Delhi District Court
Manash Lifestyle Private Limited vs Ashok Kumar on 8 April, 2024
1
IN THE COURT OF MS. HEMANI MALHOTRA,
DISTRICT JUDGE (COMMERCIAL)-2, WEST,
ROOM NO.209,EXTENSION BLOCK,
TIS HAZARI COURTS DELHI
CNR NO.DLWT01-0011332024
CS (COMM) NO. 143/2024
IN THE MATTER OF :
Manash Lifestyle Private Limited
Through its Authorized Representative
F-121, Block F, Main Market,
Rajouri Garden, New Delhi -110027
Also, at:
Unit No: 101 - B, 1st Floor, Raheja Plaza-I,
LBS Marg, Ghatkopar (West),
Mumbai - 400086, Maharashtra ...Plaintiff
Versus
1. ASHOK KUMAR
Website: WWWPURPLLE.COM
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 1
2. ASHOK KUMAR
Website: PURPLLE.STORE
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 2
3. ASHOK KUMAR
Website: PURPLLEDRIVE.COM
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 3
4. ASHOK KUMAR
Website: PURPLLE.APP
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 4
5. ASHOK KUMAR
Website: PURPLLE.COM.CN
CS (COMM) NO. 143/2024
Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors.
page 1 of 17
2
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 5
6. ASHOK KUMAR
Website: PURPLLEFY.FUN
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 6
7. ASHOK KUMAR
Website: PURPLLE.COM.AU
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 7
8. ASHOK KUMAR
Website: PURPLLELADY.COM
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 8
9. ASHOK KUMAR
Website: PURPLLEBOX.COM
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 9
10. ASHOK KUMAR
Website: POSHPURPLLE.COM
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 10
11. ASHOK KUMAR
Website: MANEGEPURPLLE.COM
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 11
12. ASHOK KUMAR
Website: PURPLLE.SITE
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 12
13. ASHOK KUMAR
Website: PURPLLE.CO
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 13
CS (COMM) NO. 143/2024
Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors.
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14. ASHOK KUMAR
Website: PURPLLEE.SITE
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 14
15. ASHOK KUMAR
Website: PURPLLE-BEAUTY.CF
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 15
16. ASHOK KUMAR
Website: PURPLLE-BEAUTY.GQ
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 16
17. ASHOK KUMAR
Website: PURPLLE-BEAUTY.TK
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 17
18. ASHOK KUMAR
Website: PURPLLEBEAUTY.CF
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 18
19. ASHOK KUMAR
Website: PURPLLEBEAUTY.GQ
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 19
20. ASHOK KUMAR
Website: PURPLLEBEAUTY.TK
Address: Hidden/ Unknown
Email id: Hidden/ Unknown ...Defendant No. 20
21. Sea Wasp, LLC
Through its Grievance Officer,
9029 Jefferson Hwy., Suite D #298
River Ridge, LA 70123
Email: [email protected], [email protected] ...Defendant No. 21
22. Namecheap, Inc
Through its Grievance Officer,
4600 East Washington Street, Suite 305,
CS (COMM) NO. 143/2024
Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors.
page 3 of 17
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Phoenix, AZ 85034, United States of America
Email: [email protected],
[email protected] ...Defendant No. 22
23. PDR Ltd. d/b/a PublicDomainRegistry.com
Through its Grievance Officer,
401, IT Building No 3,
NESCO IT Park, NESCO Complex,
Western Express Highway, Goregaon (East),
Mumbai - 400063, Maharashtra, India
Email: [email protected],
[email protected] ...Defendant No. 23
24. Web Address Registration Pty Ltd
Through its Grievance Officer,
Level 2, 8 Howlett St, North Perth
WA, 6006, Australia
Email: [email protected] ...Defendant No. 24
25. GoDaddy, LLC
Through its Grievance Officer,
14455, N. Hayden Road, Scottsdale,
Arizona 85260, United States of America
Email: [email protected],
[email protected] ...Defendant No. 25
26. Above.com Pty Ltd
Through its Grievance Officer,
6-8 East Concourse Beaumaris,
VIC 3193, Australia
Email: [email protected], [email protected] ...Defendant No. 26
27. Chengdu West Dimension Digital Technology Co., Ltd.
Through its Grievance Officer,
24F-2, Global Plaza, No. 99,
North Section of First Ring Road, Jinniu District,
Chengdu City, Sichuan Province 610000, China
Email: [email protected], [email protected] ...Defendant No. 27
28. Dynadot LLC
Through its Grievance Officer,
210 S Ellsworth Ave #345 San Mateo,
CA 94401, United States of America
Email: [email protected], [email protected] ...Defendant No. 28
CS (COMM) NO. 143/2024
Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors.
