Delhi High Court - Orders
Flipkart Internet Private Limited vs Godaddy Operating Company Llc & Ors on 29 May, 2023
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 370/2020
FLIPKART INTERNET PRIVATE LIMITED
..... Plaintiff
Through: Ms.Surbhi Pande (VC),
Advocate
versus
GODADDY OPERATING COMPANY LLC & ORS.
..... Defendant
Through: Mr.Parva Khare, Advocate for
D-1.
Mr.Parva Khare, Advocate for
D-2 & 31.
CORAM:
JOINT REGISTRAR (JUDICIAL) SH. PURSHOTAM
PATHAK (DHJS)
ORDER
% 29.05.2023 I.A No. 10669/2023 under Order VIII Rule 1 CPC for condonation of delay of 70 days in filing of written statement on behalf of defendant no. 2 & 31.
Heard.
Issue notice. Notice accepted by Ld. Counsel for the plaintiff in the court itself.
Let reply be filed with advance copy to opposite party. Rejoinder thereto, if any, be filed thereafter.
Put up for completion of pleadings on 11.07.2023, the date already fixed.
PURSHOTAM PATHAK (DHJS), JOINT REGISTRAR (JUDICIAL) MAY 29, 2023/sk Click here to check corrigendum, if any This is a digitally signed order.
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