Madras High Court
Google Llc vs Phonepe Private Ltd. And 9 Others
Author: Abdul Quddhose
Bench: Abdul Quddhose
A. No.575 of 2024
A. No.575 of 2024
in
C.S. (COMM. DIV.) No.205 of 2022
and
C.S. (COMM. DIV.) No.205 of 2022
ABDUL QUDDHOSE, J.
Google LLC ... Applicant /9th defendant vs.
1.PhonePe Private Ltd. and 9 others ... Respondents
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A) The learned counsel for the respondents on instructions has stated no objection for allowing this application, which has been filed by the 9th defendant seeking to delete their name from the array of party defendants in the suit.
2. This Court is also satisfied with the reasons contained in the affidavit filed in support of this application as sufficient cause has been shown. Accordingly, this application is allowed as prayed for.
3. The learned counsel for the plaintiff is directed to carry out the amendment and also serve the amended copy of the plaint on the respective counsels appearing for the respective defendants. https://www.mhc.tn.gov.in/judis A. No.575 of 2024 B) The learned counsel for the 7th and 8th defendants also submits that a similar application has also been filed by the 7th and 8th defendants seeking to remove them as party defendants in the suit. He would submit that the said application has been returned by the Registry and the same was also represented.
2. Registry is directed to number the said application, if it is otherwise in order and list the same for hearing on the next hearing date.
3. The learned counsel for the plaintiff is permitted to carry out the amendment after orders are passed in the application filed by the 7th and 8th defendants seeking to remove them as party defendants in the suit.
Post the matter on 05.03.2024.
16.02.2024 vsi2 https://www.mhc.tn.gov.in/judis A. No.575 of 2024 ABDUL QUDDHOSE, J.
vsi2 A. No.575 of 2024 in C.S. (COMM. DIV.) No.205 of 2022 and C.S. (COMM. DIV.) No.205 of 2022 16.02.2024 https://www.mhc.tn.gov.in/judis