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29. Hostinger, UAB
Through its Grievance Officer,
Jonavos g. 60C, 44192
Kaunas, Lithuania
Email: [email protected], [email protected] ...Defendant No. 29
30. Atria Convergence Technologies Private Limited
Through its Managing Director/ Authorized Representative,
2nd & 3rd Floor, No. 1 Indian Express Building,
Queen's Road, Bangalore - 560001, Karnataka
Email: [email protected]; [email protected]; [email protected]
...Defendant No. 30
31. Bharat Sanchar Nigam Limited
Through its Grievance Officer/ Authorized Representative,
5th Floor, Harish Chandra Mathur Lane,
Janpath, New Delhi -110001
Email: [email protected], [email protected],
[email protected] ...Defendant No. 31
32. Bharti Airtel Limited
Through its Managing Director/ Authorized Representative,
Airtel Centre, Tower-A, 6th Floor,
'A' Wing, Plot No. 16, Udyog Vihar,
Ph-IV, Gurgaon - 122016 Haryana
Email: [email protected],
[email protected] ...Defendant No. 32
33. Hathway Cable & Datacom Private Limited
Through its Managing Director/ Authorized Representative,
'Rahejas', 4th Floor, Main Avenue,
Santacruz (W), Mumbai-400054
Email : [email protected]; [email protected];
[email protected] ...Defendant No. 33
34. Mahanagar Telephone Nigam Limited
Through its Grievance Officer / Authorized Representative,
5th Floor, Mahanagar Doorsanchar Sadan
9, CGO Complex, Lodhi Road,
New Delhi - 110003
Email : : [email protected]; [email protected],
[email protected] ...Defendant No. 34
CS (COMM) NO. 143/2024
Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors.
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35. Reliance Jio Infocomm Limited
Through its Managing Director / Authorized Representative,
RCP 14 (TC 23), Phase 4,
B-Block, 3rd Floor, C 4 130 Twane- Belapur Road,
Gansoli, Navi Mumbai- 400701
Email: [email protected]; [email protected];
[email protected]; [email protected];
[email protected]; [email protected];
[email protected]; [email protected];
[email protected] ...Defendant No. 35
36. Shyam Spectra Private Limited
Through its Managing Director/ Authorized Representative,
Plot 21-22, 3rd Floor Udyog Vihar,
Phase IV, Gurgaon, Haryana - 122015
Email : [email protected]; [email protected] ...Defendant No. 36
37. Tata Teleservices Limited
Through its Managing Director/ Authorized Representative,
A, E & F Blocks Voltas Premises - T. B. Kadam Marg
Chinchpokli, Mumbai - 400033
Email: [email protected]; [email protected];
[email protected] ...Defendant No. 37
38. Vodafone Idea Limited
Through its Managing Director/ Authorized Representative,
10th Floor, Birla Centurion, Century Mills Compound,
Pandurang Budhkar Marg, Worli,
Mumbai - 400030 Maharashtra
Email: : [email protected];
[email protected];
[email protected];
[email protected];
[email protected];
[email protected] ...Defendant No. 38
39. The Department of Telecommunications [DoT]
Through its Secretary,
Ministry of Communications,
Government of India, Sanchar Bhawan
20, Ashoka Road, New Delhi - 110001
Email: [email protected], [email protected],
[email protected], [email protected],
CS (COMM) NO. 143/2024
Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors.
page 6 of 17
7
[email protected] ...Defendant No. 39
40. Ministry of Electronics and Information Technology (MeitY)
Through the Division of Cyber Laws & E-Security
Government of India, Electronics Niketan,
6, CGO Complex,
Lodhi Road, New Delhi - 110003
Email: [email protected], [email protected],
[email protected] ...Defendant No. 40
41. ASHOK KUMAR ...Defendant No. 41
Date of institution : 12.02.2024
Date of conclusion of arguments : 06.04.2024
Date of announcement of order : 08.04.2024
ORDER
1. Vide this order, I shall dispose off application under Order XXXIX Rules 1 and 2 CPC read with section 151 CPC filed on behalf of plaintiff against defendants seeking ad-interim injunction in terms of prayer clause of the application.
