Delhi High Court - Orders
Startupwala Private Limited vs Google India Private Limited on 22 April, 2024
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 96/2024
STARTUPWALA PRIVATE LIMITED ..... Petitioner
Through: Mr. Devashish Marwah & Ms.
Biyanka Bhatia, Advs.
(M:7060554622)
versus
GOOGLE INDIA PRIVATE LIMITED ..... Respondent
Through: Mr. Neel Mason, Mr. Vihan Dang,
Ms. Ekta Sharma, Ms. Pragya Jain,
Mr. Ujjawal Bhargava & Mr. Aditya
Mathur, Adv. (M: 94615788999)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 22.04.2024
1. This hearing has been done through hybrid mode.
2. The present petition has been filed on behalf of the Petitioner- Startupwala Pvt. Ltd. under Section 9 of the Arbitration and Conciliation Act, 1996 (hereinafter, '1996 Act') seeking certain interim reliefs. The Petitioner seeks directions to the Respondent-Google India Pvt. Ltd. to maintain status quo ante by reinstating all the digital ads of the Petitioner disapproved/marked as 'LIMITED' on 10th December, 2023, 29th December, 2023 and 30th January, 2024. Further, the Petitioner also seeks directions to restrain the Respondent from disapproving any remaining ads of the Petitioner marked as 'Limited by Policy'.
3. Vide order dated 27th March, 2024, this Court issued notice in the 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 23/04/2024 at 23:23:04 present matter. Further, the Court directed the parties to file their respective reply and rejoinder to the present petition.
4. The reply is stated to have been filed on Saturday i.e., 20th April, 2024, however, ld. Counsel for the Petitioner objects to the same, showing that the same is not duly signed in accordance with the prescribed procedures and the Delhi High Court (Original Side) Rules, 2018.
5. Let the proper reply, duly signed Reply by an authorised signatory of the Respondent-Google India Pvt. Ltd. be placed on record within a week, as a last opportunity. Rejoinder, thereto, be filed within two weeks.
6. Interim order to continue.
7. List on 24th May, 2024.
PRATHIBA M. SINGH, J APRIL 22, 2024 dj/dn 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 23/04/2024 at 23:23:04