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Delhi High Court - Orders

Snapdeal Limited vs Godaddy.Com, Llc And Others on 18 February, 2026

Author: V. Kameswar Rao

Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora

                          $~65
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         FAO(OS) (COMM) 209/2022
                                    SNAPDEAL LIMITED                                                                       .....Appellant
                                                                  Through:            Ms. Ruchika Yadav, Adv.

                                                                  versus

                                    GODADDY.COM, LLC AND OTHERS             .....Respondents
                                                Through: Mr. Ripudaman Bharadwaj, CGSC
                                                          Mr. Praveen Kumar Jain, Ms.
                                                          Rashmi Kumari, Mr. Yash Chauhan,
                                                          Ms. Anchal Yadav and Mr,. Aditya
                                                          Rathi, Advs,


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

% 18.02.2026 CM APPL. 11157/2026

1. This application has been filed by the respondents no. 2 & 31 with the following prayers:-

"a. Permit Respondent No. 2 to amend the Memorandum of Parties and all relevant portions of the record to substitute the name of Respondent No. 2 "Endurance Domains Technology LLP" with "Endurance Digital Domain Technology Private Limited'', b. Permit Respondent No. 31 to amend the Memorandum of Parties and all relevant portions of the record to substitute the name of Respondent No. 31 "FastDomain Inc." with "BlueHost Inc."; and 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 23/02/2026 at 20:33:41 c. Pass any such other orders as this Hon 'ble Court may deem fit and proper in the facts and circumstances of the case."

2. The relevant averments in support of the prayer made in the application are in paragraphs no. 5-8, and 10 & 11 of the application. The prayers as made are granted. The amended memo of parties filed by the respondents no. 2 & 31 are taken on record.

3. Application is disposed of.

V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J FEBRUARY 18, 2026 rk 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 23/02/2026 at 20:33:41