2. Brief facts necessary for the disposal of present application as averred in the plaint are that Plaintiff company was incorporated in India in the year 2011 and it operates an Online Beauty and Wellness Store under the name and style of PURPLLE/ . Plaintiff is dealing in authentic brands, has over a million customers and over fifty thousand products that are accessible and available on its website at https://www.purplle.com. which CS (COMM) NO. 143/2024 Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors. page 7 of 17 8 is registered site on 26.8.2011. Plaintiff is the true owner, prior adopter, honest user, and registered proprietor of the trademarks PURPLLE. In addition to the trademarks PURPLLE, the Plaintiff is also the owner and proprietor of several trademarks which have been continuously developed inter alia including the following Device Marks: PURPLLE, , , , , , PURPLLE.COM, , PURPLLE BEAUTY FM, etc. (hereinafter collectively referred to as the PURPLLE trademarks). Apart from the common law rights, the plaintiff also holds registrations/ applied for PURPLLE trademarks in various classes. The Plaintiff owns three domain name registrations in its favour containing the word PURPLLE and all three domains are valid and have been in use since its registration.
3. The Plaintiff has by way of several promotional activities and advertisements also promoted the PURPLLE trademarks.
4. It is averred that in the 2nd week of December 2023, the Plaintiff was searching for the domain names of its registered trademark PURPLLE on Internet Domain Registrars. Surprisingly, the Plaintiff found that twenty (20) various domain names with the similar keyword PURPLLE are already registered by unknown entities and also valid and are in existence. It was also found that all domain names are completely similar/ identical to the Plaintiff's prior adopted and registered trademark PURPLLE. On further research and investigation on the infringing domains, the plaintiff checked CS (COMM) NO. 143/2024 Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors. page 8 of 17 9 the websites and discovered that the details of the Registrants were missing and redacted/ masked. Thus, the plaintiff was unable to track the person(s) who purchased the above-mentioned domain names. As per the plaintiff, only the plaintiff uses the trademark PURPLLE where in the spelling of PURPLLE, the Plaintiff uses double L i.e., "LL". Hence, the plaintiff was constrained to file present suit and the application under disposal.
5. I have heard S/Sh. Siddharth Yadav and Nageshwar Kumar , learned counsels for plaintiff and Sh. Anand Raja with Ms. Nikitha Rathi counsels for defendant no. 25. I have also perused the judicial record with utmost care.
6. The plaintiff is seeking ad-interim exparte relief against the defendants by virtue of prior continuous and uninterrupted use of domain names which plaintiff claims to have acquired distinctiveness, immense goodwill and recognition in India.
7. To substantiate their arguments, learned counsels for plaintiff have relied upon cases titled as WINZO GAMES PVT LTD. vs. https//www.winzogold.org & Ors., TATA DIGITAL PVT LTD & ANR. vs. JASWANT NB & Ors, STAR INDIA PRIVATE LIMITED & ANR. vs SERIAL GHAR. ME & ORS and MARS INCORPORATED vs. KUMAR KRISHNA MUKERJEE & Ors . To establish that the domain names of plaintiff registered, plaintiff also furnished details of the plaintiff's domain name registrations. Plaintiff also furnished the details of registration of domain names of defendant nos.1 to 20 which CS (COMM) NO. 143/2024 Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors. page 9 of 17 10 are as under:
PLAINTIFF S. Domain Name Status No.
