Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Flipkart Internet Private Limited vs Godaddy Operating Company Llc & Ors on 21 December, 2020

Author: Rajiv Shakdher

Bench: Rajiv Shakdher

                          $~30
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     I.A. No. 10889/2020 in CS(COMM) 370/2020
                                FLIPKART INTERNET PRIVATE LIMITED                   ....Plaintiff
                                              Through : Mr. Rajiv Nayar, Sr. Adv. with Mr.
                                                          Sidharth Chopra, Ms. Shilpa Gupta,
                                                          Mr. Nitin Sharma, Mr. Vaarish K.
                                                          Sawlani and Mr. Manjira Dasgupta,
                                                          Advs.
                                                   versus
                                GODADDY OPERATING COMPANY LLC & ORS.
                                                                                ....Defendants
                                              Through : Mr. Vakul Sharma, Adv. for D-1.
                                                          Mr. K.R. Sasiprabhu and Mr. Tushar
                                                          Bhardwaj, Advs. for D-25.
                                                          Mr. Abhay Prakash Sahay, CGSC for
                                                          D-29 & 30.

                                CORAM:
                                HON'BLE MR. JUSTICE RAJIV SHAKDHER
                                                    ORDER

% 21.12.2020 [Court hearing convened via video-conferencing on account of COVID-19] I.A.No.10889/2020

1. Mr. Rajiv Nayar, learned senior counsel, who appears for the plaintiff, seeks and is granted ten days to file a reply to the captioned application.

2. Rejoinder thereto, if any, will be filed before the next date of hearing.

3. List the matter on 12.01.2021.

RAJIV SHAKDHER, J DECEMBER 21, 2020 Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:22.12.2020 23:27:48