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Godaddy Com Llc vs Indian Farmers Fertiliser Cooperative ... on 22 April, 2026

Author: V. Kameswar Rao

Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora

                          $~25
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         FAO(OS) (COMM) 118/2026 CM APPL. 26428-26433/2026
                                    GODADDY COM LLC                                                       .....Appellant
                                                                  Through:            Mr. Mrinal Ojha, Mr. Debarshi Dutta,
                                                                                      Mr. Arjun Mookerjee, Mr. Shivam
                                                                                      Tiwari, Mr. Yogesh Singh, Ms.
                                                                                      Anmol       Dhindsa and Mr. Aditya
                                                                                      Dash, Advs.
                                                                  versus

                              INDIAN FARMERS FERTILISER
                              COOPERATIVE & ANR.                .....Respondents
                                            Through: Mr. Abhishek Singh, Mr. J. Amal
                                                     Anand, Mr. Elvin Joshy, Ms. Shivani
                                                     Kalra, Mr. K. V. Vibu Prasad, Mr.
                                                     Akshat Mishra, Advs. for R-1
                          CORAM:
                          HON'BLE MR. JUSTICE V. KAMESWAR RAO
                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                                  ORDER

% 22.04.2026 CM APPL. 26429/2026 (for exemption)

1. Allowed, subject to just exceptions.

2. The application is disposed of.

3. This is an application filed by the appellant praying that the lengthy list of dates and events filed along with the appeal be taken on record.

4. For the reasons stated in the application, the application is allowed.

5. The application is disposed of.

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 24/04/2026 at 21:40:23

6. This is an application filed for condonation of delay of 31 days in filing the appeal.

7. For the reasons stated in the application, the delay of 31 days in filing the appeal is condoned.

8. The application is disposed of.

9. This is an application filed with the following prayer:

"a) Exempt the Appellant/Applicant from filing the certified copy of the Impugned Order passed by the Ld. Single Judge dated 24 December 2025 in I.A. No. 4200 OF 2023 in CS (COMM) NO.

113 of 2023;"

10. The certified copy of the impugned order be filed within four weeks from today.

11. The application is disposed of.

12. The prayer made by the appellant in this application is in the following manner:

"a) Pass an order allowing the Appellant to submit pen drives containing the Appeal paper book in lieu of their physical hard copies to the Registry of the Hon'ble Delhi High Court for issuance of Notice to the Respondents at the time of filing of the Process Fees;

b) Pass an order allowing the Appellant to serve the pen drives containing the Appeal paper book and the Notice, once issued, in lieu of their physical hard copies through Registered A.D. and Courier to the Respondents; and"

13. The permission is granted to the appellant to submit pendrives containing the appeal paper book for effecting service on the respondents.

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 24/04/2026 at 21:40:23

14. The application is allowed and disposed of. FAO(OS) (COMM) 118/2026 & CM APPL. 26428/2026

15. He also states that he intends to implead Verisign. He states that he shall pursue the appeal qua respondent nos. 1, 33, 35, 36 and 37 only.

16. At this stage, learned counsel for respondent no. 1 states that on his request, Verisign be impleaded as a party respondent.

17. If that be so, let an amended memo of parties be filed by the counsel for the appellant during the course of the day.

18. Issue notice. Learned counsel for respondent no. 1 accepts notice.

19. Let notice be issued to the respondents who are not present in Court through e-mail returnable on the date fixed.

20. Additionally, liberty is granted to the counsel for the appellant to serve the counsels who appeared for the said respondents before the learned Single Judge.

21. Learned counsel for the appellant and respondent no. 1 shall file written submissions before the next date of hearing.

22. List the appeal on 28.04.2026 at 2:30 P.M. V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J APRIL 22, 2026/msh 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 24/04/2026 at 21:40:23