1. PURPLLE.COM Valid and Registered from 26.08.2011
2. PURPLLE.IN Valid and Registered from 13.08.2012
3. PURPLLE.CO.IN Valid and Registered from 16.12.2022 DEFENDANTS Infringing Domain Name Creation Domain Domain Domain Date Registrar Registrar Defendant Defendant Defendant Defendant wwwpurplle.com 30.09.2019 Sea Wasp, LLC No. 1 No. 21 Defendant purplle.store 28.07.2023 Namecheap No. 2 Defendant NameCheap, Defendant purplledrive.com 09.02.2023 No. 3 Inc. No. 22 Defendant purplle.app 01.02.2023 Namecheap Inc. No. 4 Defendant purplle.com.cn 14.06.2019 PDR Ltd.No. 5
Defendant PDR Ltd. d/b/ a Defendant No. 23 purpllefy.fun 21.06.2023 Public Domain No. 6 Registry.com Web Address Defendant Defendant purplle.com.au 10.09.2023 Registration Pty No. 7 No. 24 Ltd Defendant GoDaddy.com, purpllelady.com 08.05.2023 No. 8 LLC Defendant GoDaddy.com, Defendant purpllebox.com 07.04.2023 No. 9 LLC No. 25 Defendant GoDaddy.com, poshpurplle.com 27.02.2023 No. 10 LLC Defendant Above.com Pty Defendant manegepurplle.com 04.09.2023 No. 11 Ltd. No. 26 Defendant purplle.site 16.10.2022 Chengdu West Defendant No. 12 Dimension No. 27 CS (COMM) NO. 143/2024 Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors. page 10 of 17 11 Digital Technology Co., Ltd.
Defendant Defendant
purplle.co 04.07.2023 Dynadot Inc
No. 13 No. 28
Hostinger
Defendant Defendant
purpllee.site 28.05.2023 Operations,
No. 14 No. 29
UAB
Defendant
Purplle-beauty. cf NA NA
No. 15
Defendant
purplle-beauty.gq NA NA
No. 16
Defendant
purplle-beauty.tk NA NA
No. 17
No Details
Defendant
purpllebeauty.cf NA NA
No. 18
Defendant
purpllebeauty.gq NA NA
No. 19
Defendant
purpllebeauty.tk NA NA
No. 20
8. The plaint and documents annexed with the plaint show that plaintiff has approached this Court for protection of its said domain names against the following category of defendants.
CATEGORY I Defendant Nos.1 to 20 and 41, as per the plaintiff, are proprietors of the trademark PURPLLE and they have purchased the infringing domain names without the leave and license of the Plaintiff. They are using the trademark PURPLLE or deceptively similar variant thereof without disclosing the contact particulars of the registrants. The list of of websites ("infringing websites") is as follows:
CS (COMM) NO. 143/2024Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors.
page 11 of 17
12
Infringing Domain Domain Name
Defendant
Defendant No. 1 wwwpurplle.com
Defendant No. 2 purplle.store
Defendant No. 3 purplledrive.com
Defendant No. 4 purplle.app
Defendant No. 5 purplle.com.cn
Defendant No. 6 purpllefy.fun
Defendant No. 7 purplle.com.au
Defendant No. 8 purpllelady.com
Defendant No. 9 purpllebox.com
Defendant No. 10 poshpurplle.com
Defendant No. 11 manegepurplle.com
Defendant No. 12 purplle.site
Defendant No. 13 purplle.co
Defendant No. 14 purpllee.site
Defendant No. 15 Purplle-beauty. cf
Defendant No. 16 Purplle-beauty.gq
Defendant No. 17 purplle-beauty.tk
Defendant No. 18 purpllebeauty.cf
Defendant No. 19 purpllebeauty.gq
Defendant No. 20 purpllebeauty.tk
CATEGORY II:
Defendant Nos. 21 to 29 are Internet Domain Registrar (IDR) Companies who provide access to the public to purchase the domain names and the CS (COMM) NO. 143/2024 Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors. page 12 of 17 13 above mentioned infringing domain names have been purchased by defendant nos.1 to 20 from their websites.
CATEGORY III:
Defendant nos.30 to 38 are Internet Service Providers companies who provide access to the Internet to the consumers of India through multiple means including dial-up, DSL , cable, wireless and fiber-optic connections.
CATEGORY IV:
Defendant Nos. 39 and 40 are Department of Telecommunications (Dot) and Ministry of Electronics and Information Technology (MeitY) respectively who are the authorities/departments who may issue notification to the internet and telecom service providers registered with it to disable access in India to defendant nos.1` to 20 and 41.
