Delhi High Court - Orders
Kajaria Ceramics Limited vs Godaddy.Com Llc & Ors on 31 May, 2025
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~29(OS)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (COMM) 35/2022 & I.As.819/2022, 3168/2022, 4738/2022,
8767/2022, 48352/2024, 49655/2024
KAJARIA CERAMICS LIMITED ..... Plaintiff
Through: Mr. Aditya Vats Sharma & Mr. Aprit
Kalra, Advs.
versus
GODADDY.COM LLC & ORS. ..... Defendant
Through: Mr. Alipak Banerjee, Ms. Shweta
Sahu, Mr. Parva Khare, Mr. Brijesh
Ujjainwal Advs. for D-1.
Mr. Sandhya Chawla, Adv. for D-2.
Mr. Rishabh Dev Mishra, Adv. for
Bharti Airtel.
Ms. Deepa Gandhi, Adv. for D-8
(9818455555)
Mr. Akshay Goel, Mr. Shivam Narang
& Mr. Lalit Kashyap, Advocates
Mr. Lakshy Aggarwal, Adv. for d-4
Ms. Kirti Bhardwaj, Adv. for D-5(b).
Mr. M.K. Singh, Advocate for Mr.
Samir, Advocate (M-9810455716)
Ms. Yashika Kapoor and Mr. Parshant
Arora, Advocates for VI.
Ms. Riya, Adv. for RBL bank
Dr. B. Ramaswamy , CGSC for IFSO.
Mr Santosh Kumar Rout, Standing
Counsel with Ms. Dharna Veragi, Adv.
for Canara Bank (9990432878)
Mr. B.P. Singh, Adv. for D-11.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 31.05.2025
1. This hearing has been done through hybrid mode.
CS (COMM) 35/2022 Page 1 of 3This 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 28/06/2025 at 01:04:44 I.A. 3168/2022, I.A. 4738/2022, I.A. 49655/2024 & I.A. 48352/2024
2. List before the Roster Bench on 07th August, 2025 subject to orders of Hon'ble the Judge-in-Charge.
I.A. 819/2022 & I.A. 8767/2022
3. On 7th February, 2025, the Court had directed the parties to submit the following:
"22. Ld. Counsel for the Plaintiffs shall place one comprehensive compilation on record giving the following details:
(i) a list of all the domain names in each of the suits against which injunctions are being sought;
(ii) a table reflecting as to who are the Registrars and the Registries of the respective domain names against which injunctions have been sought in each suit."
23. In addition, the Plaintiffs shall also place on record, the list of all the pending I.A.s in each of the suits with the reliefs sought in the said applications.
24. The Plaintiffs have collectively suggested ld. Counsels Mr. Prajjwal Kushwaha (Mob. 7791065506) and Mr. Achyut Tewari (Mob. 8604633867) to act as nodal counsels for placing on record the above compilation along with the list of pending IAs."
4. On the last date i.e., 27th May, 2025, the ld. Nodal Counsels had placed on record the said charts. Ld. Counsels for the parties were directed to peruse the same and inform the Court of any changes/modifications/amendments etc. required in the charts.
5. Today, the updated chart has been handed over by the ld. Nodal Counsels and the Court has perused the same.
6. In the present case, till date, there are 7 infringing domain names which have been identified.
CS (COMM) 35/2022 Page 2 of 3This 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 28/06/2025 at 01:04:44
7. Arguments heard. Judgment reserved.
8. Interim orders, if any operating, to continue.
PRATHIBA M. SINGH, J MAY 31 2025 Kk/msh CS (COMM) 35/2022 Page 3 of 3 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 28/06/2025 at 01:04:44