Delhi High Court - Orders
Flipkart Internet Private Limited vs Godaddy Operating Company Llc & Ors on 17 October, 2023
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 370/2020
FLIPKART INTERNET PRIVATE LIMITED..... Plaintiff
Through: Ms. Surbhi Pande (VC),
Ms. Arushi Mann, Advocates
versus
GODADDY OPERATING COMPANY LLC & ORS.
..... Defendant
Through: Mr. Parva Khare, Advocate for
D-1, 2 & 30.
Mr. Ravi Prakash CGSC,
Ms. Usha Jamnal, Advocate for
D-28, 29.
CORAM:
JOINT REGISTRAR (JUDICIAL) Dr. AJAY
GULATI (DHJS)
ORDER
% 17.10.2023 Ld. Counsel for defendant no. 1, 2 & 30 submits that the cost imposed on defendant no. 2 & 30 vide order dated 04.10.2023 subject to which written statement on behalf of defendant no. 2 & 30 was permitted to be taken on record, has been paid yesterday vide a demand draft, receipt of which has been confirmed by the ld. Counsel for the defendants. Consequently, replication be filed within the prescribed period as worked out from 16.10.2023. Copy of the replication be supplied to the ld. Counsel for the defendants.
Put up for admission / denial of documents on 12.01.2024.
AJAY GULATI - I (DHJS), JOINT REGISTRAR (JUDICIAL) OCTOBER 17, 2023/sk Click here to check corrigendum, if any This is a digitally signed order.
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