Defendant no.41 is arrayed as Ashok Kumar (unknown person(s)), which includes all those who are using or in future may use plaintiff's said domain name without its consent.
9. Domain names are user friendly and easy to remember addresses that internet surfers use to locate any website. A domain name, quite simply, can be referred to as an 'online identity' of one's business. Technically speaking, because the Internet is based on IP addresses, every web server requires a Domain Name System (DNS) server to translate domain names CS (COMM) NO. 143/2024 Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors. page 13 of 17 14 into IP addresses. Each website has a domain name that serves as an address, which is used to access the website. Domain names are usually [xyz] followed by .com;.org;.gov;.net;.in; etc.
10. The Courts too have elaborated the significance of a domain name as equivalent to a trademark on internet as a domain name must be unique to its business and has maintained an exclusive identity. In case titled as SATYAM INFOWAY LTD VS SIFFYNET SOLUTIONS PVT. LTD reported as AIR 2004 SC 3540 dated 6.5.2004 , Hon'ble Supreme Court held that :
"The original role of a domain name was no doubt to provide an address for computers on the internet. But the internet has developed from a mere means of communication to a mode of carrying on commercial activity. With the increase of commercial activity on the internet, a domain name is also used as a business identifier. Therefore, the domain name not only serves as an address for internet communication but also identifies the specific internet site, and distinguishes specific businesses or services of different companies. Consequently, a domain name as an address must, of necessity, be peculiar and unique and where a domain name is used in connection with a business, the value of maintaining an exclusive identity becomes critical. As more and more commercial enterprises trade or advertise their presence on the web, domain names have become more and more valuable and the potential for dispute is high."
11. Similarly, in RAJAT AGARWAL VS. SPARTAN ONLINE reported as AIR 2017 (NOC) 846 (CAL.) the Hon'ble High Court of Calcuttta , citing the Satyam case held that a domain name is chosen as "an instrument of commercial enterprise not only because it facilitates the ability of consumers to navigate the Internet to find websites they are looking for, but also at the CS (COMM) NO. 143/2024 Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors. page 14 of 17 15 same time, serves to identify and distinguish the business itself, or its goods or services, and to specify its corresponding Internet location."
12. The courts have time and again granted protection to the owner of domain name provided that a case of infringement or passing off is made out. In the case of CELADOR PRODUCTIONS LTD. Vs. GAURAV MEHROTRA reported as 96 (2002) DLT 543 , the defendant used a name on its website i.e. crorepatikaun.com or kaun banega crorepati as a second level domain which was similar to that of the plaintiff's game show name i.e. Kaun Banega Crorepati. Apart from copying the format of the show , the defendant used a similar logo, similar font and the plaintiff's representative's voice. In this case, where everything was similar to someone's original product, the Court held that "a domain name is more than a web address, it provides information about the owner's goods and service, therefore the owner can seek the protection of its domain."
13. Further, in TIMES INTERNET LTD. vs. JONATHAN S. & ANR. decided on 17.4.2012 in CS (OS) 1742 of 2007, the hon'ble Delhi High Court held that the defendant has been using a deceptively similar trademark of the plaintiff i.e. Indiatimes, which would take the consumer who was searching for the plaintiff's domain to another domain site. It was held that the domain name can not be similar to that of the plaintiff as it would deceive the consumer who is looking for the particular domain.
14. The learned counsel for plaintiff in the instant case has also on the basis of plaint and documents, prima facie established that the defendant nos.1 CS (COMM) NO. 143/2024 Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors. page 15 of 17 16 to 20 and 41 are malafidely misusing the prior registered domain name of plaintiff which is likely to cause irreparable harm to the plaintiff. Since, the balance of convenience also lies in favour of the plaintiff and irreparable injury would be cause if the ad-interim injunction is not granted.
