Delhi High Court - Orders
Costar Group Inc & Anr vs 247 Web Support & Ors on 4 December, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 767/2022 & I.A. 22139/2023
COSTAR GROUP INC & ANR. ..... Plaintiffs
Through: Mr. Sudhir Nandrajog, Senior
Advocate with Mr. Faraz Alam Sagar,
Ms. Radhika Dubey, Mr. Nikhil
Varshney, Mr. Karan Khanna, Ms.
Angela Dua, Advs. (M. 9818889597)
versus
247 WEB SUPPORT & ORS. ..... Defendants
Through: Mr. Sanjeev Kumar, Mr. Abhishek
Kisku, Mr. Anshul Sehgal, Mr.
Pranshu Paul, Mr. Divyanshu Jain,
Advs. (M. 9971160562)
Mr. Gourab Banerji, Sr. Adv. along
with Mr. Arjun Krishnan, Adv.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 04.12.2023
1. This hearing has been done through hybrid mode. I.A. 22139/2023 in CS(COMM)-767/2022
2. The Plaintiffs have filed the present suit seeking, inter alia a permanent injunction to restrain the Defendants from accessing Plaintiffs' databases, and infringing on the Plaintiffs' copyrighted photographs etc.
3. Vide order dated 6th April 2023, this Court decreed the suit in the following terms:
"9. Accordingly, the suit is decreed qua the original defendants no.1, 3 and 4 in terms of the consent terms dated 27th February, 2023 and qua the original defendants no. 5 to 9 and 11 to 13 in terms 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 06/12/2023 at 00:35:05 of the consent terms dated 30th March, 2023. The consent terms dated 27th February, 2023 and 30th March, 2023 shall form part of the decree sheets.
10. Let the decree sheets be drawn up."
4. The present application under Section 151 CPC has been preferred by the Applicant/Local Commissioner- Kroll Associates India Pvt. Ltd. seeking directions to CoStar and CREXi.
5. Today, an adjournment is sought on the ground that the settlement talks between the parties have failed and the Sr. Counsel for the Applicant is not available.
6. The application avers that CoStar filed a lawsuit against CREXi in the United States District Court, California.
7. The parties as well as the non-Applicants are permitted to place on record on record any relevant documents relating to the US proceedings if they wish to do so.
8. Mr. Banerji, ld. Sr. Counsel for CREXi, submits that M/s CREXi USA, which would be affected by any order passed in the application, is appearing before the Court without prejudice to its rights. Additionally, CREXi USA does not submit to the jurisdiction, as it was not originally impleaded as a Defendant in the suit.
9. No further adjournment shall be granted to the parties.
10. List this application for hearing on 18th January, 2024 on top of the Board.
PRATHIBA M. SINGH, J.
DECEMBER 04, 2023 dj/dn 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 06/12/2023 at 00:35:05