Delhi High Court - Orders
Rajatarangini India (Media) Private ... vs Google Llc & Ors on 22 May, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 326/2023
RAJATARANGINI INDIA (MEDIA) PRIVATE LIMITED
..... Plaintiff
Through: Mr. Raghav Awasthi, Mr. Mukesh
Sharma and Mr. Kunal Tiwari, Advs.
versus
GOOGLE LLC & ORS. ..... Defendants
Through: Mr. Mamta Jha, Mr. Rohan Ahuja,
Ms. Shruttima Ehersa and Mr.
Vatsalya Vishal, Advs. for D-1.
Mr. Vaibhav Gaggar, SPC alongwith
Mr. Anukalp Jain (GP), Mr. Abhijit
Mittal, Ms. Shefali Munde and Mr.
Dev Karn, Advs. for D-2.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 22.05.2023 IA No. 9982/2023 Allowed, subject to all just exceptions.
Application stands disposed of.
IA No. 9981/20231. The present application has been filed by the plaintiff under Section 149 read with Section 151 of Code of Civil Procedure, 1908 seeking extension of time for payment of deficient court fees.
2. The application stands disposed of with a direction to the plaintiff to pay/deposit the requisite court fees within a period of two weeks from today.
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 24/09/2023 at 21:34:39 IA No. 9980/2023 & 9983/2023
3. Issue notice.
4. Learned counsel, as aforesaid, accepts notice on behalf of the non- applicants.
5. Let reply be filed within a period of two weeks from today. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.
6. List on 25.08.2023.
CS(OS) 326/2023
7. Let the plaint be registered as a suit.
8. Issue summons in the suit.
9. Upon the plaintiff taking steps within 10 days, let summons be sent to the defendants by all permissible modes. Let the summons indicate that the defendants are required to file written statement to the plaint within 30 days from the date of receipt of summons, alongwith affidavit of admission/denial of the documents filed by the plaintiff. The plaintiff may file replication to the written statement within 30 days thereafter, alongwith affidavit of admission/denial of the documents filed by defendants.
10. List before the concerned Joint Registrar for completion of pleadings, for admission/denial of documents and marking of exhibits on 19.07.2023.
11. List before court on 25.08.2023.
SACHIN DATTA, J MAY 22, 2023/r 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 24/09/2023 at 21:34:39