15. Application under Order XXXIX Rule 1 and 2 CPC of the plaintiff seeking ad-interim injunction is, therefore, allowed. Accordingly, defendant Nos. 1 to 20 and 41 or anyone acting on their behalf are hereby restrained from using the trademark PURPLLE or any deceptively similar variant thereof, or in any manner amounting to infringement till next date of hearing . Defendant Nos. 21 to 29 or anyone acting on their behalf are directed to suspend and lock the domain names registered by Defendant Nos. 1 to 8, 11 to 20 and 41 as per the list attached with the order and also to disclose the contact particulars of the registrants. Defendant Nos. 30 to 38 are directed to suspend and lock the domain names registered by Defendant Nos. 1 to 8, 11 to 20 and 41; In so far as, defendant nos. 9 and 10 are concerned, it is submitted by learned counsel for defendant no.25 that the registration of defendant no. 9 shall expire on 7.4.2024 and consequently defendant no.9 will no longer be under the control of defendant no.25. It is further submitted that defendant no.10 is no longer registered with defendant no.25.
16. In view of the aforesaid, defendants No. 39 and 40 are directed to issue a notification calling upon Internet Providers to block access to the CS (COMM) NO. 143/2024 Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors. page 16 of 17 17 infringing domain names of the Defendant No. 1 to 20 and 41 till further order.
17. Compliance report be filed immediately. Notice under Order XXXIX Rule 3 CPC of this application be issued to all defendants on taking steps now for 8.7.2024.
ANNOUNCED IN THE OPEN COURT Digitally signed
by HEMANI
ON 8.4.2024 MALHOTRA
HEMANI
Date:
MALHOTRA 2024.04.08
14:10:28
+0530
(HEMANI MALHOTRA)
DISTRICT JUDGE (COMMERCIAL COURT)-02/WEST, TIS HAZARI COURTS EXTN. BLOCK, DELHI @ CS (COMM) NO. 143/2024 Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors. page 17 of 17 18 enclosure CONSOLIDATED LIST OF DOMAIN NAMES REGISTERED BY THE DEFENDANTS DEFENDANTS Infringing Domain Name Creation Domain Domain Domains Date Registrar Registrar Defendants Defendant Defendant Defendant wwwpurplle.com 30.09.2019 Sea Wasp, LLC No. 1 No. 21 Defendant purplle.store 28.07.2023 Namecheap No. 2 Defendant NameCheap, Defendant purplledrive.com 09.02.2023 No. 3 Inc. No. 22 Defendant purplle.app 01.02.2023 Namecheap Inc. No. 4 Defendant purplle.com.cn 14.06.2019 PDR Ltd.
No. 5Defendant PDR Ltd. d/b/ a Defendant No. 23 purpllefy.fun 21.06.2023 Public Domain No. 6 Registry.com Web Address Defendant Defendant purplle.com.au 10.09.2023 Registration Pty No. 7 No. 24 Ltd Defendant GoDaddy.com, Defendant purpllelady.com 08.05.2023 No. 8 LLC No. 25 Defendant Above.com Pty Defendant manegepurplle.com 04.09.2023 No. 11 Ltd. No. 26 purplle.site Defendant Chengdu West No. 27 Dimension Defendant 16.10.2022 Digital No. 12 Technology Co., Ltd.
CS (COMM) NO. 143/2024Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors. page 18 of 17 19 Defendant No.9 No longer registered with defendant no.25 Defendant no.10 Defendant Defendant purplle.co 04.07.2023 Dynadot Inc No. 13 No. 28 Hostinger Defendant Defendant purpllee.site 28.05.2023 Operations, No. 14 No. 29 UAB Defendant Purplle-beauty. cf NA NA No. 15 Defendant purplle-beauty.gq NA NA No Details No. 16 Defendant purplle-beauty.tk NA NA No. 17 Defendant purpllebeauty.cf NA NA No. 18 Defendant purpllebeauty.gq NA NA No. 19 Defendant purpllebeauty.tk NA NA No. 20 Digitally signed by HEMANI HEMANI MALHOTRA MALHOTRA Date: 2024.04.08 14:10:39 +0530 (HEMANI MALHOTRA) DISTRICT JUDGE (COMMERCIAL COURT)-02/WEST, TIS HAZARI COURTS EXTN. BLOCK, DELHI @ CS (COMM) NO. 143/2024 Manash Lifestyle Pvt Ltd Vs. Ashok Kumar & ors. page 19 of 17