order I Rule 10 CPC, filed by the plaintiff for impleadment of proposed defendant nos. 5A to 5H. The details of the proposed defendants are provided at paragraph no. 5 of this application.

10. Learned counsel for the plaintiff states that notice in this application has already been served on these proposed defendants; however, there has been no representation on their behalf.

11. In the interest of justice, adjourned to 31.10.2025.

MANMEET PRITAM SINGH ARORA, J AUGUST 7, 2025/rhc/MG CS(COMM) 35/2022 Page 2 of 2 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 12/08/2025 at 21:49:03