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Godaddy Com Llc vs Tata Sky Limited And Ors on 9 April, 2026

Author: V. Kameswar Rao

Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora

                          $~21
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         FAO(OS) (COMM) 91/2026
                                    GODADDY COM LLC
                                                                                                            .....Appellant
                                                                  Through:            Mr. Moazzam Khan, Mr. Pradyumn
                                                                                      Sharma, Ms. Shivani Choudhary, Mr.
                                                                                      Brijesh Ujjainwal and Mr. Prince
                                                                                      Kumar, Advs.
                                                                  versus

                                    TATA SKY LIMITED AND ORS
                                                                                                                           .....Respondents
                                                                  Through:            None.

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

% 09.04.2026 CM APPL. 22911/2026 (Exemption)

1. Exemption is allowed, subject to just exceptions.

2. The application is disposed of.

CM APPL. 22909/2026 (For filing lengthy synopsis)

3. For the reasons stated in the application, the same is allowed.

4. The applications stands disposed of. CM APPL. 22908/2026 (For requisition of Court record)

5. For the reasons stated in the application, the same is allowed.

6. Trial Court Record be requisitioned before the next date of hearing in digital form.

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 13/04/2026 at 21:03:03

7. The application stands disposed of.

FAO(OS) (COMM) 91/2026, CM APPL. 22907/2026, CM APPL.

8. At the outset, learned counsel for the appellant submits that he shall not press this appeal against the rogue domain registrants being respondents no. 2 to 6. The submission is taken on record. Let amended memo of parties be filed.

9. Issue notice.

10. Let notice be issued to the respondents through all permissible modes including e-mail.

11. List on 15.04.2026 before the Registrar for completion of service.

12. List before Court on 28.04.2026.

V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J APRIL 9, 2026/sr 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 13/04/2026 at 21:03:03